CRLA/119/2021
2021 Latest Caselaw 1371 UK

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                                      CRLA No.119 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Lalit Sharma, learned counsel for the appellant.

Mr. V.S. Rathore, learned AGA for the State. Heard.

This appeal is directed against the judgment and order dated 26.02.2021 passed by learned Special Judge (POCSO)/Addl. Sessions Judge/FTC Haldwani, Nainital, in Special Session Trial No.64 of 2017, 'State vs. Rafiq Ali'.

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; he never misused the conditions as imposed by the trial Court and the trial court also released the appellant on an interim bail as per provision of under Section 389 Cr.P.C.

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.) 07.04.2021 BS