CRLR/158/2021
2021 Latest Caselaw 2285 UK

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                                  CRLR No.158 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Rajendra Arya, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard this matter through video conferencing. This criminal revision is preferred against the judgment and order dated 30.05.2018 passed by learned Additional Chief Judicial Magistrate, Laksar, District Haridwar in criminal case no.1132 of 2011, State Vs. Dilshad as well as order dated 28.01.2021 passed by learned Vth Additional Sessions Judge, Haridwar in Criminal Appeal No.104 of 2018, Dilsad Vs. State.

Admit.

Summon the LCR.

Heard on bail application (IA/2/2021). It is argued that the revisionist was on bail during trial and he did not misuse the conditions laid down by the trial court, and, he may be granted bail.

The State counsel has no objection to the same.

Looking to the entire facts and circumstances, the bail application is allowed and the revisionist 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.

Bail application stands disposed of. List thereafter.

(R.C. Khulbe, J.) 07.07.2021 Sukhbant