CRLA/156/2021
2021 Latest Caselaw 2011 UK

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                                  Bail Application No. 1 of 2021
                                  In
                                  CRLA No. 156 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. R.S. Sammal, learned counsel for the appellants.

Mr. Pankaj Joshi, learned Brief Holder for the State.

Heard the matter through video conferencing.

Heard on the bail application. Appellants- Faiyaz Malik and and Mufaiz Malik have been convicted under sections 307, 323, 325, 504, 506 IPC vide judgment and order dated 15.04.2021 passed by the learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Sessions Trial No. 40 of 2017 and has been sentenced accordingly.

It is submitted by the learned counsel for the appellant that the appellant was on bail during trial. He never misused the conditions as imposed by the trial court. It is a cross-case. In cross-case, other accused has been convicted under section 324 IPC. As per the Jail report, the appellant has served more than two months in jail. It will take time to hear the appeal on merit.

Accordingly, without going into the merit of the appeal, this Court thinks that it is a fit case for bail during the pendency of the appeal.

The bail application is allowed and the appellants are directed to be released on bail, during the pendency of the appeal, on their executing a personal bond and furnishing two reliable sureties , by each one of them, in the like amount to the satisfaction of the court concerned.

List the matter on 25.08.2021 for final hearing.

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

(R.C. Khulbe, J.) 23.06.2021 Parul