WPCRL/262/2026
2026 Latest Caselaw 704 UK

Uttarakhand High Court

WPCRL/262/2026 on 5 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
      05.02.2026                            WPCRL No.262 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Lalit Sharma, learned counsel for the petitioner through V.C.

2. Mr. G.S. Sandhu, learned Addl. A. G. assisted by Mr. Deepak Bhardwaj, learned Brief Holder for the State/respondent nos.1 & 2.

3. By means of the present writ petition, the petitioner has sought quashing of FIR No. 0039 of 2026 dated 23.01.2026, registered under Sections 69 & 88 of the Bharatiya Nyaya Sanhita, at Police Station Rishikesh, District Dehradun.

4. Learned counsel for the petitioner has invited the attention of this Court to the allegations made in the FIR and has further drawn the attention of this Court to Annexure No. 2, which contains a large number of chat messages exchanged between the petitioner and respondent no. 3. Learned counsel for the petitioner has also placed reliance upon the report of the Mahila Counselling Cell, Rishikesh, District Dehradun.

5. A perusal of the WhatsApp chats would reveal that the relationship between the parties is of long standing. The report of the Mahila Counselling Cell, Rishikesh, subsequently notes that the informant has repeatedly stated that she wishes to live with the petitioner and has further stated that she has been in a relationship with the petitioner for the last two and a half years.

6. Learned counsel for the State has raised objections to the offences made out on the basis of the allegations contained in the FIR.

7. In such view of the matter, an interim order is called for.

8. Issue notice to respondent no. 3. Steps to be taken within four days.

9. In the meantime, till the next date of listing, as an interim measure, it is directed that no coercive action shall be taken against the petitioner in connection with the impugned FIR, provided he cooperates with the investigation.

10. Learned counsel for the State prays for and is granted four weeks' time to file counter affidavit.

11. List on 16.03.2026.

12. Urgency application and stay application (IA Nos.1 & 2 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 BS