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Judgment
Alok Kumar Verma, J
Upon conclusion of the investigation, a charge-sheet was filed against the present applicant under Sections 420, 504, 506 and Section 120B of the Indian Penal Code, 1860.
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 Another”, (2022) SCC Online 825.
Heard Mr. Ravi Bisht, learned counsel for applicant and Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State.
The present Application has not been opposed by the State.
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.290 of 2022 (Case Crime No.406 of 2021, registered at police station Rishikesh, District Dehradun), 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.