CRLR/141/2021
2021 Latest Caselaw 2265 UK

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                                  CRLR No. 141 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Sandeep Kothari, learned counsel for the revisionist.

Mr. Deepak Bisht, learned Brief Holder for the State.

Heard the matter through video conferencing.

This criminal revision is preferred against the judgment and order dated 15.03.2021 passed by the 5th Additional Sessions Judge, Haridwar in criminal appeal no. 43 of 2020, Mukesh Kalra vs. State & others as well as order dated 22.01.2020, passed by the CJM, Haridwar in criminal complaint case no. 487 of 2017.

Admit.

Issue notice to the private respondent.

Steps within seven days. Summon the LCR.

List after lower court record is received.

Also heard on the bail application no. 1 of 2021.

The revisionist has been convicted under section 138 of the Negotiable Instruments Act and sentenced to two years simple imprisonment with fine of Rs. 10,000/-.

It is submitted that the revisionist was on bail during trial and he never misused the conditions as imposed by the trial court.

Thus, without going into the merit of the case, this Court is of the view that the revisionist is entitled for bail during the pendency of the revision.

Accordingly, bail application is allowed and the revisionist-Mukesh Kalra is directed to be released on bail on his executing a personal bond and furnishing two reliable sureties, in the like amount to the satisfaction of the court concerned.

Copy today.

(R.C. Khulbe, J.) 06.07.2021 Parul