C528/382/2026
2026 Latest Caselaw 1878 UK

Uttarakhand High Court

C528/382/2026 on 12 March, 2026

                                                                                                            2026:UHC:1636
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                               C528 No.382 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Jasmeet Sahota, Advocate for the applicants.

Mr. S.C. Dumka, A.G.A. for the State of Uttarakhand.

2. Learned counsel for the applicants seeks permission of this Court to withdraw this criminal misc. application, with liberty to file fresh, with better particulars.

3. Permission is granted.

4. The criminal misc. application is dismissed as withdrawn, with liberty as aforesaid.

5. Certified copy of the order shall be returned to learned counsel for the applicants, by replacing the same with photocopies thereof, to be supplied by learned counsel for the applicants.

(Alok Mahra, J.) 12.03.2026 Arpan

ARPAN Digitally signed by ARPAN JAISWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20dddb73

JAISWAL 93398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB9874463 51E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.12 16:27:46 +05'30'