WPCRL/229/2026
2026 Latest Caselaw 489 UK

Uttarakhand High Court

WPCRL/229/2026 on 2 February, 2026

                  Office Notes,
                 reports, orders
                 or proceedings
SL. No.   Date    or directions                                COURT'S OR JUDGE'S ORDERS
                 and Registrar's
                   order with
                   Signatures


                                   WPCRL No.229 of 2026
                                   Hon'ble Siddhartha Sah, J.

Mr. K.S. Rautela and Mr. Amit Kapri, learned counsel for the petitioner.

2. Mr. Rakesh Negi, B.H. for the State.

3. Learned counsel for the petitioner while referring to the FIR has stated that at best it is a case of consensual relationship between the petitioner and respondent no.3 as there is no element of rape.

4. Learned counsel for the State does not deny the submissions made by the learned counsel for the petitioner.

5. Learned counsel for the State prays for and is granted three weeks' time to file counter affidavit.

6. Issue notice to respondent no.3, returnable within three weeks.

7. Steps to be taken within one week.

8. List this case on 26.02.2026.

9. In the meantime, no coercive action shall be taken against the petitioner provided he co-operates with the investigation.

10. Urgency Application (IA No.1 of 2026) and Stay Application (IA No.2 of 2026) stand disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 SK