C482/1695/2022
2022 Latest Caselaw 3063 UK

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                                      C482 No.1695 of 2022
                                      With
                                      C482 No.1696 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mrs. Prabha Naithani, Advocate for the applicants.

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

These are the two C-482 applications. Though the factually it may be based upon the different facts and circumstances; but the applicants to the 482 applications particularly in the light of the pleadings which has been raised in para 13 in C-

15 in C-482 Application No.1696, she had prayed for that the present C-482 Applications, may be disposed of in order to enable them to appear before the Judicial Magistrate 1st Haridwar, and take the benefit of para 3 of the judgment of Satendra Kumar Antil vs. Central Bureau of Investigation and Another as reported in (2021) 10 SCC 773.

Looking to the nature of offence, which are respectively involved in both the cases, the C-482 Applications are being disposed of with the liberty left open to the applicants to surrender before the court of Judicial Magistrate 1st, Haridwar, within two weeks from the date of receipt of the certified copy of the judgment. If the applicants do so, the learned Judicial Magistrate, would consider their bail applications as expeditiously as possible in the light of the stipulations provided under clause (e) of para 3 of the judgment of Satendra Kumar Antil (Supra).

Subject to the aforesaid both the C-482 Applications stand disposed of.

(Sharad Kumar Sharma, J.) 21.09.2022 Arti