Pankaj Sukhija And Another ... vs State Of Uttarakhand
2021 Latest Caselaw 203 UK

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                     Criminal Revision No. 11 of 2021
                                  With
                      Bail Application No. 1 of 2021

Pankaj Sukhija and another                                ......Revisionists
                                         Vs.
State of Uttarakhand                                       .....Respondent

Present:
Mr. Lalit Sharma, Advocate for the revisionists.
Mr. V.S. Rathore, A.G.A. for the State of Uttarakhand.

Hon'ble Lok Pal Singh, J. (Oral)

Heard learned counsel for the parties.

2. Admit the revision.

3. Summon the Lower Court Record.

4. Also heard on the bail application.

5. Applicants Pankaj Sukhija and Rinku Sukhija, who are in judicial custody in Criminal Case No. 6985 of 2014, under Sections 332, 353 and 427 IPC at Police Station Bhimgoda, District Haridwar, have sought their release on bail.

6. Learned counsel for the applicant would submit that the findings recorded by both the courts below are perverse, illegal and against the evidence on record therefore, the judgment and order passed by the court below are liable to be set aside.

7. Having considered the submission, without expressing any opinion as to the final merits of the case and under the facts and circumstances of the case, this Court is of the view that the applicants deserve to be enlarged on bail.

8. The bail application is allowed. Let the applicants, namely, Pankaj Sukhija and Rinku Sukhija be released on bail, during the pendency of this criminal revision, on their executing a personal bond and furnishing two reliable sureties, by each one of them, each of the like amount, to the satisfaction of the court concerned.

9. Till the disposal of the revision, the effect and operation of the impugned judgment and order dated 28.05.2018, shall remain suspended.

(Lok Pal Singh, J.) 14.01.2021 Shubham