C482/1611/2023
2023 Latest Caselaw 2187 UK

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                                 C482 No.1611 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. B.S. Bhandari, learned counsel for the applicant.

Ms. Lata Negi, learned Brief Holder for the State.

The applicant in the present C482 Application proceedings is facing the trial of proceedings of Criminal Case No.91 of 2023, "State Vs. Mithileshwar Singh" wherein he has been summoned to be tried for the offence under Section 354, 427, 504, 506 of the IPC by the Court of Judicial Magistrate, Ranikhet, District - Almora.

The matter was taken up in the pre-lunch session and after argument, the Court was of the view, that the matter could be decided in the light of the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation, as reported in 2022 (10) SCC 51.

Learned counsel for the applicant requested to put up the matter in the post- lunch session, in order to complete his instructions from the applicant.

Upon instructions received by him, he submits that the C482 Application may be disposed of in the light of the judgment of Satendra Kumar Antil's case (supra).

Owing to the aforesaid consensus, which has been arrived at between the parties this C482 Application stands disposed of in the light of the guidelines framed in the judgment of Satendra Kumar Antil's case (supra).

(Sharad Kumar Sharma, J.) 10.08.2023 Sukhbant