C482/1527/2023
2023 Latest Caselaw 2001 UK

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                                  C482 No. 1527 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Bharat Singh Chauhan, Advocate, for the applicants.

Mr. V.K. Gemini, Deputy A.G., for the State of Uttarakhand.

The applicants to the C-482 Application have put a challenge to the proceedings of Criminal Case No. 2870 of 2023, State Vs. Kurban and others, whereby, in the aforesaid criminal proceedings pending consideration before the Court of 1st Judicial Magistrate, Roorkee, District Haridwar, they have been chargesheeted on 26.06.2023, consequently they have been summoned by an order dated 26th June, 2023, for the offences under Sections 147, 148, 323, 506 and 308 of the IPC.

Learned counsel for the applicants, prior to addressing the Court on its own merit of the C-482 Application, has submitted that, he would be satisfied, in case, if this Court disposes of this C- 482 Application in the light of the judgment of Hon'ble Apex Court as reported in (2022) 10 SCC 51, Satender Kumar Antil Vs. Central Bureau of Investigation and another, and upon their surrender, their Bail Application may be considered in the light of the guidelines framed for 'A' category of offences and the parameters prescribed under para 3 (e) of the said judgment.

Subject to the aforesaid exception, this C-482 Application, would stand disposed of with the liberty left open to the applicants to resort to the remedies as available to them as per the judgment of Satender Kumar Antil (Supra).

(Sharad Kumar Sharma, J.) Dated 01.08.2023 Shiv