CRLR/277/2020
2021 Latest Caselaw 1027 UK

Citation : 2021 Latest Caselaw 1027 UK
Judgement Date : 19 March, 2021

Uttarakhand High Court

CRLR/277/2020 on 19 March, 2021

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
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              with Signatures

                                  CRLR No.277 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 22.01.2020 passed by learned Additional Session/ District Judge, Kotdwar in criminal appeal no.130 of 2020 and 103 of 2020, "Kafeel Ahmad Vs. State and others" as well as order dated 26.08.2019 passed by ACJM, Kotdwar in criminal case no.174 of 2017.

Since the revision is time barred, accordingly, delay condonation application (CRMA No.3484/20) 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 (IA10249/21).

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