CRLR/389/2021
2021 Latest Caselaw 5071 UK

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                                  CRLR No.389 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Ghanshyam, Joshi, 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 15.01.2019 passed by Additional Chief Judicial Magistrate, Haldwani, District Nainital in Criminal Case No.5479 of 2016 "State vs. Vipin Chandra Bhatt" as well as order dated 30.11.2021, passed by Additional Session Judge, Haldwani, District Nainital, in Criminal Appeal No.15 of 2019 "Vipin Chandra Bhatt vs. State of Uttarakhand.

Admit.

Summon the Lower Court record. 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