CRLR/401/2021
2021 Latest Caselaw 5231 UK

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                                  CRLRL No.401 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Piyush Garg, learned counsel for the revisionist.

Mr. A.K. Sah, learned Dy.A.G. for the State. Heard.

This criminal revision is preferred against the judgment and order dated 23.10.2019 passed by learned Chief Judicial Magistrate, Nainital in criminal case no.443 of 2014, "State Vs. Mohd. Sohail Mikrani" as well as judgment and order dated 04.10.2021 passed by learned 1st Additional Sessions Judge, Naintal in Criminal Appeal No.153 of 2019, "Mohd. Sohail Mikrani Vs. State of Uttarakhand".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that the revisionist was on bail during the trial; he did not misuse the conditions of bail as imposed by the trial Court and the appellate Court; it will take time to hear the revision on merit; and he may be granted bail on the same sureties and personal bond as furnished before the Court of Sessions u/s 437A Cr.P.C.

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 furnishing fresh personal bond and the same sureties as furnished before the Court of Sessions u/s 437A Cr.P.C., to the satisfaction of the Court concerned, subject to deposition of the fine mount.

Bail application is allowed, accordingly. Copy today.

(R.C. Khulbe, J.) 20.12.2021 Sukhbant