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Unknown vs State Of Uttarakhand And Another
2026 Latest Caselaw 2489 UK

Citation : 2026 Latest Caselaw 2489 UK
Judgement Date : 31 March, 2026

[Cites 5, Cited by 0]

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another on 31 March, 2026

                                                       2026:UHC:2272


HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Misc. Application U/s 482 No. 1823 of 2018
                         31st March, 2026

Sriram                                            ..........Applicant
                                Versus

State Of Uttarakhand and Another                 ......Respondents

                        With
 Criminal Misc. Application U/s 482 No. 640 of 2024


Natthulal                                         ..........Applicant

                                Versus

State Of Uttarakhand and Another                 ......Respondents

                        With
 Criminal Misc. Application U/s 482 No. 766 of 2024


Abdul Wajid                                       ..........Applicant

                                Versus

State Of Uttarakhand and Another                  ......Respondents
----------------------------------------------------------------------
Presence:-
Mr. Jitendra Chaudhary and Mr. Lalit Sharma, learned counsel for
the applicant.
Mr. Rakesh Joshi and Mr. Nikhil Bisht, learned Brief Holders for
the State.
----------------------------------------------------------------------

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

Present applications under Section 482 of the

Code of Criminal Procedure have been filed seeking

quashing of the chargesheets and the

summoning/cognizance orders dated 17.02.2018 and

19.06.2018 passed by the learned Judicial Magistrate

1st Class/1st Additional Civil Judge (Senior Division),

District Udham Singh Nagar in Criminal Case No.1416

of 2018, which is under challenged in C-482 No.1823

of 2018; the cognizance/summoning order dated

06.12.2021 passed by the learned Judicial Magistrate

(First), Rudrapur, District Udham Singh Nagar in

Criminal Case No.6191 of 2021, which is under

challenge in C-482 No.640 of 2024; and the

cognizance/summoning order dated 06.12.2021

passed by the learned Judicial Magistrate (First),

Rudrapur, District Udham Singh Nagar in Criminal

Case No.6191 of 2021, challenged in C-482 No.766 of

2024, as well as the entire criminal proceedings

arising therefrom.

2. Since common questions of law and fact are

involved in the aforesaid applications, particularly as

they arise out of the same set of transactions and

allegations, the matters are being decided together by

this common judgment. However, for the sake of

convenience, the facts of C-482 No.1823 of 2018 are

being taken as the leading case.

3. Learned counsel for the applicant would

submit that an F.I.R. was lodged by Sulohita Negi,

Deputy Education Officer, Gadarpur, District Udham

Singh Nagar, alleging that one Sriram (applicant in C-

482 No.1823 of 2018) had secured appointment in the

Education Department as Assistant Teacher on

18.03.2005 on the basis of a false Permanent Resident

Certificate. It is alleged that the said certificate was

obtained fraudulently and, consequently, the services

of the applicant were terminated on 15.10.2016. After

completion of investigation, a chargesheet was

submitted against the applicant Sriram, while the

investigation in respect of other accused persons was

stated to be continuing.

4. It is further submitted that the applicant in

C-482 No.640 of 2024 is the father-in-law of Sriram,

whereas the applicant in C-482 No.766 of 2024 was

working as Revenue Inspector, and the allegation

against him is that he connived with the co-accused

and facilitated preparation of the alleged forged

permanent resident certificate; that, the order

cancelling the permanent resident certificate and the

consequential termination were challenged by the

applicant by filing Writ Petition (M/S) Nos.249 of 2015,

810 of 2015 and 2954 of 2017; that, the learned Single

Judge of this Court, by judgment and order dated

20.08.2018, upheld the cancellation of the permanent

resident certificate. Aggrieved thereby, the applicant

preferred Special Appeal Nos.273 of 2018 and 274 of

2018, which were dismissed by the Division Bench of

this Court by judgment and order dated 31.05.2018.

Thereafter, the applicant approached the Hon'ble

Supreme Court by filing Special Leave Petition (Civil)

Nos.23150-23151 of 2018, which came to be

dismissed by order dated 07.09.2018, with the

following clarification:

"We see no reason to interfere with the impugned

orders. The special leave petitions are accordingly

dismissed. However, we clarify that as a result of the

impugned order no recovery of any dues shall be made

from the petitioner nor shall he be subjected to any

criminal proceedings."

5. Learned counsel for the applicant would

further submit that the aforesaid observation of the

Hon'ble Supreme Court clearly restrains initiation or

continuation of criminal proceedings against the

applicant arising out of the same cause of action.

6. Learned counsel for the applicant further

submits that the F.I.R. was lodged on 15.10.2016,

whereas the alleged appointment of the applicant on

the basis of the permanent resident certificate was

made on 18.03.2005, thus there is a delay of about 11

years in lodging the F.I.R., for which no plausible

explanation has been given by the concerned

department. It is further submitted that at the time of

appointment, the permanent resident certificate and

other documents were duly verified by the competent

authorities and the selection committee, and no

objection was raised at that stage. It is also contended

that the revenue authorities had conducted physical

verification before issuing the certificate, and therefore

the applicant cannot be held responsible for the

alleged irregularities. It is also submitted that the

Investigating Officer conducted the investigation in a

routine manner, without collecting cogent evidence,

and the learned trial court mechanically took

cognizance without proper application of judicial mind.

7. Per contra, learned State counsel opposed

the applications and submitted that the applicant had

fraudulently obtained the permanent resident

certificate, and on the basis of the said certificate had

secured government employment. However, learned

State counsel does not dispute the fact that the

Hon'ble Supreme Court, while dismissing the SLP, had

clearly observed that the applicant shall not be

subjected to any criminal proceedings as a

consequence of the impugned orders.

8. Heard learned counsel for the parties and

perused the material available on record.

9. The undisputed position emerging from the

record is that the Hon'ble Supreme Court, while

dismissing the Special Leave Petition, categorically

clarified that the petitioner shall not be subjected to

any criminal proceedings as a result of the impugned

orders. The said observation of the Hon'ble Supreme

Court is binding under Article 141 of the Constitution

of India, and the same is required to be strictly

complied with by all courts and authorities. The

continuation of the criminal proceedings in the

present case, despite the aforesaid clarification of the

Hon'ble Supreme Court, would therefore be contrary to

the binding directions of the Apex Court. It is well

settled that the inherent jurisdiction of the High Court

under Section 482 Cr.P.C. can be exercised to prevent

abuse of the process of the court and to secure the

ends of justice.

10. The Hon'ble Supreme Court in State of

Haryana vs Bhajan Lal, 1992 Supp (1) SCC 335 has

held that criminal proceedings can be quashed where

their continuation would amount to abuse of the

process of law. Similarly, in Pepsi Foods Ltd. vs

Special Judicial Magistrate, (1998) 5 SCC 749, the

Hon'ble Supreme Court held that summoning of an

accused is a serious matter and the Magistrate must

apply his judicial mind before issuing process.

Further, in Amit Kapoor vs Ramesh Chander, (2012) 9

SCC 460, the Hon'ble Supreme Court reiterated that

the inherent power of the High Court can be exercised

where continuation of criminal proceedings would

result in miscarriage of justice. In the present case, in

view of the specific clarification issued by the Hon'ble

Supreme Court, the continuation of the criminal

proceedings against the applicants cannot be

sustained in the eyes of law.

11. Accordingly, the present C-482 applications

deserve to be allowed and are, accordingly, allowed.

The chargesheets, the summoning/cognizance orders

dated 17.02.2018 and 19.06.2018 passed by the

learned Judicial Magistrate 1st Class /1st Additional

Civil Judge (Senior Division), District Udham Singh

Nagar in Criminal Case No.1416 of 2018 (subject

matter of C-482 No.1823 of 2018), as well as the

cognizance/summoning orders dated 06.12.2021

passed by the learned Judicial Magistrate (First),

Rudrapur, District Udham Singh Nagar in Criminal

Case No.6191 of 2021 (subject matter of C-482 No.640

of 2024 and C-482 No.766 of 2024), along with the

entire proceedings of the aforesaid criminal cases, are

hereby quashed.

12. Pending applications, if any, stand disposed

of accordingly.

(Alok Mahra, J.) 31.03.2026 Mamta

 
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