C482/2211/2022
2023 Latest Caselaw 83 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures

      06.01.2023
                                            C482 No. 2211 of 2022
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Parikshit Saini, Advocate, for the applicants.

Mr. Pratiroop Pande, AGA, along with Mr. Pramod Tiwari, Brief Holder, for the State.

Mr. Alok Kumar, Advocate, holding brief of Mr. Vaibhav Singh Chauhan, Advocate, for the respondent.

The present C482 Application emanates from a summoning order dated 10.08.2022, as it has been passed in Criminal Case No. 1260 of 2022, State Vs. Sanjay Kumar and others. The challenge is also being given to the Chargesheet No. 272 of 2020 dated 28.07.2020, whereby the present applicant has been summoned by the Court, for being tried for the offences under Section 323, 498A and 504 of IPC and Section 3/4 of the Dowry Prohibition Act.

Looking to the FIR, the contents of the Chargesheet and the nature of the summoning order, since the dispute happens to be a matrimonial dispute, it will be apt, that the matter may be disposed of in terms of the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation and another, as reported in 2021 (10) SCC

If the applicants surrender before the Court concerned and seek their bails in the light of the parameters laid down in 'A' category of offences, as classified in the aforesaid judgment of Satender Kumar Antil (supra), their bail applications would be considered in accordance with para 3 (e) of the said judgment.

Accordingly, C482 Application stands disposed of.

Sharad Kumar Sharma, J.) 06.01.2023 Mahinder/