C482/2003/2023
2023 Latest Caselaw 3181 UK

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                                 C482 No2003 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Navneet Kaushik, learned counsel for the applicant.

Mr. V.K. Gemini, learned Deputy Advocate General for the State.

The applicant has been summoned by an order of 23.07.2023 which was passed by the Additional Chief Judicial Magistrate, Haridwar, wherein apart from putting a challenge to the summoning order, he has put a challenge to the chargesheet also, as it has been issued in Criminal Case No.802 of 2021, "State Vs. Rajneesh Kaushik" for being tried for the offences under Section 406 and 506 of the IPC.

Learned counsel for the applicant, at the very outset, has confined his relief, that the C482 Application may be disposed of in the light of the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation, as reported in 2022 (10) SCC 51.

In that eventuality, if the applicant surrenders before the Court of the Additional Chief Judicial Magistrate, Haridwar, within a period of two weeks from today and adheres to the terms and conditions provided in paragraph no.3(e) of the said judgment, which deals with regards to the 'A' category of offences, they will be dealt with in accordance with the parameters prescribed by the judgment of Satender Kumar Antil(supra).

Subject to the aforesaid, the C482 Application stands disposed of.

(Sharad Kumar Sharma, J.) 17.10.2023 Sukhbant