CRLR/82/2026
2026 Latest Caselaw 606 UK

Uttarakhand High Court

CRLR/82/2026 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                            CRLR No.82 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Abhishek Vemra, learned counsel for the revisionist.

2. Mr. Pankaj Joshi, learned AGA for the State.

3. The present revision has been filed against the judgment and order dated 27.10.2025 passed by 1st Addl. Session Judge, Udham Singh Nagar in Session Trial No. 3 of 2025, State of Uttarakhand Vs. Paramjeet Singh @ Dimpy & another, whereby the application under Section 358 (1) of the BNSS, 2023 filed by the prosecution for summoning the respondent no.2, as an additional accused in the said criminal case, has been rejected.

4. Issue notice to respondent no.2.

5. Steps to be taken within three days.

6. List this case on 30.03.2026.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS