KALLU AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the charge-sheet, which is basis of Criminal Case No.610 of 2021 "State vs. Shakib Ali and others" under Ss. 147, 148, 149, 323, 325, 452, 504 and 506 IPC in the Court of Additional Chief Judicial Magistrate, Haridwar. On 10/12/2021 cognizance has been taken in the case.

(2.) Heard learned counsel for the parties through Video Conferencing and perused the record.

(3.) At the very outset, learned counsel for the petitioners did not press for quashing the charge-sheet. Learned counsel would submit that a direction be issued to the court below to decide the bail application of the petitioners, in view of the directions issued by the Hon'ble Supreme Court in the case of Satendra Kumar Antil Vs. Central Bureau of Investigation and another, 2021 SCC On Line SC 922.