C482/2179/2023
2023 Latest Caselaw 3438 UK

             Office Notes,
SL.   Date      reports,
No.            orders or              COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             C482 No. 2179 of 2023
                             Hon'ble Rakesh Thapliyal, J.

1. Mr. Vikas Kumar Guglani, learned counsel for the applicant.

2. Mr. V.S. Pal, learned A.G.A. with Ms. Meenakshi Sharma and Mr. Deepak Bhardwaj, learned Brief Holders for the State.

3. The learned counsel for the applicant Mr. V.K. Guglani submits that he may be permitted to withdraw the present C482 petition with liberty to the applicant to surrender before the court concerned and seeks his bail. The learned counsel for the applicant further prayed that his bail application may be considered in the light of judgment of Satendra Kumar Antil vs. C.B.I. as reported in (2022) 10 SCC 51.

4. In view of the above, the present C482 application is dismissed as withdrawn. In case the applicant surrender and seeks bail, his bail application may be considered in the light of the judgment Satendra Kumar Antil (supra).

(Rakesh Thapliyal, J.) 09.11.2023

Parul