Unknown vs State Of Uttarakhand
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Uttarakhand High Court

Unknown vs State Of Uttarakhand on 27 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                      2025:UHC:10540



HIGH COURT OF UTTARAKHAND AT NAINITAL
       Criminal Misc Application No.2047 of 2025
                      27th November, 2025

Zeeshan Qureshi and Ors.                        ..........Applicants

                               Versus

State of Uttarakhand                          ...........Respondents
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Presence:-
Mr. Bilal Ahmed, Advocate for the applicants.
Mr. Akshay Latwal, A.G.A. for the State.
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Hon'ble Pankaj Purohit, J.

             By   means      of   this   C528     application,    the
applicants    have     challenged     the   charge     sheet    dated

13.05.2025 as well as summoning order dated 20.06.2025 and entire proceedings of Special Sessions Trial No.74 of 2025, State Vs. Zeeshan Qureshi and others, under Sections 74, 333, 352, 351(2)(3) of B.N.S. 2023 and 7/8 of POCSO Act, 2012, pending in the court of learned F.T.C./Special Judge (POCSO)/Additional District Judge Dehradun.

2. After arguing for a considerable length, learned counsel for the applicants 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 Sections 74, 333, 352, 351(2)(3) of B.N.S. 2023 and 7/8 of POCSO Act, 2012, and all the sections are punishable less than seven years of imprisonment.

2025:UHC:10540

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, 12.12.2025, bail application of the applicants shall be considered, in accordance with the dictum given in the case of Satender Kumar Antil (supra).

(Pankaj Purohit, J.) 27.11.2025 SK