C482/278/2023
2023 Latest Caselaw 412 UK

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                                          C482 No.278 of 2023
                                          Hon'ble Sharad Kumar Sharma, J.

Mr. Bilal Ahmed, learned counsel for the applicants.

Mr. Pratiroop Pandey, learned A.G.A. along with Ms. Lata Negi, learned Brief Holder for the State.

The learned counsel for the applicants pressed the C-482 application seeking quashing of charge-sheet dated 20.12.2018, summoning order dated 11.03.2019 and the entire proceedings of Criminal Case No.327 of 2019 (Case Crime No.404/2018), "State Vs. Sajid & Others", in which they have been summoned to face trial under Sections 323, 308, 504, 506 IPC, which is being tried by the Court of Judicial Magistrate, 2nd Roorkee, District Haridwar.

Before venturing to address the C- 482 application on its merits, learned counsel for the applicants would submit that all the offences stand covered by the parameters laid down by the Hon'ble Apex Court in the judgment as reported in 2022 (10) SCC 51, Satendra Kumar Antil Vs. Central Bureau of Investigation.

This C-482 application is being disposed of with the liberty left open for the applicants to surrender before the Court within a period of ten days from today which will be considered by the learned trial Court in the light of the 'A' Category of Offences as classified by the Hon'ble Apex Court in Para-3(e) of the said judgment.

(Sharad Kumar Sharma, J.) 17.02.2023 Sukhbant