WPCRL/266/2026
2026 Latest Caselaw 770 UK

Uttarakhand High Court

WPCRL/266/2026 on 6 February, 2026

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      Date    or directions                 COURT'S OR JUDGES'S ORDERS
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                               WPCRL No.266 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Sandeep Kothari, learned counsel for the petitioners.

2. Mr. Rakesh Negi, learned Brief Holder for the State.

3. Mr. Amar Shukla, learned counsel holding brief of Mr. K.K. Harbola, learned counsel for respondent no.3.

4. By means of the present petition, the petitioners have sought quashing of the FIR registered as Case Crime No.21 of 2026 registered at Police Station Kotwali Roorkee, District Haridwar, under Sections 318(4), 336(3), 338, 340(1) of BNS.

5. The counsel for the petitioners has taken the court through the FIR wherein there are main allegations of fabrication and forgery pertaining to Will.

6. The learned counsel for the petitioners has brought to the notice of the Court the interim order dated 05.02.2026 passed in the writ petition of the co-accused being WPCRL No.264 of 2026 and prayed for similar order.

7. Learned counsel for respondent no.3 has vehemently opposed the said prayer.

8. Heard learned counsel for the parties and after considering the record and the submissions of the parties, it is clear that there is prior series of civil litigation pertaining to the Will that is alleged to be forged and fabricated in the FIR impugned in this writ petition.

9. In such view of the matter, there will be a similar interim order as passed in WPCRL No.264 of 2026.

10. Till the next date of listing, no coercive measure shall be taken against the petitioners provided the petitioners cooperate with the investigation pursuant to the FIR bearing Case Crime No.21 of 2026 registered at Police Station Kotwali Roorkee, District Haridwar, under Sections 318(4), 336(3), 338, 340(1) of BNS.

11. Learned counsel for respondents pray for and are granted two weeks' time to file counter affidavit.

12. List this case on 12.03.2026.

13. Urgency Application (IA No.1 of 2026) and Interim Relief Application (IA No.2 of 2026) stand disposed of accordingly.

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(Siddhartha Sah, J.) Vacation Judge 06.02.2026

Ravi