C482/1161/2022
2022 Latest Caselaw 3477 UK

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                                     C482 No.1161 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Bilal Ahmed, Advocate, for the applicant.

Mr. Atul Kumar Shah, Deputy Advocate General, with Mrs. Mamta Joshi, Brief Holder, for the State of Uttarakhand.

The applicant in the present 482 Application has put a challenge to the Charge Sheet No.421 of 2019, dated 15.08.2019, and the summoning order dated 24.07.2020, as rendered by the court of Additional Chief Judicial Magistrate, Laksar, District Haridwar, in Criminal Case No.710 of 2020, "State Vs. Tanveer @ Bharia", whereby the cognizance has been taken for trying the applicant for the offence under section 420 of the IPC.

Learned counsel for the applicant has limited his argument, that the present C482 Application may be disposed of in the light of the judgment of "Satender Kumar Antil Vs. Central Bureau of Investigation and another" as reported in 2021 (10) SCC 773.

In view of the aforesaid statement, the present C482 Application would stands disposed of in terms of the aforesaid judgment of the Hon'ble Apex Court, with the liberty left open for the applicant to seek his recourses, as provided in paragraph no.3, of the said judgment.

Subject to the aforesaid, the C482 Application stands disposed of.

(Sharad Kumar Sharma, J.) 02.11.2022

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