CRLR/368/2021
2021 Latest Caselaw 4881 UK

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                                  CRLR No.368 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Sheetal Selwal, learned counsel for the revisionist.

Ms. Manisha Rana, learned AGA for the State.

This criminal revision is preferred against the judgment and order dated 07.02.2020 passed by the Judicial Magistrate (S.D), Haldwani, District Nainital in Criminal Case No. 594 of 2014 "State of Uttarakhand vs. Sarvajeet Singh as well as order dated 05.10.2021 passed by the II Additional, District and Sessions Judge, Haldwani, District Nainital in Criminal Appeal No. 41 of 2020 "Sarvajeet Singh vs. State of Uttarakhand.

Admit.

Summon Lower Court record.

Heard on Bail Application (IA/1/2021). The revisionist was on bail during the trial and the appeal; he did not misuse the conditions of bail as imposed on him by the trial Court; it will take time to hear the revision on merits; he is ready to furnish the sureties and may be granted bail.

The bail application is thus, allowed and the revisionist is directed to be released on bail on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Court concerned, provided he will deposit the fine.

Pending application, if any, stands disposed of.

(R.C. Khulbe, J.) 02.12.2021 R.Bisht