Uttarakhand High Court
C528/535/2026 on 31 March, 2026
Office Notes,
reports, orders or
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No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
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C528 No.535 of 2026
Hon'ble Alok Mahra, J.
Mr. Aditya Singh, Advocate for the applicant.
Mrs. Pushpa Joshi, Additional Advocate General and Mr. S.C. Dumka, A.G.A. for the State of Uttarakhand.
2. An F.I.R. was lodged by respondent no.2 alleging that the present applicant, along with her sister and nephew, attempted to run over the complainant's son; however, he managed to escape unharmed. It was further alleged that a car bearing registration no. UK08-AD- 5040 was stolen from the possession of the complainant. Upon completion of investigation, a charge sheet has been submitted against the applicant.
3. Learned counsel for the applicant submits that, even as per the averments made in the F.I.R., it is an admitted position that the husband of the complainant and the applicant were in a live-in relationship, from which a female child was born in the year 2025. It is further submitted that, due to the said relationship, disputes arose between the complainant and her husband. Learned counsel contends that since the complainant's husband was residing with the applicant, the aforesaid vehicle remained in his possession and he was regularly paying the insurance premium of the said vehicle. It is thus submitted that the applicant has no concern with the alleged offence and has been residing separately with the complainant's husband since the year 2023.
4. Issue notice to the respondent no.2, returnable at an early date.
5. List the matter after receipt of the service report.
6. Considering the submissions advanced by learned counsel for the applicant, it is directed that, till the next date of listing, further proceedings of Criminal Case No.67 of 2026, pending before the Court of learned Judicial Magistrate-III, Haridwar, shall remain stayed.
7. Stay application (I.A. No.1 of 2026) stands disposed of.
(Alok Mahra, J.) 31.03.2026 Arpan