Unknown vs State Of Uttarakhand And Others
2026 Latest Caselaw 2219 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 20 March, 2026

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

                              SPLA No. 38 of 2026
                              With
                              CRLA No. 107 of 2026
                              Sahiba Bee
                                                                      --Appellant
                                                    Versus
                              State of Uttarakhand and Others
                                                                    --Respondents

Hon'ble Ashish Naithani, J., Mr. Kunal Verma, learned counsel for the Appellant.

2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Special Leave to Appeal under Section 419(4) of the B.N.S.S., 2023 has been filed with a prayer to grant special leave to appeal against the judgment and order dated 05.02.2026, passed by the learned Chief Judicial Magistrate, Udham Singh Nagar in Criminal Case No. 2102 of 2023, "State vs. Mohd. Afzal Ansari and others."

4. The matter requires consideration.

5. Summon the Trial Court Record.

6. Upon receipt of the Trial Court Record, 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 the Respondent. Steps be taken within one week.

8. List this case on 11.05.2026.

(Ashish Naithani, J.) 20.03.2026

Shiksha