CRLR/319/2021
2021 Latest Caselaw 4930 UK

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                                  CRLR No.319 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Ankur Raj David, learned counsel for the revisionist.

Mr. A.K.Shah, learned AGA for the State. This revision is preferred against the judgment and order dated 25.7.2019 passed by the Addl. CJM, Kotdwar, Pauri Gahrwal in Crl. Case No.1355 of 2017, Arpit Kukreti v. Praveen Rawat, as well as the judgment and order dated 28.8.2021 passed by the Addl. Sessions Judge, Kotdwar in Crl. Appeal No.86 of 2019.

Admit.

Heard on the bail application (IA 1/21). Revisionist was on bail during trial and appeal also and he did not misuse the condition; moreover he is ready to return remaining money to the informant, therefore, he is entitled for bail.

The bail application is thus, allowed and the revisionist is enlarged 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.

Pending application, if any, stands disposed of. Revisionist is directed to honour the undertaking given before this Court; in case of default, the informant will be at liberty to move an application seeking cancellation of bail.

(R.C. Khulbe, J.) 03.12.2021 Rdang