C528/386/2026
2026 Latest Caselaw 1866 UK

Uttarakhand High Court

C528/386/2026 on 12 March, 2026

                                                                  2026:UHC:1655
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                               C528 No.386 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Abhijay Negi and Mr. Priyansh Mittal, Advocates for the applicant.

2. By means of the present Criminal Miscellaneous Application, the applicant seeks a direction to the learned Ist Additional Civil Judge (Junior Division)/ Judicial Magistrate, Haridwar, to expedite the hearing of Case No. 27 of 2025.

3. Learned counsel for the applicant submits that respondent no.1 has instituted Misc. Case No. 01 of 2021 and Misc. Case No. 02 of 2019 (Old No. 56 of 2018) against the applicant under Section 12 of the Protection of Women from Domestic Violence Act, which are presently pending before the Court of the Ist Additional Civil Judge (Junior Division)/Judicial Magistrate, Haridwar. It is further submitted that respondent no.1 has allegedly made false statements before the trial Court, on the basis of which Misc. Case No. 27 of 2025 has been registered. The applicant has annexed the order sheet pertaining to the said case, which reflects that as many as 16 dates have already been fixed in the matter and, on 20.12.2025, the next date was fixed as 20.01.2026 for filing objections by the respondent no.1.

4. Learned counsel contends that despite the grant of repeated opportunities, respondent no.1 has not filed her objections and, therefore, it is 2026:UHC:1655

prayed that a direction be issued to the Court concerned to expedite the hearing of the aforesaid case.

5. Since Misc. Case No. 01 of 2021 and Misc. Case No. 02 of 2019 (Old No. 56 of 2018) under Section 12 of the Protection of Women from Domestic Violence Act are already pending against the applicant before the Court of the Ist Additional Civil Judge (Junior Division)/ Judicial Magistrate, Haridwar, this Court deems it appropriate that the proceedings of Misc. Case No. 27 of 2025 be heard along with the aforesaid cases on the same dates, so that the matters may be decided expeditiously.

6. It is also pertinent to note that a Coordinate Bench of this Court, vide order dated 22.07.2025, has already requested the Court concerned to decide the aforesaid cases as expeditiously as possible.

7. Accordingly, the present Criminal Miscellaneous Application stands disposed of with the aforesaid observations.

(Alok Mahra, J.) 12.03.2026 Arpan

ARPAN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a 20dddb7393398f9fe45ba3e, postalCode=263001,

JAISWAL st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109 CB987446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.12 16:29:43 +05'30'