Amit Singh vs State Of Uttarakhand
2021 Latest Caselaw 207 UK

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                      Criminal Revision No. 7 of 2021
                                   With
                       Bail Application No. 1 of 2021

Amit Singh                                                     ......Revisionist
                                         Vs.
State of Uttarakhand                                           .....Respondent

Present:
Mr. Rakesh Thapliyal, Senior Advocate for the revisionist.
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. Applicant Amit Singh, who is in judicial custody in Special Sessions Trial No. 401 of 2019, under Section 409 IPC at Police Station- Kapkot, District Bageshwar, has sought his release on bail.

6. Learned counsel for the applicant would submit that the money so alleged to have been embezzled by the revisionist was returned in the correct owners accounts, therefore, it cannot be said that it was the intention of the revisionist to play fraud or embezzle money from any account holder.

7. Having considered the submission of learned Senior Counsel for the revisionist, 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 applicant deserves to be enlarged on bail.

8. The bail application is allowed. Let the applicant, namely, Amit Singh be released on bail, during the pendency of this criminal revision, on his executing a personal bond and furnishing two reliable sureties, 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 16.03.2020, shall remain suspended.

(Lok Pal Singh, J.) 14.01.2021 Shubham