C528/159/2026
2026 Latest Caselaw 705 UK

Uttarakhand High Court

C528/159/2026 on 5 February, 2026

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                                                    C528 No.159 of 2026
                                                    Hon'ble Siddhartha Sah, J.

Mr. Saurabh Kumar Pandey, learned counsel for the applicant.

2. Mr. V.S. Rawat, learned Brief Holder for the State/respondents.

3. By means of the present application under Section 528 of BNSS, applicant has sought quashing of the charge-sheet, summoning order and the order of framing charge along with entire proceedings of Special Sessions Trial No.38 of 2025 (Case Crime No.03/2025), State vs. Annu Kumar, under Section 64(2)F, 65(1), 351(3) of BNS and Section 3A/4(2), 5(F)/6 of the POCSCO Act, registered at Police Station Kotwali Roorkee, District Haridwar, pending in the court of Additional District and Sessions Judge/FTSC (POCSO), Roorkee, District Haridwar.

4. Counsel for the respondents prays for and is granted two weeks' time to file counter affidavit.

5. List on 23.02.2026.

6. Urgency application (IA No.1/2026) stands disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 AK