CRLR/88/2026
2026 Latest Caselaw 876 UK

Uttarakhand High Court

CRLR/88/2026 on 10 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                Office Notes,
               reports, orders
               or proceedings
SL.
       Date     or directions                 COURT'S OR JUDGE'S ORDERS
No.
               and Registrar's
                 order with
                 Signatures
      10.02.                     CRLR No.88 of 2026
      2026
                                 Hon'ble Alok Kumar Verma, J.

Learned Special Sessions Judge (Anti-Corruption)/ IInd Additional Sessions Judge), Haldwani, District Nainital, while dismissing the discharge Application, has directed to frame charges for the offence under Section 120B of the Indian Penal Code, 1860 (in short, "IPC") read with Sections 409, 420, 466, 467, 468, 471 IPC, Section 7A and Section 8 of the Prevention of Corruption Act, 1988.

2. The present Criminal Revision has been filed against the said impugned order dated 14.01.2026.

3. Heard Mr. Navneet Kaushik, learned counsel for the revisionists and Mr. Pratiroop Pandey, learned Assistant Government Advocate assisted by Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.

4. Mr. Pratiroop Pandey, Additional Government Advocate, has sought ten days' time for arguments in the present matter.

5. Time is granted.

6. List on 23.02.2026 for arguments on Admission.

(Alok Kumar Verma, J.) 10.02.2026 Pant/