CRLR/278/2021
2021 Latest Caselaw 4955 UK

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                                  CRLR No.278 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. M.S. Pal, learned senior counsel assisted by Mr. D.P. Bhatt, learned counsel for the revisionist.

Mr. S.T. Bhardwaj, learned DAG for the State.

This revision is directed against the judgment and order dated 17.12.2019 passed by the Addl. CJM, Khatima (U.S. Nagar) in Crl. Case No.1247 of 2014 State v. Kunwar Singh Khanka, also the judgment and order dated 23.09.2021 passed by the Addl. Sessions Judge, Khatima, U.S. Nagar in Crl. Appeal No.12 of 2020, Kunwar Singh Khanka v. State.

Admit.

Summon the LCR.

List thereafter.

Also heard on the bail application (IA 2/21). It is argued that the revisionist was on bail during trial as also appeal and he did not violate any of the conditions as imposed by the Court below; it will take time to decide the case on merits; considering the nature of case, it is a fit case for bail at this stage.

The bail application is thus, allowed and the revisionist is directed to be 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.

(R.C. Khulbe, J.) 07.12.2021 R.Bisht