C482/891/2019
2023 Latest Caselaw 1475 UK

Citation : 2023 Latest Caselaw 1475 UK
Judgement Date : 24 May, 2023

Uttarakhand High Court

C482/891/2019 on 24 May, 2023

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  C482 No. 891 of 2019
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Vaibhav Singh Chauhan, Advocate, for the applicant.

Mrs. Mamta Joshi, Brief Holder, for the State of Uttarakhand.

Mrs. Prabha Naithani, Advocate, for respondent No.2.

In the present C482 Application, the applicant has given challenge to the summoning order dated 08.01.2018, whereby, he has been summoned to be tried for the offence under Sections 354, 354A (1) (i), 354B, 323, 504, 506 and 452 of the IPC. As a consequence of issuing of the summoning order, the proceeding of Criminal Complaint Case No. 35 of 2017, Smt. Reeta Vs. Rishab Chauhan and others, has been put to motion before the Court of Judicial Magistrate, Haridwar.

Learned counsel for the applicant before venturing to address the C-482 Application, on its own merit has voluntarily chosen to opt out, that this C482 Application may be disposed of in the light of judgment as rendered by the Hon'ble Apex Court as reported in (2022) 10 SCC 51, Satender Kumar Antil Vs. Central Bureau of Investigation and another.

The said request made by the learned counsel for the applicant for the disposal of the C482 Application in the light of the aforesaid judgment is not being opposed by the respondents' counsel.

In view of the above, the C482 Application would stand disposed of with the direction to the Court of Judicial Magistrate, Haridwar, to consider the bail application of the applicant, upon his surrender within a period of three weeks from today in accordance with guidelines framed in para 3 (e) of the judgment of Satender Kumar Antil (Supra).

Subject to the aforesaid, the C482 Application would stand disposed

(Sharad Kumar Sharma, J.) Dated 24.05.2023 Shiv