C528/166/2026
2026 Latest Caselaw 768 UK

Citation : 2026 Latest Caselaw 768 UK
Judgement Date : 6 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

C528/166/2026 on 6 February, 2026

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                                     C-528 Petition No. 166 of 2026
                                     Hon'ble Siddhartha Sah, J.

06.02.2026 Mr. Pankaj Kumar Sharma, learned counsel for the applicant.

2. Mr. Bhaskar Joshi, AGA for the State.

3. By means of present Application under Section 528 of Bhartiya Nagrik Suraksha Sanhita, 2023, the applicant has sought to quash the charge-sheet, summoning order dated 03.11.2025 along with entire proceedings of Criminal Case No. 1217 of 2025, (Case Crime No. 1262 of 2023), State vs. Rajkumar Saini and others, under Sections 420, 120-B IPC, PS Kotwali Mangalaur, District Haridwar, pending in the Court of Judicial Maistrate, 1st, Roorkee, District Haridwar.

4. At the outset, learned counsel for the applicant drawn attention of the Court towards order dated 23.01.2026, passed by Coordinate

of 2026, arising out of the same case. On the query made by learned counsel for the State, he does not oppose the said contention that the present case is identically situated to that of Petition No. 125 of 2026. In such view of the matter, there shall be an interim order.

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

6. Meanwhile, counter-affidavit, if any, be filed by the respondents.

7. List on 09.03.2026.

8. In view of the above, as an interim measure, further proceedings of Criminal Case No. No. 1217 of 2025, (Case Crime No. 1262 of 2023, State vs. Rajkumar Saini and others, under sections 420 and 120-B IPC, shall remain stayed till the next date of listing.

11. Urgency Application (IA No. 1 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 Kaushal