C482/1391/2022
2022 Latest Caselaw 2512 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                       16TH AUGUST, 2022

CRIMINAL MISCELLANEOUS APPLICATION NO.1391 of 2022

Between:

Anand Singh                                      ........Applicant

and

State of Uttarakhand and Another                .....Respondents


Counsel for the Applicant          :    Mr. Bilal Ahmed.

Counsel for the State/             :    Mr. Pratiroop Pandey,
Respondent Nos.1                        learned A.G.A.


Hon'ble Alok Kumar Verma,J.

This is an application, filed under Section 482 of

the Code of Criminal Procedure, 1973, to direct the

Additional Chief Judicial Magistrate, Laksar, District

Haridwar to decide the bail application of the applicant-

accused Anand Singh in view of the judgment, passed by

the Hon'ble Supreme Court, in "Satender Kumar Antil

vs. Central Bureau of Investigation and Another",

(2021) 10 SCC 773.

2. Heard Mr. Bilal Ahmed, the learned counsel for

the applicant and Mr. Pratiroop Pandey, the learned A.G.A.

for the State.

3. Mr. Bilal Ahmed, the learned counsel appearing

for the applicant-accused, submitted that the applicant

was not arrested during the investigation, and, he co-

operated with the Investigating Officer throughout the

investigation. After the said submissions, the learned

counsel for the applicant requested to dispose of the

present matter by directing the court below to decide the

bail application of the applicant providing him the benefit

of the judgment of the Hon'ble Supreme Court in

Satender Kumar Antil (Supra).

4. The learned counsel appearing for the State

submitted that after completion of the investigation, the

charge-sheet has been filed. The learned trial court took

the cognizance and passed the summoning order under

Sections 323, 354, 504, 506 of IPC against the present

applicant.

5. Having heard the learned counsel for the

parties, it is directed that in case, the applicant-accused,

namely, Anand Singh, moves an application for bail in

Criminal Case No.575 of 2019, pending before the court of

the Additional Chief Judicial Magistrate, Laksar, District

Haridwar, the concerned court shall consider the same

following the directions of the Hon'ble Supreme Court in

Satender Kumar Antil (supra).

6. The present Criminal Miscellaneous Application

(No.1391 of 2022), filed under Section 482 of the Code of

Criminal Procedure, 1973, is disposed of accordingly.

___________________ ALOK KUMAR VERMA, J.

Dated: 16th August, 2022 Neha