C482/49/2022
2023 Latest Caselaw 2854 UK

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                                 C482 No.49 of 2022
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Bharat Singh, learned counsel for the applicant.

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

All the offences, which are subject matter of the C482 Application, they all carry a sentence of less than seven years.

As such, the issue would fall for consideration, as per the parameters prescribed by the Hon'ble Apex Court in the judgment of Satender Kumar Antil Vs. Central Bureau of Investigation, as reported in 2022 (10) SCC 51.

If the applicant surrenders within a period of two weeks from today, his bail application will be dealt with as per the guidelines framed in paragraph no.3(e) of the aforesaid judgment.

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

(Sharad Kumar Sharma, J.) 25.09.2023 Sukhbant