CRLA/222/2021
2021 Latest Caselaw 2372 UK

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                                  CRLA No.222 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Harshit Sanwal, learned counsel for the appellant.

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

This appeal is directed against the judgment and order dated 27.10.2020 passed by the Special Sessions Judge, (POCSO) Uttarakashi, in SST No.32 of 2017, State vs. Smt. Prema Devi and Anr.

Admit.

Summon the LCR.

Heard on the Misc. application (IA/1/2021) It is submitted by learned counsel for the appellant the co-accused/appellant-Shila Devi has been enlarged on bail by the coordinate Bench of this Court; accordingly the present appellant is also entitled for bail.

Per contra, the State counsel fairly admitted the above facts.

Looking to the facts and circumstances of the case, the appellant is enlarged on bail on her executing a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned.

Misc. application is allowed, accordingly. List the matter along with CRLA No.359 of 2020.

(R.C. Khulbe, J.) 12.07.2021 BS