C528/147/2026
2026 Latest Caselaw 592 UK

Uttarakhand High Court

C528/147/2026 on 3 February, 2026

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                               C528 No.147 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Kaushal Sah Jagati, learned counsel for the applicant.

2. Mr. Bhaskar Chandra Joshi, learned AGA for the State.

3. By means of the present application under Section 528 of BNSS, the applicant has sought for quashing of the charge-sheet dated 03.01.2024 and summoning order dated 08.10.2024 passed by the Judicial Magistrate, Bazpur, District Udham Singh Nagar and also sought for quashing of the entire proceedings of the Criminal Case No.677 of 2024, State vs. Sandeep Singh, under Sections 323, 376, 506 of IPC, P.S. Bazpur, District U.S. Nagar, FIR dated 1.11.2023.

4. The counsel for the applicants has made a submission that perusal of the FIR itself reveals that the allegations are of entering into physical relation on the false pretext of marriage. The learned counsel also relied upon the order dated 21.11.2023 passed by the Coordinate Bench in ABA No.1048 of 2023 whereby interim anticipatory bail order has been passed in favour of the applicant.

5. In view of the above, there shall be an interim order.

6. The further proceedings of Criminal Case No.677 of 2024, State vs. Sandeep Singh, under Sections 323, 376, 506 of IPC, P.S. Bazpur, District U.S. Nagar, pending before the court of the Judicial Magistrate, Bazpur, District Udham Singh Nagar shall remain stayed during the pendency of the case.

7. Issue notice to the respondent no.2. Steps to be taken within three days.

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

9. List this case on 16.03.2026.

10. Urgency Application (IA No.1 of 2026) stands disposed of accordingly.

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(Siddhartha Sah, J.) Vacation Judge 03.02.2026

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