C482/1189/2022
2022 Latest Caselaw 3153 UK

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


      26.09.2022
                                                C482 No. 1189 of 2022
                                                And
                                                C482 No. 1190 of 2022
                                                C482 No. 1193 of 2022
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. Ravi Bisht, Advocate, holding brief of Mr. Karan Anand, Advocate, for the applicant.

Mr. Dinesh Chauhan, Brief Holder, for the State.

Since all these matters, the relief sought is common in nature, they are being disposed of by this common order.

The applicant to the present C482 Application No. 1189 of 2022, has put a challenge to the summoning order, which has been issued against him in Criminal Case No. 4032 of 2015, State Vs. Rohit Singh Chauhan and others, whereby he has been summoned by the Court of Chief Judicial Magistrate, Dehradun, for being tried for the offences under Sections 420, 406, 418, 419 and 120-B of the IPC, which was registered at P.S. Dalanwala, district Dehhradun.

In connected C-482 Application No. 1190 of 2022, the applicant has put a challenge to the summoning order dated 23.09.2015, as it was rendered in Criminal Case No. 3236 of 2015, State Vs. Rohit Singh Chauhan and others, whereby the applicant has been summoned for facing the proceedings of the aforesaid criminal case.

In connected C482 Application No. 1193 of 2022, the applicant has put a challenge to the summoning order dated 05.12.2015, as it has been rendered in Criminal Case No. 4034 of 2015, State Vs. Rohit Singh Chauhan and others, where he has been tried for the offences under Sections 420, 406, 418, 419 & 120-B of the IPC.

In all these three connected C482 Applications, the applicant, in para 9, 10 & 11 of the C482 Applications, have submitted that the C482 Applications, would stand covered by the judgment of the Hon'ble Apex Court, as rendered in Satender Kumar Antil Vs. CBI & Another, reported in 2021 (10) SCC 773.

In view of the aforesaid admitted relief sought for by the learned counsel for the applicant, these C482 Applications are being disposed of, since the offences for which the trial is being conducted against the present applicant are all falling under 'A' category of offences, as classified by the Hon'ble Apex Court in the judgment of Satender Kumar Antil (supra), it will be open for the applicant to surrender before the Court concerned and seek his remedies as per the parameters laid down in para 3 of the said judgment of Satender Kumar Antil (supra).

Subject to the aforesaid, C-482 Applications would stand disposed of.

Let a copy of this order be placed in the connected C-482 Applications.

(Sharad Kumar Sharma, J.) 26.09.2022 Mahinder/