CRLR/193/2021
2021 Latest Caselaw 3075 UK

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                                  CRLR No.193 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S.K. Mandal and Mr. B.S. Koranga, learned counsel for the revisionist.

Mr. J.S. Virk, learned Dy. A.G. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 09.08.2021, passed by the Addl. Sessions Judge, Tehri Garhwal, in Criminal Appeal No.08 of 2018, 'Vinod Lal Vs. State' as well as the judgement and order dated 23.02.2018, passed by the Judicial Magistrate 1st Kritinagar, District Tehri Garhwal, in Criminal Case No.09 of 2014, 'State vs. Vinod Lal'.

Admit.

Summon the LCR.

List thereafter.

Also heard on the bail application (IA 1/21). It is argued that the revisionist was on bail during trial as also during appeal and he did not misuse the condition(s) laid down by the either court.

Looking to the entire facts and circumstances, the revisionist is enlarged on bail on his executing personal bond and furnishing two reliable sureties in the like amount, to the satisfaction of the Court concerned.

Bail application stands allowed accordingly. Let a certified copy of this order be supplied to the learned counsel for the revisionist, today itself, as per rules.

(R.C. Khulbe, J.) 13.08.2021 BS