CRLR/124/2021
2021 Latest Caselaw 2616 UK

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                                  CRLR No.124 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. B.S. Bhandari, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned Dy.A.G. along with Mr. Siddhartha Bisht, learned B.H. for the State.

Heard this matter through video conferencing.

This criminal revision is preferred against the judgment and order dated 09.04.2021 passed by learned Second Additional Sessions Judge, Nainital, in Criminal Appeal No.02 of 2014, Aseem Kumar Vishwas and another Vs. State.

Admit.

Summon the LCR.

Also 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. Registry is directed to prepare the paper book and will supply the same to the learned counsel for the parties, as per rules.

List this matter in due course.

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