WPCRL/628/2026
2026 Latest Caselaw 2947 UK

Uttarakhand High Court

WPCRL/628/2026 on 10 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

xSL.          Office Notes,
No.    Date      reports,
                orders or                      COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
                              WPCRL No. 628 of 2026

                              Hon'ble Rakesh Thapliyal, J.

1. Mr. Jitendra Chaudhary with Mr. Navneet Singh, learned counsel for the petitioners.

2. Mr. G.S. Sandhu, learned Addl. Advocate General with Mr. Himanshu Sain, learned A.G.A. for the State.

3. By the instant petition, the petitioners Shri Mohan Singh Rawat, Smt Santoshi Devi, Mohit Rawat and Rohit Rawat belongs to same family are praying for quashing of first information report dated 10.01.2026 bearing FIR No. 0120 of 2026, P.S. Kotwali District Dehradun wherein the petitioners have been implicated for the offences punishable under Sections 115(2), 318(4), and 351(2) of BNS 2023.

4. It is submitted by the learned counsel for the petitioners that though all the offences are punishable for less than seven years, and the I.O. has to follow the guidelines as formulated by the Hon'ble Apex Court in the case of Arnesh Kumar vs. State of Bihar, (2014) 8 SCC 273, but, this is a case, in which, the FIR deserves to be quashed since the dispute in between the parties appears to be nothing but relates to some money transaction.

5. Issue notice to respondent no.3.

6. Steps to be taken within a week.

7. Let the respondents may file counter affidavit within three weeks. One week thereafter is granted to the petitioners to file rejoinder affidavit.

8. List this case on 12.05.2026.

9. In the meantime, let the investigation pursuant to the impugned FIR No. 0120 of 2026, P.S. Kotwali District Dehradun may go on, however, the petitioners shall not be arrested pursuant to impugned FIR, provided they cooperate with the investigation.

(Rakesh Thapliyal, J.) 10.04.2026 Nahid