Uttarakhand High Court
WPCRL/335/2026 on 19 February, 2026
Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
SL. Office Notes,
No. Date reports,
orders or COURT'S OR JUDGE'S ORDERS
proceedings
or directions
and
Registrar's
order with
Signatures
WPCRL No. 335 of 2026
Hon'ble Rakesh Thapliyal, J.
1. Mr. Mehboob Rahi, learned counsel for the petitioners.
2. Ms. Rangoli Purohit, learned Brief Holder for the State.
3. Mr. Chandra Shekhar, learned counsel for the caveator/complainant through V.C.
4. Both the petitioners who are husband and wife and are practicing lawyer are aggrieved with the FIR dated 11.02.2026, bearing FIR No. 0055 of 2026 registered at P.S. SIDCUL District Haridwar lodged by another practicing lawyer, practicing in District Court Haridwar, namely, Vipin Chandra Dewedi wherein both the petitioners have been implicated for the offences punishable under Sections 115(2), 351(3), 352 of BNS 2023 read with Section 3(1)(r) and 3(1)(s) of SC/ST (Prevention of Atrocities) Act.
5. Both the petitioners who are practicing lawyers have been suspended by the District Bar Association due to their activities as mentioned in the impugned FIR. There is dispute with regard to the chamber.
6. Taking into consideration that the complainant and both the petitioners are practicing lawyer, practicing in District Court Haridwar and their profession is a noble profession, therefore the matter should be settled amicably. For redressal of their grievance they have to approach the concerned learned District Judge but instead of approaching the District Judge straightaway FIR has been lodged.
7. In such view of the matter, this Court is of the view that the effort should be made for their amicable settlement so that the Members of the Bar may unite.
8. Put up this matter on 24.02.2026. On that day both the petitioners and the complainant as well President and Secretary of the District Bar Association Haridwar may either appear physically or join the proceeding through V.C.
9. Taking into consideration that the dispute is in between the practicing lawyer, for the time being the investigation pursuant to the impugned FIR is stayed.
(Rakesh Thapliyal, J.) 19.02.2026 Parul