C482/1568/2022
2022 Latest Caselaw 2806 UK

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                                      C-482 No.1568 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Kishore Kumar, Advocate for the applicants.

Mr. Pratiroop Pandey, AGA for the State of Uttarakhand.

The present applicants are facing trial by way of Criminal Case No.287 of 2020 State Vs. Harish Yadav and Another, which is presently ceased with the Judicial Magistrate, Sitarganj, District Udham Singh Nagar, by way of Criminal Case No.287 of 2020, trying the applicants for the offence under Sections 323, 452 & 504 I.P.C. which was arising out of FIR No.360 of 2019.

In the 482 application itself, the applicants themselves have referred to the recourse provided by the judgment of the Hon'ble Apex Court as rendered in (2021) 10 Suupreme Court Cases 773, Satendra Kumar Antil vs. Central Bureau of Investigation & Another as decided on 07.10.2021 with regards to classification of offence as categorised under category 'A' nature of offences and the recourses provided therein under Sub Clause (e) of category 'A' of offence.

It has been argued by the learned counsel for the applicants, that 09.09.2022 is the date fixed before the court below, the said date is directed to be adjourned for further period of two weeks and by that time, the applicants will resort to the proceedings as directed by para 3 of Satendra Kumar Antil's judgment and seek redressal of their grievances as per the parameters laid down therein under clause (e). Subject to the aforesaid, the C-482 application stands disposed of.

(Sharad Kumar Sharma, J.) 06.09.2022 Arti