WPCRL/1017/2025
2025 Latest Caselaw 6192 UK

Uttarakhand High Court

WPCRL/1017/2025 on 12 December, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.           or directions
      Date                                         COURT'S OR JUDGES'S ORDERS
No                 and
               Registrar's
               order with
               Signatures
                               WPCRL No. 1017 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Manan Ahi, Petitioner no.2 is present in-person through V.C..

2. Mr. S. C. Dumka, learned A.G.A. for the State.

3. The present writ petition under Article 226 of the Constitution of India is filed by the Petitioners to direct the Respondent no.3, the Station House Officer, Police Station Kotwali, Haldwani to register an FIR immediately on the basis of the Petitioners' written complaint dated 07.05.2024 which discloses the commission of cognizable offences and to commence a thorough investigation in accordance with law and further for quashing of the order dated 12.04.2025 passed by the learned ACJM, Haldwani and the judgment dated 26.08.2025 passed by the learned ADJ-II, Haldwani as well as pending disposal, direct preservation and production of relevant records from the Sub-Registrar, Haldwani and from the SDM, Haldwani in Revenue Case No.22/2016 and to direct the investigating agency to secure the originals and primary records referred to in Annexure-5 and also to direct filing of compliance affidavits by a responsible police officer within such time as this Hon'ble Court deems fit.

4. Though, the pleadings have been exchanged but the matter is yet to be admitted.

5. Heard.

6. Admit.

7. List this matter on 12.02.2026 for final hearing.

(Ashish Naithani, J.) 12.12.2025 Akash