WPCRL/579/2026
2026 Latest Caselaw 2688 UK

Uttarakhand High Court

WPCRL/579/2026 on 6 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
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                                      WPCRL No. 579 of 2026
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Karan Anand, learned counsel for the petitioner.

2. Mr. Bhaskar Chandra Joshi, learned A.G.A. with Mrs. Sweta Badola Dobhal, learned Brief Holder for the State.

3. The petitioner is praying for quashing of the First Information Report dated 18.03.2026 bearing FIR No. 0050 of 2026 P.S. Premnagar, District Dehradun, wherein, he has been implicated for the offences punishable under sections 420, 467, 468 and 471 of IPC.

4. It is argued by the learned counsel for the petitioner that after the delay of six years the FIR has been lodged in reference to the sale deed dated 13.04.2018 and not only this even the name of respondent-complainant was also mutated in the revenue records. He submits that from the contents of the FIR no cognizable offence is made out against the petitioner since the dispute appears to be civil in nature.

5. Mr. Joshi, learned A.G.A accepts notice for respondent nos. 1 and 2.

6. Issue notice to respondent no. 3.

7. Steps be taken within a week.

8. Let the respondents may file their counter affidavit within four weeks.

9. Two weeks' time thereafter is granted to the petitioner to file rejoinder affidavit.

10. List this matter on 12.05.2026.

11. In the meantime, let the investigation pursuant to the FIR dated 18.03.2026 bearing FIR No. 0050 of 2026 may go on, however, the petitioner shall not be arrested provided he cooperates with the investigation.

(Rakesh Thapliyal, J.) 06.04.2026 PR