WPCRL/241/2026
2026 Latest Caselaw 585 UK

Uttarakhand High Court

WPCRL/241/2026 on 3 February, 2026

                    Office Notes,
                   reports, orders
sSL                or proceedings
.       Date        or directions                     COURT'S OR JUDGE'S ORDERS
No.                and Registrar's
                     order with
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                                     WPCRL No. 241 of 2026
                                     Hon'ble Siddhartha Sah, J.

03.02.2026

1. Mr. Pranav Singh, learned counsel for the petitioner through V.C.

2. Mr. Vipul Painuli, learned AGA for the State.

3. Learned counsel for the petitioners has stated that the petitioner no. 1 and the respondent no. 6 are sister and brother respectively. In para 16 of the petition there is categorical averment that there is apprehension that the respondent nos. 6 and 7 along with respondent no. 5 may seriously prejudice the life and liberty of the petitioners by falsely implicating the petitioners. Hence it calls and interim order.

4. Respondent nos. 2 & 3 are directed to grant protection to the petitioners till the next date of listing.

5. Issue notice to the respondent nos. 5, 6 & 7. Steps be taken within three days.

6. Respondents may file counter affidavit within four weeks.

7. List this petition on 9th March, 2026.

8. Urgency application (IA No 1 of 2026) and stay application (IA No. 2 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 Kaushal