WPCRL/247/2026
2026 Latest Caselaw 774 UK

Citation : 2026 Latest Caselaw 774 UK
Judgement Date : 6 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

WPCRL/247/2026 on 6 February, 2026

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                               WPCRL No.247 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 Section 2/3 of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Kankhal, District Haridwar.

4. The counsel for the petitioner has pointed out that the petitioner has been implicated in the impugned FIR solely on the basis of the three criminal cases.

5. The counsel for the petitioner further submits that in all the aforesaid three cases, the petitioner has been granted bail. The bail orders have been placed on record.

6. On a query made to the counsel for the State, he does not dispute the said position that the petitioner has only three cases in which he has been granted bail.

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

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 offence punishable under Section 2/3 of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Kankhal, District Haridwar.

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

10. List this case on 10.03.2026.

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