C482/1146/2022
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      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                           08th JULY, 2022

 CRIMINAL MISCELLANEOUS APPLICATION NO.1146 of 2022



Between:

Amit Verma and Suraj Prakash                           ........Applicants
and

State of Uttarakhand and Another                        ...Respondents



Counsel for the Applicants           :         Mr. Gaurav Singh.

Counsel for the State/
Respondent No.1                      :         Mr. S.T. Bharadwaj,
                                               learned Deputy Advocate
                                               General for the State.


Hon'ble Alok Kumar Verma,J.

This is an application under Section 482 of the Code

of Criminal Procedure, 1973, filed by the applicants - accused

persons, namely, Amit Verma and Suraj Prakash with the

following main reliefs:-

To quash the charge-sheet, cognizance/ summoning

order dated 18.08.2020 and the entire proceedings of

Criminal Case No.581 of 2020, "State vs. Amit Verma and

Others", pending before the court of IInd Judicial

Magistrate, Haridwar for the offence under Sections 498A

and 323 of IPC.

To dispose of the present matter directing the IInd

Judicial Magistrate, Haridwar to decide the bail

applications of the present applicants in the light of the

judgment, passed by the Hon'ble Apex Court in

"Satender Kumar Antil vs. Central Bureau of

Investigation and Another", (2021) 10 SCC 773.

2. Heard Mr. Gaurav Singh, the learned counsel for the

applicants and Mr. S.T. Bharadwaj, the learned Deputy

Advocate General for the State.

3. During the arguments, the learned counsel for the

applicants - accused persons submitted that the applicants do

not want to press the first relief, i.e. to quash the charge-

sheet, cognizance/summoning order and the entire proceeding

of the said criminal case. He requested to decide the present

matter in the light of the second relief.

4. The learned counsel for the State has no objection.

5. At the request of the learned counsel appearing for

the applicants, the first relief to quash the charge-sheet,

cognizance/ summoning order and the entire proceedings of

the said criminal case, are rejected as not pressed.

6. The present Criminal Miscellaneous Application

(No.1146 of 2022), filed under Section 482 of the Code of

Criminal Procedure, 1973, is disposed of by directing the

concerned court, in case, the present applicants, namely, Amit

Verma and Suraj Prakash, move bail applications, the

concerned court shall consider the same by following the

directions of the Hon'ble Supreme Court passed in Satender

Kumar Antil (Supra).

___________________ ALOK KUMAR VERMA, J.

Dated: 8th July, 2022 Pant/