Umed Singh vs State Of Uttarakhand And Another
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Uttarakhand High Court

Umed Singh vs State Of Uttarakhand And Another on 10 March, 2026

              Office Notes,
             reports, orders
             or proceedings                                                             COURT'S OR JUDGES'S ORDERS
SL.
      Date    or directions
No
             and Registrar's
                order with
               Signatures

                               SPLA No. 03 of 2020

                               With

                               CRLA No. 19 of 2020

                               Umed Singh                            --Appellant

                                                    Versus

                               State of Uttarakhand and Another--Respondents

                               Hon'ble Ashish Naithani, J.

Mr. Devang Dobhal, learned counsel for the Appellant.

2. Mr. Vipul Painuly, learned A.G.A. for the State of Uttarakhand.

3. Notice was issued to the Respondent No. 2 and, as per the office report, service upon Respondent No. 2 has been held to be sufficient.

4. The present Special Leave to Appeal has been filed with a prayer to allow the application by granting special leave to appeal to the complainant/applicant against the judgment and order dated 23.11.2019, passed by the learned Judicial Magistrate, New Tehri, District Tehri Garhwal, in Complaint Case No. 971 of 2019 (Old No. 387 of 2015), "Umed Singh vs. Anil Kalura".

5. The matter needs consideration.

6. Since the service upon Respondent No. 2 is sufficient, there is no necessity for issuance of notice to Respondent No. 2 again.

7. Let the Trial Court Record be summoned.

8. After receipt of the same, the Registry is directed to prepare the paper book and supply the same to the learned counsel for the parties, as per rules.

9. List this case on 22.04.2026.

(Ashish Naithani, J.) 10.03.2026 Shiksha