WPCRL/219/2026
2026 Latest Caselaw 395 UK

Uttarakhand High Court

WPCRL/219/2026 on 29 January, 2026

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




                                                    WPCRL No.219 of 2026
                                                    Hon'ble Subhash Upadhyay, J.

Mr. Bilal Ahmed, learned counsel for the petitioners.

2. Mr. S.C. Dumka, learned AGA for the State.

3. Mr. Mohd. Safdar, learned counsel for respondent nos.3 to 6.

4. As prayed, three weeks time is granted to the respondents to file counter affidavit.

5. List on 24.02.2026.

6. In the meantime, respondent no.2 i.e. S.H.O. Police Station Manglaur, District Haridwar shall provide adequate security to the petitioners from the private respondents.

7. Interim relief application (IA No.1/2026 stands disposed of accordingly.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026 AK