WPCRL/269/2026
2026 Latest Caselaw 771 UK

Citation : 2026 Latest Caselaw 771 UK
Judgement Date : 6 February, 2026

[Cites 3, Cited by 0]

Uttarakhand High Court

WPCRL/269/2026 on 6 February, 2026

              Office Notes,
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                               WPMS No.269 of 2026
                               Hon'ble Siddhartha Sah, J.

Mr. Harshpal Sekhon (through V.C.), learned counsel for the petitioner.

2. Mr. G.S. Sandhu, learned A.A.G. and Mr. Deepak Bhardwaj, learned Brief Holder for the State.

3. By means of the present petition, the petitioner seeks quashing of the FIR No.34 of 2026, under Sections 420, 504, 506 of Indian Penal Code, 1860, Police Station Kichha, District Udham Singh Nagar.

4. Heard learned counsel for the parties and perused the record.

5. The allegations in the FIR are that the petitioner had agreed to send the complainant to Australia and total amount of Rs.15,50,000/- has been paid by the complainant. Despite of this, the petitioner cheated the complainant and gave fake documents and when the complainant reached the airport, the officials declared the said documents as fake and sent him back.

6. At this juncture, learned counsel for the petitioner makes a statement and which is also averred in para 4 of the writ petition that the petitioner has received the amount of Rs.12,50,000/- Out of which, Rs.50,000/- has been returned and at present, the petitioner is ready to pay the remaining amount.

7. In view of the above, there will be an interim order.

8. Issue notice to the respondent no.4. Steps to be taken within 5 days.

9. List this case on 26.02.2026. On that day, the petitioner and respondent no.4 shall be present in person before the Court.

10. As an interim measure, till the next date of listing and purely on the statement and the undertaking given by the counsel for the petitioner as recorded hereinabove, no coercive measure shall be taken against the petitioner in pursuance to FIR No.34 of 2026, under Sections 420, 504, 506 of Indian Penal Code, 1860, Police Station Kichha, District Udham Singh Nagar.

11. The Stay Application (IA No.2 of 2026) and the Urgency Application (IA No.1 of 2026) stand disposed of accordingly.

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(Siddhartha Sah, J.) Vacation Judge 06.02.2026

Ravi