SAIYYAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed by the applicant - accused Saiyyad, under Sec. 482 of the Code of Criminal Procedure, 1973, with the following main reliefs:-

(2.) Heard Mr. Vaibhav Singh Chauhan, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State.

(3.) The learned counsel for the applicant submitted that the first relief, as prayed in the main application, under Sec. 482 of the Code of Criminal Procedure, is not being pressed by the applicant. He further submitted that the applicant was not arrested during the investigation and he co-operated throughout in the investigation including appearing before the Investigating Officer, whenever he was called. The learned counsel for the applicant requested to dispose of the present matter by directing the concerned court to decide the bail application of the applicant-Saiyyad by granting benefit of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil (Supra).