CRLA/94/2021
2021 Latest Caselaw 1030 UK

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                                  CRLA No.94 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Mani Kumar, learned counsel holding brief of Mr. Abhishek Verma, learned counsel for the appellant.

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

Heard.

This appeal is directed against the judgment and order dated 09.12.2020 passed by learned Special Judge, N.D.P.S. Act, Dehradun in Special Sessions Trial No.45 of 2014, "State Vs. Tasin".

Admit.

Summon the LCR.

List thereafter.

Also heard on the application for bail (IA1/21).

It is argued that the appellant 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 appellant 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 appellant, however, shall deposit the fine as imposed by the Trial Court against him.

Bail application is allowed accordingly.

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