CRLR/193/2020
2021 Latest Caselaw 308 UK

CRLR No. 193 of 2020
Hon'ble Sharad Kumar Sharma, J.

Mr. D.N. Sharma, learned counsel for the revisionist.

Mrs. Mamta Joshi, learned Brief Holder for the State.

This criminal revision is arising out of the judgment of conviction for commission of the offences under Section 279 & 304 (A) of the IPC which has been rendered by the Court of Second Additional Sessions Judge, Udham Singh Nagar, dated 18.02.2020 in Criminal Appeal No. 252 of 2014, "Palvinder Singh v. State of Uttarakhand".

Admit the criminal revision. Considering the facts and circumstances narrated in the judgments impugned, the bail application (CRMA No. 907/2020) would stand allowed.

The revisionist is directed to be released on bail, subject to furnishing of his personal bond and two sureties of the likely amount and with an additional condition of depositing the penalty of Rs. 1,000/- which has been imposed as a consequence of the judgment of conviction.

Accordingly, the bail application stands disposed of.

(Sharad Kumar Sharma, J.) Vacation Judge 27.01.2021 AK/SB