C482/1720/2021
2023 Latest Caselaw 2112 UK

                Office Notes,
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      Date                                        COURT'S OR JUDGES'S ORDERS
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                                  C482 No. 1720 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Mohd. Safdar, Advocate, for the applicants.

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

None appears for the respondents except for the Government Advocate.

The challenge in the present C482 Application, as given by the present applicants, is to the proceedings of Special Sessions Trial No. 14 of 2021, State Vs. Musarrat and another, whereby, the applicants have been summoned, by an order dated 22nd June, 2021, to be tried for the offence under Sections 323, 504 of the IPC and Section 3 (1) (Da) (Dha) of the SC & ST Act.

Though there operates an interim order, but learned counsel for the applicants has submitted that, since all the offences carry a sentence of less than seven years, as such, the applicants may be permitted to surrender before the Court of Sessions Judge, Haridwar, within a period of two weeks from today.

If the applicants does so within a period of two weeks from today, their Bail Application would be considered 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.

Subject to the aforesaid, the C-482 Application stands disposed of.

(Sharad Kumar Sharma, J.) Dated 07.08.2023 Shiv