Chandra Mohan Rana And Others ..... ... vs State Of Uttarakhand
2025 Latest Caselaw 4916 UK

Uttarakhand High Court

Chandra Mohan Rana And Others ..... ... vs State Of Uttarakhand on 16 October, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                  2025:UHC:9310

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                 16TH OCTOBER, 2025

     ANTICIPATORY BAIL APPLICATION NO. 1177 OF 2025

Chandra Mohan Rana and Others                 ..... Applicants
                          Versus
State of Uttarakhand                         .....Respondent

Counsel for the Applicants :       Mr. Parikshit Saini, Advocate.


Counsel for the Respondent:        Mr. Pradeep Lohani, Brief
                                   Holder.

Hon'ble Alok Kumar Verma,J.

This Application has been filed for

anticipatory bail in Case Crime No.577 of 2025,

registered at Kotwali Jwalapur, District Haridwar under

Sections 316, 318(4) and Section 351(2) of the

Bharatiya Nyaya Sanhita, 2023.

2. Heard Mr. Parikshit Saini, learned counsel for

the applicants and Mr. Pradeep Lohani, learned Brief

Holder for the respondent.

3. Learned counsel for the respondent has relied

on a judgment of the Hon'ble Supreme Court, passed in

"Jagdeo Prasad vs. State of Bihar and Others",

2025 SCC OnLine SC 2108.

4. Mr. Parikshit Saini, Advocate, has been asked

by this Court why the applicants did not approach the

Sessions Court first. In reply, he has relied on an order

2025:UHC:9310 of the Hon'ble Supreme Court, passed in Special

Leave to Appeal (Crl.) No(s) 6588 of 2025,

"Mohammed Rasal .C and Another vs. State of

Kerala and Another",. The Hon'ble Supreme Court

has fixed 12.11.2025 in the said matter.

5. Mr. Parikshit Saini, Advocate, has not been

able to show any special circumstances.

6. Accordingly, the present Application, filed

under Section 482 of the Bharatiya Nagarik Suraksha

Sanhita, 2023, is disposed of, with a direction to the

applicants to approach the Sessions Court first.

___________________ Date: 16.10.2025 ALOK KUMAR VERMA, J. Pant/