NEERAJ SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Upon conclusion of the investigation, a charge-sheet was filed against the present applicant under Ss. 420, 504, 506 and Sec. 120B of the Indian Penal Code, 1860.

(2.) 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.) Heard Mr. Ravi Bisht, learned counsel for applicant and Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State.