C482/899/2021
2023 Latest Caselaw 1602 UK

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                                 C482 No.899 of 2021
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. K.K. Harbola, learned counsel for the applicant.

Mr. Sachin Panwar and Ms. Lata Negi, learned Brief Holder for the State.

The applicant in the present C482 Application, has put a challenge to the summoning order dated 16.12.2020 and the order dated 21.03.2021, as it was rendered in Criminal Case No.838 of 2020, "Amarjeet Singh Vs. Deewan Singh" whereby the applicant has been summoned to be tried for the offence under Section 420 of the IPC.

The C482 Application was instituted on 30.06.2021. When the matter was initially argued, the Co-ordinate Bench, had issued notice to the respondent on 01.07.2021 and no interim order was granted. The matter has been lastly listed on 17.06.2022 and, in the absence of there being any interim order, quite obviously, the proceedings of Section 838 of 2020, is expected to have proceeded with further.

Since the respondent, despite of service of notice, has not put appearance and there operates no interim order and the offence, which are the subject matter consideration i.e. the offence under Section 420 of the Cr.P.C., that will be falling for consideration within the parameters of 'A' Category of offences, as classified by the Hon'ble Apex Court to be dealt with, as per the parameters provided in paragraph no.3(e) of the said judgment, this C482 Application would stand disposed of accordingly in the light of the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation, as reported in 2022 (10) SCC 51.

(Sharad Kumar Sharma, J.) 09.06.2023 Sukhbant