WPCRL/230/2026
2026 Latest Caselaw 544 UK

Uttarakhand High Court

WPCRL/230/2026 on 2 February, 2026

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                                   WPCRL No.230 of 2026
                                   Hon'ble Siddhartha Sah, J.

Mr. Shivam Sharma, learned counsel for the petitioner, through video conferencing.

2. Mr. N.K. Papnoi and Mr. Suyash Pant, S.C.s' for the State.

3. Since the offence under Section 318(4) of B.N.S. 2023 is punishable upto seven years, hence it is a case covered by the judgment of Hon'ble Supreme Court in the case of Arnesh Kumar Vs. State of Bihar and another reported in (2014) 8 SCC 273.

4. Learned counsel for the State submits that the mobile number of the petitioner is not reachable, despite several attempts having been made to contact him.

5. Learned counsel for the petitioner undertakes to furnish the details and the mobile number of the petitioner, in this regard.

6. In such view of the matter, writ petition stands disposed of.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 SK