C482/404/2023
2023 Latest Caselaw 800 UK

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

      24.03.2023                            C482 No. 404 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Hemant Mehra, learned counsel holding brief for Mr. Vivek Pathak, learned counsel for the applicant.

Mr. Atul K. Sah, learned Deputy A.G. assisted by Mrs. Mamta Joshi, learned Brief Holder for the State of Uttarakhand.

This C-482 Application was disposed of on 03.03.2023.

On the basis of the statement made by the applicant in Para 14 of the C-482 Application seeking directions for consideration of the bail application, in the light of the judgment of Satender Kumar Antil. The said Para was directed to be extracted, but, the same does not find to be part of the order of 03.03.2023.

Accordingly, the Correction Application (MCRC No. 1 of 2023) would stand allowed.

The direction given to consider the applicant's bail application, would be as per the guidelines framed by the Hon'ble Apex Court in the judgment render in Satender Kumar Antil Vs. Central Bureau of Investigation and another as reported in (2022) 10 SCC 51, which has been referred to in Para 14 of the C-482 Application, which has been observed in the order dated 03.03.2023.

Today's correction order would be read as to be part of the order dated 03.03.2023. Accordingly, the time period granted to the applicant for surrendering, would too remain extended by a further period of two weeks from today.

(Sharad Kumar Sharma, J.) 22.03.2023 PN/-