CRLR/77/2021
2021 Latest Caselaw 1028 UK

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                                  CRLR No.77 of 2020
                                  Hon'ble R.C. Khulbe, J.

Ms. Devika Tiwari, learned counsel for the revisionist.

Mr. Sachin Panwar, learned B.H. for the State.

Heard.

This revision is directed against the judgment and order dated 20.02.2021 passed by learned 1st Additional District and Session Judge, Nainital in criminal appeal no.178 of 2015, "Harish Singh Jeena Vs. State of Uttarakhand" as well as order dated 31.07.2015 passed by the learned Chief Judicial Magistate, Nainital in Criminal Case No.1593 of 2012, "State Vs. Harish Singh Jeena".

Admit.

Summon the LCR.

List thereafter.

In the meantime, learned counsel for the revisionist will file copy of the lower Court's judgment.

Also heard on the application for bail (IA/1/21).

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