SABA/3/2021
2021 Latest Caselaw 5115 UK

                Office Notes,
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                                  SABA No.3 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Karan Anand, learned counsel for the applicant.

Ms. Meena Bisht, learned B.H. for the State. After some length of arguments, learned counsel confined his prayer that he may be permitted 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 10 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.

Copy today.

(R.C. Khulbe, J.) 14.12.2021 Sukhbant