C482/1584/2022
2022 Latest Caselaw 2820 UK

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      07.09.2022
                                            C482 No. 1584 of 2022
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Vikas Kumar Guglani, Advocate, for the applicants.

Mr. V.S. Rathore, AGA, for the State.

In the present C482 Application, the applicants, had questioned the Charge Sheet and the summoning order dated 23.06.2020, as it was rendered in Criminal Case No. 4078 of 2020, State Vs. Arvind Kumar and others, which is presently pending consideration before the Court of Judicial Magistrate/2nd Additional Civil Judge, Kashipur, District Udham Singh Nagar, in which, the present applicants are being tried for the offences under Sections 34, 420, 406 of the IPC.

The applicants to the present C-482 Application have confined their prayer that the present C-482 application may be disposed of in the light of the judgment, as rendered by the Hon'ble Apex Court, reported in 2021 (10) SCC 773, Satender Kumar Antil Vs. Central Bureau of Investigation & Others, and their applications for bail may be considered in view of the guidelines laid down by the Hon'ble Apex Court in para 3 of the said judgment.

In view of the aforesaid limited prayer, which has been made by the applicants, this C-482 Application is being disposed of with a direction, that in case if the applicants put in appearance before the Court of Judicial Magistrate/2nd Additional Civil Judge, Kashipur, District Udham Singh Nagar, within a period of two weeks from today, their bail applications would be considered expeditiously, in the light of the judgment of Satender Kumar Antil (supra).

(Sharad Kumar Sharma, J.) 07.09.2022 Mahinder/