WPCRL/253/2026
2026 Latest Caselaw 644 UK

Uttarakhand High Court

WPCRL/253/2026 on 4 February, 2026

              Office Notes,
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D/28                          WPCRL No.253 of 2026
                              Hon'ble Siddhartha Sah, J.

Mr. Gaurav Singh (through video conferencing) and Mr. Sushil Kumar, Advocates for the petitioner. Mr. Vipul Painuli, AGA assisted by Mr. Vijay Khanduri, Brief Holder for the State/respondent nos.1 and 2. By means of the present petition, the petitioner has sought quashing of the FIR lodged by respondent no.3 against the petitioner, which has been registered as FIR/Case Crime No.259 of 2025, under Sections 420, 506 IPC, Police Station Kotwali Jwalapur, District Haridwar. At this stage, on the submissions made by learned counsel for the petitioner, issue notice to the respondent no.3. Steps to be taken within three days.

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

List on 09.03.2026.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 Sanjay