C528/144/2026
2026 Latest Caselaw 559 UK

Citation : 2026 Latest Caselaw 559 UK
Judgement Date : 3 February, 2026

[Cites 7, Cited by 0]

Uttarakhand High Court

C528/144/2026 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.144 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. D.C.S. Rawat and Mohan Kandpal, learned counsel for the applicants.

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 as well as the cognizance order dated 31.08.2024 passed by the learned Judicial Magistrate, Haldwani, District Nainital, in Criminal Case No. 2837 of 2024, State v. Pankaj Papnai & others, whereby the applicants have been summoned to face trial for the offences punishable under Sections 323, 504, 506 and 498-A of IPC and Section 3/4 of the Dowry Prohibition Act.

4. Learned counsel for the applicants has made a submission that the matrimonial dispute has been given the colour of a criminal case; that, as mentioned in paragraph 12 of the criminal miscellaneous application, there are chances of compromise between opposite party no. 2 and the applicants.

5. In view of the above, there shall be an interim order to the effect that the proceedings of Criminal Case No. 2837 of 2024, State v. Pankaj Papnai & others, pending against the applicants before the learned Judicial Magistrate, Haldwani, District Nainital, for the offences punishable under Sections 323, 504, 506 and 498-A of IPC and Section 3/4 of the Dowry Prohibition Act, shall remain stayed till the next date of listing.

6. Issue notice to respondent no.2.

7. Steps to be taken within three days.

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

9. List this case on 16.03.2026.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS