PARVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Upon conclusion of the investigation, a charge-sheet was filed against the present applicant ' accused under Sec. 419 and Sec. 420 of the Indian Penal Code, 1860.

(2.) Mr. Tapan Singh, Advocate, submitted that the present Application has been filed under Sec. 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 Another', (2022) SCC Online 825.

(3.) The said submissions have not been opposed by the State.