C482/2099/2023
2023 Latest Caselaw 3254 UK

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                                  C482 No. 2099 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Basant Singh, Advocate, on behalf of Mr. Harshpal Sekhon, Advocate, for the applicant.

Mr. V.K. Gemini, Deputy A.G., for the State of Uttarakhand.

The applicant is facing the proceedings of Criminal Case No. 350 of 2023, State Vs. Akshay Kashyap and others, for the offences under Sections 420 and 120-B of the IPC, which stood instituted consequent to the FIR No. 348 of 2022 dated 1st December, 2022, on which, the summoning order has been issued on 9th June, 2023.

The applicant in para 7 of the C-482 Application has raised the following pleadings:-

"7. That the impugned case is covered by the judgment of Hon'ble Apex Court passed in "Satender Kumar Antil Vs. Central Bureau of Investigation and anr." (2021) 10 SCC 773."

Owing to the aforesaid admitted pleadings, the C-482 Application is being disposed of in the light of the judgment of Hon'ble Apex Court as rendered in Satender Kumar Antil Vs. Central Bureau of Investigation and another as reported in (2022) 10 SCC 51.

(Sharad Kumar Sharma, J.) Dated 19.10.2023 Shiv