ABA/267/2021
2021 Latest Caselaw 5048 UK

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                                  ABA No.267 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. C.K Sharma, learned counsel for the applicants.

Ms. Manisha Rana Singh, learned AGA for the State.

After some length of arguments, learned counsel for the applicants confined his prayer that a direction may be issued to move an application seeking bail and the Court below may be directed to decide the same expeditiously 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 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 15 days, the said Court will decide the same expeditiously 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.) 10.12.2021 R.Bisht