Ritesh Kumar vs C.B.I.
2021 Latest Caselaw 9441 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- CRIMINAL REVISION No. - 752 of 2021
 

 
Revisionist :- Ritesh Kumar
 
Opposite Party :- C.B.I.
 
Counsel for Revisionist :- Ramesh Kumar Pandey
 
Counsel for Opposite Party :- Sanjay Kumar Yadav
 

 
Hon'ble Ajit Singh,J.

Heard Sri Ramesh Kumar Pandey, learned counsel for the revisionist, Sri Gyan Prakash, Senior Advocate assisted by Sri Sanjay Kumar Yadav, learned counsel for the CBI and learned A.G.A. for the State.

The criminal revision has been filed against the judgment and order dated 20.2.2021 passed by Special Judge Anti-Corruption (CBI) Court no. 2/Addl. Sessions Judge, Ghaziabad in Criminal Appeal No. 177 of 2019 (Ravish Kumar vs. CBI), under Sections 419, 420 and 120B I.P.C., P.S. CBI (A.C.B.), District-Ghaziabad, by which the learned Judge has rejected the appeal of the revisonist against the order dated 14.8.2019 passed by Special Judge, CBI convicting and sentencing the revisionist six months R.I. with a fine of Rs. 500/- for the offence under Section 120B I.P.C. and in default of payment of fine further imprisonment of seven days, 1.1/2 years R.I. for the offence under Section 420 I.P.C. with a fine of Rs. 2,000/- and in default of payment of fine further simple imprisonment of one month.

Admit.

List the revision for final hearing on its turn.

Without expressing any opinion on the merits of the case and considering the facts and circumstances of the case as well as the sentence awarded to the revisionist, I am of the opinion that the revisionist is entitled to be released on bail.

Let the revisionist-Ritesh Kumar convicted and sentenced in the aforesaid case be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned. The realization of fine awarded to the revisionist shall also remain stayed during the pendency of the revision.

Order Date :- 3.8.2021

Faridul