CRLR/392/2021
2021 Latest Caselaw 5070 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.392 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. R. V. S. Kokhar, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned AGA for the State.

This Criminal Revision is preferred against the judgment and order dated 13.02.2019 passed by Judicial Magistrate, Bajpur, District Udham Singh Nagar in Criminal Case No.632 of 2017 (old no.174 of 2012) "State vs. Dharampal" as well as order dated 01.10.2021, passed by First Additional District Judge, Udham Singh Nagar, in Criminal Appeal No.69 of 2019 "Dharmender Pal vs. State of Uttarakhand.

Admit.

Heard on Bail Application (IA No.1 of 2021).

It is submitted by learned counsel for the revisionist that 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; accordingly, without making any comment on the merits, it is a fit case for bail at this stage.

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, subject to deposition of fine.

Bail application is allowed, accordingly.

(R.C. Khulbe, J.) 13.12.2021 R.Bisht