ABA/263/2021
2021 Latest Caselaw 4986 UK

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                                  ABA No.263 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Raj Kumar Singh, learned counsel for the applicants.

Ms. Manisha Rana, learned AGA for the State.

After some length of arguments, learned counsel confined his prayer that a direction may be issued to the Lower Court below to decide the bail application in view of the judgment rendered by the Hon'ble Apex Court in the case of 'Satender Kumar Antil v. Central Bureau of Investigation and another', Special Leave Petition (Crl.) No.5191 of 2021 decided on 7.10.2021.

Accordingly, this anticipatory bail application is disposed of with a direction that in case the applicant puts his presence before the Court below and moves an application seeking bail within 10 days, the said Court will decide the same in view of the afore-mentioned judgment rendered by the Hon'ble Apex Court in Satender Kumar Antil (Supra).

Pending application, if any, stands disposed of.

(R.C. Khulbe, J.) 08.12.2021 R.Bisht