WPCRL/213/2026
2026 Latest Caselaw 842 UK

Uttarakhand High Court

WPCRL/213/2026 on 9 February, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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                                      WPCRL No. 213 of 2026
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Raj Kumar Singh, learned counsel for the petitioner.

2. Mr. Tumul Nainwal, learned A.G.A. with Mrs. Sweta Badola Dobhal, learned Brief Holder for the State/respondent nos. 1 and 2.

3. The instant writ petition has been preferred by the petitioner for quashing of First Information Report dated 13.01.2026 bearing FIR No. 0024 of 2026 P.S. Patel Nagar, District Dehradun, wherein the petitioner along with her husband Gaurav Kumar and one another person namely Ankur Verma have been implicated for the offences punishable under Sections 316(2), 318(4), 336(3), 338 and 351(2) of BNS, 2023.

4. It is argued by the learned counsel for the petitioner that the petitioner have no concern with the allegation and the main allegation is against her husband Gaurav Kumar and the other co-accused Ankur Verma and apart from this there is a matrimonial dispute with her husband and the divorce petition has also been filed but due to implication in the FIR there is an apprehension of arrest.

5. Issue notice to respondent no. 3.

6. Steps be taken within three days.

7. Let the counter affidavit be filed by the respondents within four weeks.

8. Two weeks' time thereafter is granted to the petitioner to file rejoinder affidavit.

9. List this matter after six weeks.

10. In the meantime, let the investigation may go on, however, the petitioner shall not be arrested provided she cooperate with the investigation.

(Rakesh Thapliyal, J.) 09.02.2026 PR