Alok Kumar Verma, J
1. Upon conclusion of the investigation, a charge-sheet was filed against the present applicant â€" accused under Section 419 and Section 420 of the
Indian Penal Code, 1860.
2. Mr. Tapan Singh, Advocate, submitted that the present Application has been filed under Section 482 of the Code of Criminal Procedure, 1973 to
direct the Trial Court to consider the bail application of the applicant in the light of the guidelines, issued by the Hon’ble Supreme Court in the case
of “Satender Kumar Antil Vs. CBI and Anotherâ€, (2022) SCC Online 825.
3. The said submissions have not been opposed by the State.
4. In view of the above, the present Application, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of with a direction to the
Trial Court concerned that in case, the applicant moves an application for bail in Criminal Case No.1230 of 2023 (FIR No.285 of 2021 registered at
police station Laksar, District Haridwar), the Trial Court concerned shall consider the same following the directions of the Hon’ble Supreme Court
in Satender Kumar Antil Vs. CBI and Another.
