C528/143/2026
2026 Latest Caselaw 556 UK

Citation : 2026 Latest Caselaw 556 UK
Judgement Date : 3 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

C528/143/2026 on 3 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
      03.02.2026                            C528 No.143 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Abhishek Vemra, learned counsel for the applicant.

2. Mr. V.S. Rawat, learned AGA for the State.

3. By means of the present application under Section 528 of the B.N.S.S., 2023, the applicants have sought quashing of the charge-sheet dated 03.08.2024, cognizance order dated 23.7.2025 as well as the entire proceedings of Criminal Case No.5217 of 2025 (Case Crime No.142 of 2024) State Vs. Gurbachan Singh under Sections 406, 420 of IPC, pending before the 1st Judicial Magistrate Dehradun.

4. Learned counsel for the applicant has made a submission that the applicant was merely a mediator between the informant and owner of the plot and he received some amount as commission, the applicant given the same to the owner of the plot and thereafter entire talks regarding the plot were made between the informant and the owner of the plot and it appears that when the deal could not be finalized and the owner of the plot sold the said plot to some other person, the informant only with a view to get back the token amount given by him has lodged the present FIR.

5. Since the matter appears to be of a civil liability, which has been given a criminal colour, the same calls for an interim order.

6. In the meantime, the further proceedings of Criminal Case No. 5217 of 2025 (Case Crime No. 142 of 2024), State v. Gurbachan Singh, under Sections 406 and 420 of IPC, pending before the 1st Judicial Magistrate, Dehradun, shall remain stayed.

7. Issue notice to respondent no.2.

8. Steps to be taken within three days.

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

10. List this case on 16.03.2026.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS