Uttarakhand High Court
C528/285/2026 on 25 February, 2026
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
C528 No.285 of 2026
Hon'ble Alok Mahra, J.
Mr. D.C.S. Rawat, Advocate for the applicant.
Mrs. Pushpa Bhatt, Additional Advocate General and Mr. S.C. Dumka, A.G.A. for the State of Uttarakhand.
2. Learned counsel for the applicant contends that the applicant operates a C.S.C. Centre. He submits that, as per the F.I.R., the complainant, a Revenue Sub-Inspector, discovered upon scrutiny that the electricity bill annexed to the application for issuance of a permanent resident certificate in favor of Smt. Manju was forged and manipulated. Learned counsel arged that the applicant bears no complicity in the forgery, having merely scanned and uploaded the documents furnished by Smt. Manju onto the prescribed online portal. He further submits that the applicant charged a nominal fee of merely ₹30 for the services rendered, and that Smt. Manju is in no way related to the applicant, thereby negating any motive or benefit to him from facilitating the certificate. He submits that Smt. Manju has not been implicated as an accused but has instead been arrayed as a prosecution witness. Learned counsel submits that the applicant is extending full cooperation to the investigation, having voluntarily surrendered his computer to the Investigating Officer, which has been forwarded to the Forensic Science Laboratory (FSL) for forensic examination.
3. List in due course. By that time, counter affidavit, if any, be filed.
4. Considering the submission advanced by learned counsel for the applicants, it is directed that, till the next date of listing, further proceedings of Criminal Case No.910 of 2025 pending in the Court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital, shall remain stayed.
5. Stay Application (I.A. No.1 of 2026) stands disposed of.
(Alok Mahra, J.) 25.02.2026 Arpan