CRLR/202/2021
2021 Latest Caselaw 3272 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.202 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. M.S. Bhandari, 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 criminal revision is preferred against the judgment and order dated 25.08.2007 passed by learned Judicial Magistrate, 1st, Ranikhet in criminal case no.385 of 2003, State Vs. Kheem Singh and others as well as order dated 05.08.2021 passed by learned Sessions Judge, Almora in criminal appeal no.06/2021 (Old No.23/2007), Kheem Singh Vs. State of Uttarakhand.

Admit.

Summon the LCR Issue notice to respondent no.2. Steps to be taken within seven days. Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that since the revisionist was on bail during trial but he did not misuse the conditions of bail, he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel fairly admitted the above facts Looking to the facts and circumstances of the case, the revisionist is enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned.

Bail application is allowed, accordingly. List after service.

(R.C. Khulbe, J.) 25.08.2021 Sukhbant