C482/1564/2023
2023 Latest Caselaw 2086 UK

                    Office Notes, reports,
                   orders or proceedings or
SL.
         Date           directions and                   COURT'S OR JUDGES'S ORDERS
No
                    Registrar's order with
                          Signatures
      04.08.2023                              C482 No. 1564 of 2023
                                              Hon'ble Sharad Kumar Sharma, J.

Mr. Rajeev Sharma, Advocate, for the applicants.

Mr. V.K. Gemini, Deputy Advocate General, for the State.

The grievance of the present applicants is as against the proceedings of Criminal Complaint Case No. 953 of 2022, which has been drawn by the respondent No. 2, for the engagement of the present applicants for the offences under Sections 147, 149, 323, 504, 506 of IPC, which stands registered before the Court of Judicial Magistrate, Bazpur, District Udham Singh Nagar.

The C482 Application entails consideration of factual dispute which has been attempted to be argued by the learned counsel for the applicants. But, considering the fact that all the offences for which the applicants have been summoned by the impugned orders which are under challenge, they carry a sentence of less than 7 years; they would be falling within an ambit of consideration as per the guidelines framed by the Hon'ble Apex Court in the matters of Satender Kumar Antil Vs. Central Bureau of Investigation and Another, as reported in 2022 (10) SCC 51.

If the applicants surrender before the Court of Judicial Magistrate, Bazpur, District Udham Singh Nagar, within a period of 10 days from today, their bail applications would be considered in the light of the framework provided by para 3(e) of the aforesaid judgment of the Hon'ble Apex Court.

Subject to the aforesaid, C482 Application would stand disposed of.

(Sharad Kumar Sharma, J.) 04.08.2023 Mahinder/