JAYRAM vs STATE OF UTTARAKHAND

UKHC010180492026

2026:UHC:9466
Office Notes,
reports, orders
or proceedings
or directions
and Registrar’s
order with
Signatures

SL.
Date
No.

COURT’S OR JUDGE’S ORDERS

C528/2193/2026


Jayram
--Applicant
Versus
State Of Uttarakhand
--Respondent

Hon’ble Alok Mahra, J.

Mr. Alok Kumar, learned counsel
for the applicants.
2. Mr. Akshay Latwal, learned A.G.A.
for the State.
3. Present C-528 application has
been to quash the chargesheet,
summoning/cognizance order dated
23.11.2023 passed by learned Addl.
Chief Judicial Magistrate, Rookee,
District Haridwar in Criminal Case
No.3347 of 2023, whereby the summon
has been issued against the applicant
under Section 323, 332, 353 and 504
I.P.C. as well as to quash the bailable
warrants dated 13.03.2026 and non-
bailable warrant dated 17.08.2026 as
well as the entire proceedings of the
aforesaid criminal case.
4. Learned counsel for the applicant
would submit that, as per the
allegations levelled in the F.I.R., the

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2026:UHC:9466
applicant allegedly abused, assaulted
and obstructed the complainant/
respondent no. 2 while the latter was
discharging his official duties at the
Election Office situated at Tehsil
Roorkee, District Haridwar. He would
further submit that, upon completion of
the investigation, the charge-sheet was
filed against the applicant, whereupon
the learned trial court took cognizance
of the alleged offences. He would also
submit that, on account of the
applicant’s non-appearance before the
learned trial court, a bailable warrant
was initially issued against him and,
subsequently, upon his continued
absence, the learned court below issued
a non-bailable warrant against the
applicant on 17.08.2026.
5. After arguing the matter at length,
learned counsel for the applicant, on
instructions, would submit that the
applicant is ready and willing to
surrender before the court concerned
and seek bail in accordance with law.
However, he would pray that the
applicant may be granted some
reasonable time to appear before the
court concerned and that the learned
trial court be directed to consider and
decide his bail application
expeditiously. He would further pray
that, in the meantime, the non-bailable
warrant issued against the applicant be
kept in abeyance.

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2026:UHC:9466
6. Learned State counsel does not
oppose the prayer so made on behalf of
the applicants.
7. Having considered the
submissions advanced by learned
counsel for the parties, particularly the
undertaking furnished on behalf of the
applicant that he shall appear and
surrender before the court concerned
within the stipulated period, this Court
deems it appropriate to dispose of the
present application with the following
directions:
(i) The applicant shall appear
before the learned court concerned
on or before 31.10.2026 and
surrender in accordance with law.
(ii) Upon his appearance, the
applicant shall be at liberty to
move appropriate bail applications
before the learned court
concerned. In the event such
application is filed, the learned
court concerned shall consider
and decide the same expeditiously,
in accordance with law, on their
own merits and without being
influenced by any observation
made in the present order.
(iii) The non-bailable warrant
dated 17.08.2026 issued against
the applicant shall remain in
abeyance until 31.10.2026,
subject to the applicant complying
with the directions contained in
this order.

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2026:UHC:9466
8. It is made clear that, in the event
the applicant fails to appear before the
learned court concerned on or before
the date stipulated hereinabove, the
protection granted by this order shall
cease to operate, and the learned court
concerned shall be at liberty to proceed
against him in accordance with law.
9. It is further clarified that this
order shall not be construed as an
expression of opinion on the merits of
the case or as a direction to grant bail
to the applicant. The bail application, if
filed, shall be considered independently
and in accordance with law.
10. Accordingly, the C-528 application
stands disposed of in the above terms.
11. Pending applications, if any, also
stand disposed of accordingly.


(Alok Mahra, J.)
15.10.2026
Mamta

Digitally signed by MAMTA RANI
DN: c=IN, o=HIGH COURT OF
UTTARAKHAND, ou=HIGH COURT
OF UTTARAKHAND,
2.5.4.20=6a812005bebfcf46f244f3
e584af1449e430ef900bf09a6d67e
bbd642671329b,
postalCode=263001,
st=Uttarakhand,
serialNumber=5de1751a4f1d9cab
fd54852c9e68911ca8b66dd26690
a191648ab5d8dd004ef0,
cn=MAMTA RANI
Date: 2026.10.16 16:44:51 +05'30'
MAMT
A RANI