C528/156/2026
2026 Latest Caselaw 625 UK

Citation : 2026 Latest Caselaw 625 UK
Judgement Date : 4 February, 2026

[Cites 7, Cited by 0]

Uttarakhand High Court

C528/156/2026 on 4 February, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                 COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               C528 No.156 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Rishab Ranghar, learned counsel for the applicant.

2. Ms. Pushpa Bhatt, learned Deputy Advocate General and Mr. S.C. Dumka, learned AGA for the State/respondent nos.1 and 2.

3. The present criminal miscellaneous application challenges the proceedings of Criminal Case No.8919 of 2024, State vs. Ankit Chauhan, under Sections 323, 504, 506, 498A of IPC and Section 3/4 of the Dowry Prohibition Act, pending in the court of 6th Additional Civil Judge (Sr. Div.)/ACJM, Dehradun. The summoning order and charge- sheet are also challenged.

4. It is a case of matrimonial discord which has been given the colour of criminal case.

5. Learned counsel for the applicant has denied the very factum of marriage so as to attract Section 498A IPC and Section 3/4 of the Dowry Prohibition Act.

6. Learned counsel for the State though has stated that the charge-sheet has been filed after investigation.

7. In that view of the matter, the case needs for scrutiny.

8. The further proceedings of Criminal Case No.8919 of 2024, State vs. Ankit Chauhan, pending in the court of 6th Additional Civil Judge (Sr. Div.)/ACJM, Dehradun, for the offences under Sections 323, 504, 506, 498A of IPC and Section 3/4 of the Dowry Prohibition Act, shall be kept in abeyance till the next date of listing.

9. Issue notice to the respondent no.3. Steps to be taken within three days. 10 Learned State Counsel may file counter affidavit within three weeks.

11. List this case on 09.03.2026.

12. Interim Relief Application (IA No.1 of 2026) and Urgency Application (IA No.2 of 2026) stand disposed of accordingly.

[

(Siddhartha Sah, J.) Vacation Judge 04.02.2026

Ravi