C528/174/2026
2026 Latest Caselaw 757 UK

Citation : 2026 Latest Caselaw 757 UK
Judgement Date : 6 February, 2026

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Uttarakhand High Court

C528/174/2026 on 6 February, 2026

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                                     C-528 Petition No. 174 of 2026
                                     Hon'ble Siddhartha Sah, J.

06.02.2026 Ms. Prabha Naithani, learned counsel for the applicant.

2. Ms. Pushpa Bhatt, learned Additional Advocate General, assisted by Mr. S.C.Dumka, learned AGA for the State.

3. By means of present Crl. Misc. Application, the applicant has prayed to quash the charge-sheet dated 08.08.2024, summoning order dated 12.08.2024 and enter proceedings of Special Sessions Trial No. 27 of 2024 (Case Crime No. 881 of 2022), State vs. Krishna Kumar Tyagi, under Sections 420, 467, 468, 471, 120-B, 506 and Section 3 (1) (g) SC/ST Act, PS Manglaur, District Haridwar, pending in the Court of District & Sessions Judge, Haridwar.

4. At the outset, counsel for the applicant has drawn attention of this Court towards the order dated 05.08.2025, passed by learned Co-ordinate Bench of this Court in C-528 Petition No. 1320 of 2025, which reveals that though the Sessions Trial Numbers are different but pertains to the same case crime number.

5. In such view of the matter and after considering the submissions made by learned counsel for the parties, an interim order is called for.

6. Issue notice to the respondent no.2. Steps be taken within a week.

7. Two weeks' time is granted to the learned counsel for the respondents to file the counter affidavit.

8. List on 26.02.2026.

9. Till the next date of listing, the further

of 2024 (Case Crime No. 881 of 2022), State vs. Krishna Kumar Tyagi, under Sections 420, 467, 468, 471, 120-B, 506 and Section 3 (1) (g) SC/ST Act, PS Manglaur, District Haridwar, pending in the Court of District & Sessions Judge, Haridwar, shall remain stayed.

10. Urgency application (IA No. 1 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 Kaushal