Uttarakhand High Court
WPCRL/273/2026 on 6 February, 2026
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reports, orders
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WPCRL No.273 of 2026
Hon'ble Siddhartha Sah, J.
Mr. Gaurav Singh, Advocate for the petitioner, through video conferencing.
2. Mr. G.S. Sandhu, A.A.G. with Mr. Deepak Bhardwaj, B.H. for the State.
3. By means of this writ petition, the petitioner has sought quashing of the FIR No.1 of 2026 dated 01.01.2026 for the offence punishable under Section 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Bhagwanpur, District Haridwar.
4. At the outset learned counsel for the petitioner drew attention of this Court to an order dated 09.01.2026, passed by a Co-ordinate Bench of this Court in WPCRL No.80 of 2026.
5. On a query being made by learned counsel for the State, he does not deny passing of the said interim order.
6. Admit.
7. Let counter affidavit be filed by the respondents within three weeks.
8. List this case on 30.03.2026 along with WPCRL No.80 of 2026.
9. In the meantime, as an interim measure no coercive measures shall be taken against the petitioner in connection with FIR No.1 of 2026 dated 01.01.2026 for the offence punishable under Section 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Bhagwanpur, District Haridwar, subject to petitioner co-operating with the investigation.
10. Urgency Application (IA No.2 of 2026) and Stay Application (IA No.1 of 2026) stand disposed of accordingly.
(Siddhartha Sah, J.) Vacation Judge 06.02.2026 SK