WPCRL/224/2026
2026 Latest Caselaw 495 UK

Uttarakhand High Court

WPCRL/224/2026 on 2 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      02.02.2026                            WPCRL No.224 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Ajay Veer Pundir, learned counsel for the petitioner through V.C.

2. Mr. Baskar Chandra Joshi, learned AGA and Mr. Chitrarth Kandpal, learned Brief Holder for the State/respondent nos.1 and 2.

3. As per the FIR itself, the allegations are based on apprehension, and pertain to the making of physical relations on the pretext of marriage.

4. Admit.

5. Issue notice to respondent no.3.

6. Steps to be taken within three days.

7. Learned State Counsel prays for and is granted three weeks' time to file counter affidavit.

8. List this case on 25.02.2026.

9. As an interim measure, till the next date of listing, no coercive steps shall be taken against the petitioner, provided he cooperates with the investigating agency in the investigation of the case.

10. Urgency application and Interim Relief Application (AI Nos.1 & 2 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 BS