CRLA/115/2021
2021 Latest Caselaw 1313 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      CRLA No.115 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Pankaj Kumar Sharma, learned counsel for the appellant.

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

Heard.

This appeal is directed against the judgment and order dated 06.03.2021 passed by learned FTSC/ Addl. Sessions Judge, Dehradun in SST No.43 of 2019, State vs. Praveen Agarwal.

Admit.

Summon the LCR.

List thereafter.

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

It is argued that the appellant was on bail during trial and he never misused the conditions as imposed by the trial Court.

The State counsel has no serious objection to the same.

Looking to the facts and circumstances of the case, the appellant is enlarged on bail on his executing personal bond and same sureties as furnished earlier.

The appellant, however, shall deposit the fine as imposed by the Trial Court against him.

Bail application is allowed accordingly.

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