C482/868/2018
2023 Latest Caselaw 2686 UK

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                                 C482 No.868 of 2018
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Deep Prakash Bhatt, learned counsel for the applicants.

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

None appears for the private respondent.

The instant C482 Application arises out of the summoning order dated 15.01.2018 and 16.05.2018 and the Chargesheet No.53 of 2017 dated 06.11.2017, as it has been passed by the Court of learned Chief Judicial Magistrate, Champawat, whereby the present applicants have been summoned to be tried for the offences under Section 323, 504, 506 and 498A of the IPC to be read with Section 3/4 of the Dowry Prohibition Act.

Learned counsel for the applicants submits that since all the offences carry a sentence of less than seven years, the C482 Application may be decided, in terms of the guidelines of the judgment of the Hon'ble Apex Court as rendered in the matter of Satender Kumar Antil Vs. Central Bureau of Investigation, as reported in 2022 (10) SCC 51. The prayer for disposal of this C482 Application, in the light of the aforesaid judgment, is accepted.

This C482 Application is, accordingly, disposed of with a liberty left open for the applicants to surrender before the Court below and seek their bail in the light of the guidelines framed in paragraph no.3(e) of the judgment of Satender Kumar Antil (supra).

(Sharad Kumar Sharma, J.) 13.09.2023 Sukhbant