Uttarakhand High Court
C528/330/2026 on 9 March, 2026
Office Notes,
reports, orders or
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No Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
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C-528 No. 330 of 2026
Hon'ble Alok Mahra, J.
Mr. Gaurav Singh, learned counsel for the applicants.
2. Ms. Pushpa Bhatt, learned D.A.G. alongwith Mr. S.C. Dumka, learned A.G.A. for the State.
3. In this case, a complaint was filed by respondent no. 2 wherein she has alleged that the applicants were keeping enmity with her on the pretext that she had earlier lodged a complaint against them on 21.06.2022. As per the complaint, the applicants entered her house and beat her with sticks and she was also pregnant at the relevant time. The applicants also tried to commit rape upon her. Now, statement has been given by her to the Police by hiding the facts stating that only altercation took place between applicants and respondent no. 2.
4. Learned counsel for the applicants would submit that on the complaint dated 21.06.2022 filed by respondent no. 2, Police had filed its final report in which Police found that the applicants and respondent no. 2 are neighbours and there are dispute relating to trivial issues.
5. Issue notice to respondent no. 2, returnable within three weeks. Steps to be taken within a week.
6. Having heard the submission, this Court is of the view that this matter definitely requires deliberation.
7. List this matter after service report is received.
8. In the meantime, counter-affidavit(s), if any, be filed by the respondents.
9. After perusing the records and having heard learned counsel for the parties, this Court, prima facie, is of the opinion and is satisfied that in the interest of justice, further proceedings of Complaint Case No. 1450 of 2023, Nargis Vs. Aslam and Others, under Sections 323, 452 and 504 of IPC, pending in the court of learned Judicial Magistrate II, Roorkee, District Haridwar, shall remain stayed qua the applicants till the next date of listing.
(Alok Mahra J.) 09.03.2026 Ujjwal