CRLR/176/2021
2021 Latest Caselaw 2609 UK

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                                  CRLR No.176 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Gaurav Singh, learned counsel for the revisionist.

Mr. Amit Bhatt, learned Dy.A.G. along with Mr. Pankaj Joshi, learned B.H. for the State.

Heard this matter through video conferencing. This criminal revision is preferred against the judgment and order dated 01.04.2021 passed by learned 5th Additional Sessions Judge, Haridwar in criminal appeal no.16 of 2018, "Alim Vs. State".

Admit.

Summon the LCR.

Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that the learned trial Court convicted the revisionist U/s 456 IPC and sentenced him six months' R.I. with a fine of Rs.1,000/-; the revisionist is the only bread earner of his family; and it will take time to hear the revision on merits; he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel fairly admitted the above facts Looking to the facts and circumstances of the case, the revisionist is enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned.

Bail application is allowed, accordingly. Registry is directed to prepare paper book and supply the same to the learned counsel for the parties, as per rule.

List thereafter.

In the meantime, learned counsel for the revisionist will rectify the defect(s), as pointed out by the Registry.

(R.C. Khulbe, J.) 26.07.2021 Sukhbant