ARUN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to summoning order dtd. 15/2/2018 as well as the entire proceedings of Criminal Case No. 1921 of 2020, State vs. Arun Kumar under Sec. 420 of IPC, pending in the court of Chief Judicial Magistrate, Dehradun, District Dehradun ( for short "the case").

(2.) Heard learned counsel for the parties and perused the record.

(3.) At the very outset, learned counsel for the petitioner would submit that he restricts his argument to the extent that the court below may be directed to decide the bail application of the petitioner, in view of the directions issued by the Hon'ble Supreme Court in the case of Satendra Kumar Antil Vs. Central Bureau of Investigation and another, 2021 SCC On line SC 922.