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Unknown vs State Of Uttarakhand And Another
2026 Latest Caselaw 1184 UK

Citation : 2026 Latest Caselaw 1184 UK
Judgement Date : 18 February, 2026

[Cites 6, Cited by 0]

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another on 18 February, 2026

                                                       2026:UHC:1085



HIGH COURT OF UTTARAKHAND AT NAINITAL
       Criminal Misc Application No. 190 of 2018
                 (under Section 482 Cr.P.C.)
                      18th February, 2026


Prem                                          .............Applicant
                               Versus

State Of Uttarakhand and another              ............Respondent


       Criminal Misc Application No. 437 of 2025
               (under Section 528 of B.N.S.S)


Rajesh                                          .............Applicant
                               Versus

State Of Uttarakhand and another              ............Respondent
----------------------------------------------------------------------
Presence:-
Mr. Tapan Singh, learned counsel for the applicant.
Mr. K.S. Bora, learned Deputy A.G. along with Mr. Dinesh
Chauhan, learned Brief Holder for the State.
----------------------------------------------------------------------

Hon'ble Mr. Alok Mahra, J. (Oral)

The present applications have been filed

under Section 482 Cr.P.C. seeking quashing of the

orders dated 29.01.2018 and 25.03.2025 passed by the

learned 4th Additional Sessions Judge, Haridwar and

the learned 3rd Additional Sessions Judge, Haridwar,

respectively, in Sessions Trial No.100 of 2016 and

Sessions Trial No.01 of 2022, arising out of offences

punishable under Sections 302, 323 and 504 I.P.C. The

2026:UHC:1085 applicants have further prayed that their applications

dated 29.01.2018 and 25.03.2025 seeking release be

allowed, on the ground that the summoning order

dated 26.04.2017 passed under Section 319 Cr.P.C.

had already been stayed by this Court vide order dated

25.01.2018, and consequently, a direction be issued to

the learned trial court to release the applicants

forthwith.

2. In both the C-482 application and C-528

application, the dispute, facts, and questions of law

involved are the same. However, for the sake of brevity,

the facts of C-482 No. 190 of 2018 are being taken into

consideration.

3. Learned counsel for the applicant would

submit that respondent no.2 lodged an F.I.R. alleging

that on 17.10.2015 at about 11:30 A.M., an altercation

took place, whereafter Deepak, his father Prem and his

associate Manga @ Pankaj reached the spot. It was

alleged that Prem and Manga @ Pankaj caught hold of

the complainant's brother, while Deepak assaulted him

with a knife, causing serious injuries, and during the

course of being taken to the hospital for treatment, he

succumbed to the injuries.

4. It is further submitted that upon completion

2026:UHC:1085 of investigation, the Investigating Officer submitted

charge-sheet only against accused Deepak under

Sections 302, 323 and 504 I.P.C., whereupon

cognizance was taken by the learned trial court.

Subsequently, on 17.10.2016, respondent no.2 moved

an application under Section 319 Cr.P.C. seeking

summoning of the present applicant and other named

persons to face trial. Initially, the learned trial court

observed that the cross-examination of prosecution

witness no.1 was yet to be completed and deferred

consideration of the application. Thereafter, vide order

dated 26.04.2017, the learned trial court summoned

the present applicant along with co-accused Manga @

Pankaj, Prem and Smt. Rajesh under Sections 302/34,

323/34 and 504 I.P.C.

5. Aggrieved thereby, co-accused Manga @

Pankaj preferred Criminal Revision No.266 of 2017

before this Court. This Court, vide order dated

25.01.2018, stayed the effect and operation of the

summoning order dated 26.04.2017, observing inter

alia that only two out of twenty-one prosecution

witnesses had been examined and it would not be

appropriate at that stage to summon additional

accused under Section 319 Cr.P.C. It is further

2026:UHC:1085 submitted that ultimately, vide judgment and order

dated 03.04.2019, this Court allowed the said criminal

revision and set aside the summoning order dated

26.04.2017.

6. Learned counsel submits that in view of the

stay granted by this Court on 25.01.2018, the applicant

moved an application before the learned trial court

seeking his release from custody. However, the learned

trial court rejected the said application vide impugned

order dated 29.01.2018 on the ground that since the

revision had been filed only by Manga @ Pankaj, the

benefit of the stay order would enure only to him and

not to the present applicant. It is contended that the

summoning order dated 26.04.2017 was a composite

and indivisible order, and once its operation had been

stayed, the same could not have been enforced against

any of the persons summoned therein.

7. It is further submitted that the applicant in

C-482 No.190 of 2018 had surrendered before the

learned trial court on 30.10.2017 and the applicant in

C-528 No.437 of 2025 was arrested on 23.03.2025 in

compliance with the summoning order dated

26.04.2017 and have been in custody since then.

During the subsistence of the stay order dated

2026:UHC:1085 25.01.2018, there remained no legal basis to continue

their detention. The learned trial court, by ignoring the

binding order of this Court, committed a manifest error

of law in rejecting the applicants' release application.

8. Per contra, learned State counsel opposed the

application and submitted that since the criminal

revision was preferred only by Manga @ Pankaj, the

interim stay order dated 25.01.2018 would operate only

qua the revisionist and not in favour of the present

applicant. However, it is not disputed that

subsequently the summoning order dated 26.04.2017

has been set aside by this Court vide judgment and

order dated 03.04.2019.

9. Heard learned counsel for the parties and

perused the material on record.

10. It is an admitted fact that by order dated

26.04.2017, passed under Section 319 Cr.P.C., the

learned trial court summoned the present applicants

along with Manga @ Pankaj, Prem and Smt. Rajesh to

face trial. The said summoning order was stayed by this

Court on 25.01.2018 in Criminal Revision No. 266 of

2017.

11. The question for consideration is whether,

after the operation of the summoning order had been

2026:UHC:1085 stayed, the trial court could refuse the applicants' release

merely on the ground that the revision was filed only by

co-accused Manga @ Pankaj.

12. The summoning order dated 26.04.2017 was a

common and composite order against all the accused

persons. The stay granted by this Court was on the

operation of the entire order and did not make any

distinction between the accused persons. Once the

operation of the summoning order was stayed, it became

inoperative in law and could not be enforced against any

of the persons summoned under it. The trial court, while

passing the order dated 29.01.2018, failed to appreciate

that when the operation of an order is stayed, its legal

effect remains suspended during the period of stay.

Therefore, the applicant could not have been treated as a

validly summoned accused. The view that the benefit of

the stay was confined only to the revisionist is legally

incorrect, particularly when the summoning order was

indivisible.

13. It is undisputed that this Court, by judgment

and order dated 03.04.2019 passed in Criminal Revision

No. 266 of 2017, set aside the summoning order dated

26.04.2017. The said judgment has not been challenged

before any higher forum and has, therefore, attained

finality. Consequently, once the very foundation of the

2026:UHC:1085 proceedings i.e., the summoning order dated 26.04.2017

stands quashed, all subsequent and consequential

proceedings arising therefrom automatically fall to the

ground and cannot survive in the eyes of law. Any action

taken in pursuance thereof is non-est and without

jurisdiction.

14. The applicants had surrendered in compliance

with the summoning order and remained in custody.

After the stay and subsequent quashing of the

summoning order, there was no legal basis to continue

his detention.

15. Accordingly, the impugned order dated

29.01.2018 passed by the learned 4th Additional Sessions

Judge, Haridwar and impugned order dated 25.03.2025

passed by the learned 3rd Additional Sessions Judge,

Haridwar are illegal and are set aside in exercise of

powers under Section 482 Cr.P.C.

16. The application under Section 482 Cr.P.C. and

528 B.N.S.S. are allowed. The applicants shall be

released forthwith in Sessions Trial No. 100 of 2016 and

Sessions Trial No.01 of 2022, if not required in any other

cases.

17. Pending applications, if any, also stand

disposed of.

(ALOK MAHRA, J.) 18.02.2026

2026:UHC:1085 Mamta

 
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