Kirtiram Singh Rawat vs State Of Uttarakhand And Another

Ravindra Maithani, J

Challenge in this petition is made to the summoning and cognizance order dated 08.04.2021, passed in Criminal Case No. 2790 of 2021, State vs. Kirtiram Singh Rawat, under Sections 420, 506 IPC, by the court of 5th Additional Chief Judicial Magistrate, Dehradun (for short, “the case”) as well as the entire proceedings of the case.

At the very outset, learned counsel for the petitioner would submit that petitioner restricts his prayer that directions be issued to the court below that as and when the petitioner appears and applies for bail, his bail application may be considered in view of the directions of the Hon’ble Supreme Court given in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922. In the case of Satendra Kumar Antil (supra), the Hon’ble Supreme Court has laid down the guidelines for considering the bail applications and categorized the cases under different categories.

This Court has no doubt that as and when the petitioner appears and applies for bail, the court concerned shall take into consideration the guidelines laid down by the Hon’ble Supreme Court in the case of Satendra Kumar Antil (supra). For that purpose, no separate directions are required by this Court.

With the above observations, the petition stands disposed of.