WPCRL/190/2026
2026 Latest Caselaw 391 UK

Uttarakhand High Court

WPCRL/190/2026 on 29 January, 2026

                    Office Notes,
                   reports, orders
sSL                or proceedings
.        Date       or directions                    COURT'S OR JUDGE'S ORDERS
No.                and Registrar's
                     order with
                     Signatures
                                     WPCRL No. 190 of 2026


      29.01.2026                     Hon'ble Subhash Upadhyay, J.

Mr. P.S.Dhami, learned counsel for the petitioner.

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

3. In pursuance to the order passed by Coordinate Bench of this Court on 22.01.2026, learned counsel for the State submits that information of the pendency of the present writ petition was given to the respondent no.3 /complainant however, there is no representation for the said respondent.

4. State may file counter affidavit within three weeks.

5. In the meantime, no coercive steps shall be taken against the petitioner in connection with the First Information Report No. 0004 of 2026 dated 16.01.2026.

6. List this case on 10.03.2026.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026 Kaushal .