Unknown vs State And
2021 Latest Caselaw 1025 UK

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                                  CRLR No.275 of 2020
                                  Hon'ble R.C. Khulbe, J.

Mr. Kurban Ali and Ms. Lubhna Jahan, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned Dy.A.G. for the State.

Heard.

This revision is directed against the judgment and order dated 03.03.2020 passed by learned Additional Session/ District Judge, Kotdwar in criminal appeal no.14 of 2020, "Kafeel Ahmad Vs. State and others" as well as order dated 17.06.2019 passed by ACJM, Kotdwar in criminal case no.220 of 2016.

Since the revision is time barred, accordingly, delay condonation application (CRMA No.3475/20) has been moved. Notices were issued to the respondent but none is present on behalf of the respondent despite service. The delay condonation application is supported by an affidavit. Sufficient ground for delay has been shown in the affidavit. Accordingly, delay is condoned Admit.

Summon the LCR.

List thereafter.

Issue fresh notices to the respondent through registered post, acknowledgement due.

Steps be taken within seven days. Also heard on the application for bail (IA10258/21).

It is argued that the revisionist was on bail during trial and he never misused the conditions as imposed by the trial Court.

The State counsel has no serious objection to the same.

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

The revisionist, however, shall deposit the fine as imposed by the Trial Court against him.

Bail application is allowed accordingly. Let a certified copy of this order be supplied, today itself, to the learned counsel for the revisionist, as per rule.

(R.C. Khulbe, J.) 19.03.2021 Sukhbant