C482/1763/2022
2022 Latest Caselaw 3200 UK

                      Office Notes,
                   reports, orders or
SL.                  proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                    Registrar's order
                    with Signatures
      28.09.2022                        C482 No. 1763 of 2022
                                        Hon'ble Sharad Kumar Sharma, J.

Mr. Gaurav Singh, Advocate, for the applicants.

Mr. Dinesh Chauhan, Brief Holder, for the State.

The offences for which the present applicants have been tried in the Criminal Case No. 59 of 2020, State Vs. Amit Kumar and another, it pertains to the offences under Section 354 and 506 of the IPC, which has been registered at Police Station Laksar, district Haridwar.

The nature of offence, for which the trial is being conducted, all carry sentence of less than seven years, as prescribed under the Indian Penal Code, owing to the ratio, which has been laid down by the Hon'ble Apex Court in a recent judgment, as reported in 2021 (10) SCC 773, Satender Kumar Antil Vs. CBI & Another.

The present C482 Application is being disposed of with a direction that subject to the condition, if the applicants surrender before the concerned Court within a period of two weeks from the date of receipt of the certified copy of this judgment, their applications for grant of bail would be considered in accordance with the guidelines, as laid down by the Hon'ble Apex Court in para 3 sub clause (e) of Satender Kumar Antil (supra).

Subject to the aforesaid, the present C482 Application stands disposed of.

(Sharad Kumar Sharma, J.) 28.09.2022 Mahinder/