CRLA/57/2021
2021 Latest Caselaw 2264 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      06.07.2021                     Bail Application No.01 of 2021
                                     IN
                                     CRLA No. 57 of 2021
                                     Hon'ble Raghvendra Singh Chauhan, C.J.
                                     Hon'ble Alok Kumar Verma, J.

Heard Ms. Pushpa Joshi, learned Senior Counsel assisted by Ms. Chetna Latwal, learned counsel for the appellant-Smt. Sanjeeda and Mr. J.S. Virk, learned Deputy Advocate General for the State through Video Conferencing.

This appeal has been filed against the judgment

dated 16.02.2021, passed by the learned Additional

Sessions Judge, Khatima, District Udham Singh Nagar

in Sessions Trial No.86 of 2015, "State vs. Abdul

Jaheer and two others", whereby the appellant Smt.

Sanjeeda has been convicted and sentenced to

undergo life imprisonment along with a fine of

Rs.10,000/- for the offence punishable under Section

302 read with 34 IPC.

Ms. Pushpa Joshi, the learned Senior Advocate

for the applicant, namely, Smt. Sanjeeda, has

submitted that the appellant has been implicated in

the matter; the alleged recovery was false; the

appellant is a lady, who was on bail during the trial

and the conditions of bail were neither violated, nor

misused by her.

Mr. J.S. Virk, the learned Deputy Advocate General for the State, has opposed the grant of bail to

the appellant. However, he fairly conceded that the

appellant was on bail during trial, and the conditions of

bail were neither violated, nor misused by her.

Having considered the submissions of learned

counsel for both the parties, and in the facts and

circumstances of the case, without expressing any

opinion on the merits and demerits of the case, this

Court is inclined to grant bail to the applicant, namely,

Smt. Sanjeeda, W/o Abdul Jaher, R/o Ward No.3,

Sitarganj, District Udham Singh Nagar, provided she

submits a personal bond of Rs.30,000/-, and two

reliable sureties of the same amount to the satisfaction

of the learned trial court. She is further directed to

observe the following conditions:-

i. The applicant shall maintain peace and tranquillity during the pendency of the appeal.

ii. The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case.

The Bail Application (IA No. 01 of 2021) stands

allowed.

(Alok Kumar Verma, J.)(Raghvendra Singh Chauhan, C.J.) 06.07.2021 06.07.2021

NISHANT