CRLR/76/2021
2021 Latest Caselaw 1297 UK

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                                      CRLR No.76 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mrs. Pushpa Joshi, learned Sr. Counsel assisted by Ms. Chetna Latwal, learned counsel for the revisionists.

Mr. Sachin Panwar, learned B.H. the State. Heard.

This revision is directed against the judgment and order dated 11.08.2017 passed by learned Chief Judicial Magistrate, Haridwar, in criminal case no.6490 of 2016, 'State vs. Anand and another as well as order dated 06.03.2021 passed by 5th Addl. Sessions Judge, Haridwar, in criminal appeal no.127 of 2017, 'Anand and another Vs. State'.

Admit.

Summon the LCR.

List thereafter.

Also heard on the application for bail (IA1/21).

It is argued that the revisionists were on bail during trial and they never misused the conditions as imposed by the Trial Court as well as Appellate Court.

The State counsel has no serious objection to the same.

Looking to the facts and circumstances of the case, the revisionists are enlarged on bail on their executing personal bond and furnishing two sureties each of the like amount, to the satisfaction of the Court concerned.

The revisionists, however, shall deposit the fine as imposed by the Trial Court against them.

Bail application is allowed accordingly. Let a certified copy of this order be supplied to learned Sr. Counsel, today itself, as per rules.

(R.C. Khulbe, J.) 05.04.2021 BS