C482/2052/2022
2022 Latest Caselaw 3659 UK

                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                   COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     C482 No.2052 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. B.M. Pingal, Advocate, for the applicants.

Mr. T.C. Aggarwal, D.A.G, for the State of Uttarakhand.

The present C482 Application has been preferred by the applicants questioning the summoning order dated 18.08.2020, as it has been passed by the court of Additional Chief Judicial Magistrate, Laksar, Haridwar, in Criminal Case No.1035 of 2020, "State Vs. Faiyyaj and others", whereby the applicants has been summoned for being tried for the offences under sections 420, 504 and 506 of the IPC, which was registered against him by way of an FIR No.0791 of 2019, at Police Station Laksar, District Haridwar.

Learned counsel for the applicants has confined his prayer that he may be permitted to resort to their remedies available under the judgment of the Hon'ble Apex Court in the matters of "Satender Kumar Antil Vs. Central Bureau of Investigation and another" as reported in 2021 (10) SCC 773, and in an event if the applicants approaches before the court of Additional Chief Judicial Magistrate, Laksar, Haridwar, who is ceased with the trial of the Criminal Case No.1035 of 2020, "State Vs. Faiyyaj & others", the court of Additional Chief Judicial Magistrate, Laksar, Haridwar, will consider the application for the grant of the bail in accordance with paragraph no.3 (e) of the aforesaid judgment.

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

(Sharad Kumar Sharma, J.) 16.11.2022 NR/