Unknown vs State Of Uttarakhand And Another
2025 Latest Caselaw 6047 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another on 3 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                      2025:UHC:10746
HIGH COURT OF UTTARAKHAND AT NAINITAL
       Criminal Misc Application No.2150 of 2025
                      03rd December, 2025

Rajat Singh                                     ............Applicant

                               Versus

State of Uttarakhand and another ............Respondents
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Presence:-
Mr. D.S. Patni, learned Senior Advocate assisted              by   Mr.
Dharmendra Barthwal, Advocate for the applicant.
Ms. S.B. Dobhal, B.H. for the State.
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Hon'ble Pankaj Purohit, J.

By means of this C528 application, the applicant has challenged the charge sheet dated 27.05.2022 as well as summoning/cognizance order dated 20.08.2022, passed by learned Chief Judicial Magistrate, Udham Singh Nagar along with entire proceedings of Criminal Case No.7977 of 2022 (FIR No.93 of 2022), State Vs. Rajat Singh, under Sections 498-A, 323 of IPC and Section 3/4 of Dowry Prohibition Act, 1961, registered with Police Station Rudrapur, District Udham Singh Nagar, pending before the court of learned Additional Chief Judicial Magistrate/IInd Additional Civil Judge (S.D.) Rudrapur, Udham Singh Nagar.

2. After arguing for a considerable length, learned counsel for the applicant limited his argument to the extent that he should be granted the benefit of the judgment and order passed by the Apex Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another, reported in (2021) 10 SCC 773.

3. From perusal of the charge sheet, it transpires that the applicants have been charge sheeted under

2025:UHC:10746 Sections 498-A, 323 of IPC and Section 3/4 of Dowry Prohibition Act, 1961, and all the sections are punishable less than seven years of imprisonment.

4. In such view of the matter, the C528 application stands disposed-off in light of the judgment of Satender Kumar Antil (supra). Relevant paragraph of the said judgment is quoted hereinbelow for ready reference:-

3.Category A(e) Bail applications of such accused on appearance may be decided without the accused being taken in physical custody or by granting interim bail till the bail application is decided.

5. It is further provided that if the applicants appears before the trial court within 15 days from today i.e, 18.12.2025, bail application of the applicant shall be considered, in accordance with the dictum given in the case of Satender Kumar Antil (supra).

6. The non-bailable warrants issued against the applicant shall be kept in abeyance till then.

(Pankaj Purohit, J.) 03.12.2025 SK