C528/546/2026
2026 Latest Caselaw 2932 UK

Uttarakhand High Court

C528/546/2026 on 10 April, 2026

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                             C-528 Petition No. 546 of 2026
                             Hon'ble Subhash Upadhyay, J.

1. Mr. Tribhuhan Chandra Pandey, learned counsel for the petitioners.

2. Mr. Rakesh Joshi and Mr. Manoj Chandra, learned Brief Holders for the State.

3. This C528 petition has been filed with the prayer to quash the impugned charge sheet dated 30.09.2018, summoning order dated 12.02.2020 along with entire proceedings of Criminal Case No.1038 of 2020 (Case crime No.141 of 2016), "State Vs. Jai Singh & Others" under Sections 420, 467, 468, 471 of IPC pending before Additional Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

4. Learned counsel for the applicant /accused would submit that the applicant was appointed as Assistant Teacher and now he is a retired person; that, during his entire service career no allegation was ever raised regarding the authenticity of his BTC certificate; now, on some anonymous complaint, respondent no.2 lodged FIR against the applicant and 16 others persons without affording opportunity of hearing to the applicant; that, applicant has been falsely been implicated in the instant crime; that, the applicant is now 70 years old and continuation of proceedings would amount to harassment and abuse of process of law.

5. List along with C528 Petition No. 222 of 2026.

6. Till the next date of listing, proceedings of Criminal Case No.1038 of 2020 (Case crime No.141 of 2016), "State Vs. Jai Singh & Others" under Sections 420, 467, 468, 471 of IPC pending before Additional Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar, shall remain stayed qua the applicant.

(Subhash Upadhyay, J.) 10-04-2026 Kaushal