CRLR/195/2021
2021 Latest Caselaw 3148 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.195 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. H.C. Pathak, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard.

This revision is directed against the judgment and order dated 19.12.2013 passed by learned C.J.M. Nainital in Crl. Case No.2130-A of 1999, State v. Mohan Singh, as well as judgment and order dated 15.07.2021 passed by learned First Additional Sessions Judge, Nainital in Crl. Appeal No.12 of 2014, Mohan Singh Bisht v. State.

Admit.

Summon the LCR.

List thereafter.

Also heard on the bail application (IA 1/21). The revisionist was on bail during trial; he did not misuse the condition as laid down by the trial court; looking to the facts and circumstances, the revisionist deserves bail at this stage.

The bail application is, therefore, allowed. Revisionist-Mohan Singh Bisht is enlarged on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Court concerned.

However, realisation of fine is not stayed and the revisionist shall deposit the fine as imposed against him.

(R.C. Khulbe, J.) 17.08.2021 Rdang