WPCRL/250/2026
2026 Latest Caselaw 773 UK

Citation : 2026 Latest Caselaw 773 UK
Judgement Date : 6 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

WPCRL/250/2026 on 6 February, 2026

              Office Notes,
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      Date    or directions                 COURT'S OR JUDGES'S ORDERS
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             and Registrar's
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                               WPCRL No.250 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Gaurav Singh (through V.C.), learned counsel for the petitioner.

2. Mr. B.N. Maulekhi, learned Deputy Advocate General for the State.

3. By means of the present petition, the petitioner has challenged the FIR bearing FIR No.02 of 2026, for the alleged offence punishable under Sections 2(b)(ii), 3(1) of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Narendra Nagar, District Tehri Garhwal.

4. At the outset, learned counsel for the petitioner draws the attention of the Court that the order dated 20.01.2026 passed by the Coordinate Bench of this Court in WPCRL No.170 of 2026 pertaining to co-accused of the instant FIR.

5. On a query made to the counsel for the State, he does not dispute the said position.

6. In such view of the matter, there will be an interim order.

7. Learned State Counsel prays for and is granted three weeks' time to file counter affidavit.

8. Till the next date of listing, no coercive measure shall be taken against the petitioner provided the petitioner cooperates with the investigation pursuant to the FIR No.02 of 2026, for the alleged offence punishable under Sections 2(b)(ii), 3(1) of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Narendra Nagar, District Tehri Garhwal.

9. Learned State Counsel prays for and is granted three weeks' time to file counter affidavit.

10. List this case on 10.03.2026 along with WPCRL No.170 of 2026.

11. Stay Application (IA No.1 of 2026) stands disposed of accordingly.

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(Siddhartha Sah, J.) Vacation Judge 06.02.2026

Ravi