C482/1806/2022
2022 Latest Caselaw 3265 UK

             Office Notes, reports,
             orders or proceedings
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      Date   or directions and        COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      C-482 No. 1806 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Mohd. Safdar, Advocate for the applicants.

Mr. Pratiroop Pande, learned A.G.A. for the State of Uttarakhand.

Learned counsel for the applicant, while addressing the present C-482 applicant has confined his prayer only to the extent, that if the applicant surrenders before the court below within a period of two weeks from today, his bail application may be expedited.

The innocuous prayer is worth accepting.

If the applicant surrenders before the Court below within a period of two weeks from the date of receipt of the certified copy of this order, his bail application would be considered by the court of learned Judicial Magistrate/2nd Additional Civil Judge, Roorkee, District Haridwar, as expeditiously as possible, in the light of judgment of Hon'ble Apex Court reported in (2021) Vol. 10 SCC 773, "Satender Kumar Antil Vs. Central Bureau of Investigation and another.

Subject to the aforesaid, the C-482 application stands disposed of.

(Sharad Kumar Sharma, J.) 10.10.2022 Mamta