Hon'Ble Alok Kumar Verma vs State Of Uttarakhand
2021 Latest Caselaw 5438 UK

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      31.12.2021                        CRLR No.439 of 2021
                                        Hon'ble Alok Kumar Verma, J.

This criminal revision has been filed against the judgment and order dated 30.09.2021, passed by the learned 4th Additional Sessions Judge, District Haridwar in Criminal Appeal No.216 of 2019 "Anil Kapil vs. State of Uttarakhand and Another", whereby the learned Appellate Court has dismissed the criminal appeal, filed against the judgment dated 02.09.2019, passed by the learned Trial Court, whereby the revisionist/accused was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.3,08,000/- in the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

Heard Mr. Raj Kumar Singh, learned counsel for the revisionist and Ms. Manisha Rana Singh, learned A.G.A. for the State.

Issue notice to the respondent no.2. Steps to be taken within a week. Heard learned counsel for the parties on Bail Application No.1 of 2021.

The learned counsel for the revisionist submitted that during the trial and the appeal, the revisionist was on bail and the conditions of bail were not misused or violated by him.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the revisionist, Anil Kapil.

Let the revisionist-Anil Kapil be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the learned trial court.

Post this case on 02.03.2022. Bail Application No.1 of 2021 stands disposed of accordingly.

(Alok Kumar Verma, J.) 31.12.2021

Neha