C482/1676/2023
2023 Latest Caselaw 2474 UK

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                                     C482 No.1676 of 2023
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Mohd Safdar, Advocate, for the applicants.

Mr. V.K. Jemini, D.A.G. for the State of Uttarakhand.

The applicants in the instant C482 application has put a challenge to the proceedings of the Criminal Case No.937 of 2022, "State Vs. Farman and others", whereby they have been summoned to be tried for the offences under sections 147, 148, 323, 324, 308, 504 and 506 of IPC, which is now the subject matter of the trial before the court of ACJM, Roorkee, District Haridwar.

Learned counsel for the applicants has confined his prayer that since all the offences carry a sentence of less than seven years, they may be permitted to surrender before the trial court and seek their bail in accordance with 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, as provided for "A" category of the offences, and the parameters of which stand governed by guidelines framed in paragraph 3 (e) of the said judgment.

Since the applicants themselves have opted out for the said recourse, the C482 application would accordingly stand disposed of, leaving it open for the applicants to resort to the remedies as provided by the judgment of"Satender Kumar Antil Vs. Central Bureau of Investigation and another" as reported in 2022 (10) SCC 51.

(Sharad Kumar Sharma, J.) 24.08.2023

NR