WPCRL/217/2026
2026 Latest Caselaw 384 UK

Uttarakhand High Court

WPCRL/217/2026 on 29 January, 2026

                  Office Notes, reports,
                orders or proceedings or
SL. No   Date                                                                  COURT'S OR JUDGES'S ORDERS
                directions and Registrar's
                  order with Signatures




                                             WPCRL No.217 of 2026
                                             Hon'ble Subhash Upadhyay, J.

Mr. Saurabh Kumar Pandey, learned counsel for the petitioner.

2. Mr. Sandeep Sharma, learned AGA for the State.

3. Mr. Shankar Aggarwal, learned counsel for the caveator (appeared through V.C.).

4. The present Writ Petition under Article 226 of the Constitution of India has been filed with the following prayers:-

"(i) Issue a writ, order or direction in the nature of certiorari quashing FIR No.0606 of 2025 dated 09.11.2025 (Annexure No.1), registered at Police Station Patel Nagar, District Dehradun, under Sections 115(2), 117(2), 351(2), 352 and 109 BNS, insofar as it relates to the present petitioner.

(ii) Issue a writ, order or direction in the nature of mandamus restraining the respondent nos.1-3 from taking any coercive action against the petitioner in pursuance of the aforesaid FIR."

5. The Petitioners have also filed a Stay Application, being I.A. No. 02 of 2026, seeking a stay on the arrest of the Petitioner in pursuance of the impugned First Information Report lodged by the complainant/ Respondent No. 3, registered as FIR No. 0606 of 2025 dated 09.11.2025 under Sections 115(2), 117(2), 351(2), 352 & 109 of the B.N.S. 2023 at Police Station Patel Nagar, District Dehradun.

6. Learned counsel for the Petitioners submits that the Petitioner is student and has to appear for examination and thus presses for the Stay Application, i.e., Paper No.

25.

7. It is also submitted that there are chances of an amicable settlement between the parties, and the learned counsel for the parties are requested to seek instructions in this regard.

8. Admit.

9. Let the objections, if any, be filed by the respondents.

10. Considering the facts and circumstances of the case, as an interim measure, it is directed that till the next date of listing, no coercive action shall be taken against the petitioner in connection with FIR No. 0606 of 2025 dated 09.11.2025 under Sections 115(2), 117(2), 351(2), 352 & 109 of the B.N.S. 2023 at Police Station Patel Nagar, District Dehradun, subject to the petitioner extending full cooperation in the proceedings before the Investigating Agency/Court below. It is further clarified that in the event of non-cooperation by the petitioner, the interim protection granted herein shall stand automatically vacated.

11. The Stay Application stands disposed of accordingly.

12. List this case on 27.02.2026.

13. Urgency application (IA No.1/2026) thus also stands disposed of.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026 AK