CRLR/269/2020
2021 Latest Caselaw 443 UK

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                                  CRLR No.269 of 2020

                                  Hon'ble R.C. Khulbe, J.

Mr. Kurban Ali and Ms. Lubhna Jahan, learned counsels for the revisionist.

Mr. Ranjan Ghildiyal, learned AGA along with Ms. Sonika Khulbe, learned B.H. for the State.

This criminal revision under Section 399 r/w Section 401 of Cr.P.C has been filed by revisionist against the impugned judgment and order dated 16.11.2019, passed by learned Additional District and Sessions Judge, Kotdwar, District Pauri Garhwal in Criminal Appeal No. 45 of 2019, 'Kafeel Ahmad vs. State and another' as well as order dated 25.05.2019, passed by the learned Addl. Chief Judicial Magistrate Kotdwar, District Pauri Garhwal in Complaint Case No.133 of 2017, 'Tajuddin vs. Kafeel Ahmad'.

Since the revision is time barred, accordingly, delay condonation application (CRMA No.3448 of 2020) has been moved to condone the delay.

Issue notice to the private respondent by dasti on the delay condonation application.

List this matter on 15.03.2021, after fresh for hearing the bail application as well as delay condonation application.

As per the jail report, the revisionist has already served the sentence as awarded by the trial court. Accordingly, bail application (IA No.10255 of 2021) is dismissed as infructuous.

(R.C. Khulbe, J.) 24.02.2021 BS