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Judgment
7 paragraphs · 204 wordsAlok Kumar Verma, J
This Contempt Petition has been filed alleging wilful disobedience of the Order dated 19.06.2025, passed in Writ Petition Criminal No.477 of 2025,"Darshan Singh vs. State of Uttarakhand". By the Order dated 19.06.2025, the following direction was issued:-
"5. In view of the aforesaid facts, the writ petition is disposed of finally with a direction to the respondent no.1 to consider the name of the petitioner for his premature releasing within a period of two months from the date of production of certified copy of this order, if the case of the petitioner falls within the parameter of Chapter XXI of the Rules, 2023."
Heard Mr. S.R.S. Gill, learned counsel for the petitioner and Mr. J.S. Bisht, learned Standing Counsel for the State.
Mr. J.S. Bisht, Standing Counsel submitted that the representation of the petitioner has already been decided.
After the said submission, Mr. S.R.S. Gill, Advocate for the petitioner submitted that the Order dated 19.06.2025 has been complied with. Therefore, the petitioner does not want to pursue the matter further.
In view of the above, this contempt petition (No.5 of 2026) does not require any further consideration. The proceedings in this contempt petition are closed.