Unknown vs State Of Uttarakhand And Another
2026 Latest Caselaw 2149 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another on 19 March, 2026

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                              SPLA No. 145 of 2025
                              With
                              CRLA No. 364 of 2025
                              Santosh Uniyal
                                                                    --Appellant
                                                    Versus
                              State of Uttarakhand and Another
                                                                  --Respondents

Hon'ble Ashish Naithani, J., Mr. Lokendra Dobhal, learned counsel for the Appellant.

2. Mr. Dinesh Chauhan, learned A.G.A. and Mr. N.S. Kaniyal, learned A.G.A. for the State of Uttarakhand.

3. The present Application under Section 419(4) of the B.N.S.S., 2023 has been filed with a prayer to grant Special Leave to Appeal to the Appellant for filing a Criminal Appeal against the judgment and order dated 19.04.2025, passed by the learned Judicial Magistrate, Uttarkashi, whereby Respondent no. 2 has been acquitted of the offence under Section 138 of the N.I. Act, 1881 in Complaint Case No. 845 of 2019, "Santosh Uniyal vs. Abhishek Lodhi".

4. The matter requires consideration.

5. Summon the Trial Court Record.

6. After the receipt of the TCR, the Registry is directed to prepare the paper book and supply the same to learned counsel for the parties, in accordance with the Rules.

7. Issue notice to Respondent No. 2. Steps shall be taken within one week.

8. List these cases on 06.05.2026.

9. Objections, if any, may be filed by the Respondent before the next date of listing.

(Ashish Naithani, J.) 19.03.2026

SB