C482/1595/2023
2023 Latest Caselaw 2124 UK

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                                  C-482 No. 1595 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. B.S. Koranga, Advocate, for the applicants.

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

The challenge in the present C-482 Application, as given by the present applicants, is to the proceedings of Special Sessions Trial No. 2 of 2022, State Vs. Surya Prakash Verma and another, whereby, the applicants have been summoned by an order dated 2nd February, 2022, to be tried for the offence under Sections 420, 406 of the IPC, Sections 3 and 4 of the Prize Chits and Money Circulation Scheme (Banning) Act, and Section 3 of the U.P.I.D. Act, 2005.

Learned counsel for the applicants submits, that since when all the offences carry a sentence of less than seven years, they would be covered by the judgment of the Hon'ble Apex Court reported in (2022) 10 SCC 51, Satender Kumar Antil Vs. Central Bureau of Investigation and another, and hence, the C482 Application may be disposed of in the light of the aforesaid judgment of the Hon'ble Apex Court.

Exclusively based on the statement made by the learned counsel for the applicants, the C-482 Application is disposed of, leaving it open for the applicants to surrender before the Court of Sessions Judge, Nainital, 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 Satender Kumar Antil (Supra).

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

(Sharad Kumar Sharma, J.) Dated 08.08.2023 Shiv