High CourtsDivision Bench

Sameer Singh vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 16 May 2025 · Citation: (2025) 05 UK CK 0753

HON’BLE JUDGES
G. Narendar, CJ · Alok Mahra, J
RESULT
Disposed Of
CASE NUMBER
Habeas Corpus Writ Petition No. 12 Of 2025
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Judgment

4 paragraphs · 87 words

G. Narendar, CJ

1.

The Lady Constable - 703 Kiran Kamboj is present, along with the corpus. The father of the corpus is also present. On a query, the corpus has submitted that she desires to accompany her father. The submission of the corpus is placed on record, and the corpus is permitted to accompany her father.

2.

In view of the statement of the corpus, this Habeas Corpus Writ Petition stands disposed of.

As a sequel thereto, the miscellaneous petitions, if any pending, shall stand closed.