C482/1744/2022
2022 Latest Caselaw 3146 UK

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                                  C482 No. 1744 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Pankaj Kumar Sharma, Advocate for the applicants.

Mr. Pratiroop Pandey, A.G.A. for the State. The present applicants have put to challenge, the Charge-sheet No. 534 of 2021, dated 25.08.2021, as well as the cognizance order dated 04.01.2022, which has been taken by the court of Additional Chief Judicial Magistrate, Laksar, District Haridwar, ultimately, resulting into a registration of Criminal Case No. 05 of 2022, "State vs. Pankaj Kumar & others", wherein, they have been summoned to be tried for the offences under Sections 498A, 323 & 506 of IPC and Section 3/4 of the Dowry Prohibition Act, registered against him at PS Kotwali Laksar, District Haridwar.

The applicants in para 17 of the present C482 applications admits the fact and have rather pleaded that the C482 application can be disposed of, in terms of the parameters which had been laid down by the Hon'ble Apex Court in the matter of Satender Kumar Antil vs. Centra Bureau of Investigation & another, as reported in (2021) 10 SCC 773.

Owing to the aforesaid admitted fact, as pleaded in the C482 application, the present C482 application is being disposed of with the liberty left open to the applicants, to surrender before the court of Additional Chief Judicial Magistrate, Laksar, District Haridwar, within a period of two weeks' from today, and, if they do so, within the aforesaid period, their bail application would be considered, in accordance with the parameters laid down in clause (e) of para 3 of the judgment of Satender Kumar Antil (supra).

(Sharad Kumar Sharma, J.) 26.09.2022 AK