CRLR/200/2021
2021 Latest Caselaw 3208 UK

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                                  CRLR No.200 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. B.N. Molakhi, learned counsel for the revisionist.

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

Heard.

This revision is directed against the judgment and order dated 27.08.2019 passed by learned Judicial Magistrate, Tehri Garhwal in Crl. Case No.107 of 2014, State v. Rajesh Singh, as well as judgment and order dated 10.08.2021 passed by learned Additional Sessions Judge, Tehri Garhwal in Crl. Appeal No.34 of 2019, Rajesh Vs. 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 present revisionist also deserves bail at this stage.

Accordingly, the bail application is allowed. Revisionist-Rajesh Singh 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.) 21.08.2021 BS