CRLR/79/2021
2021 Latest Caselaw 1040 UK

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                                  CRLR No.79 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. M.K. Ray, learned counsel for the revisionists.

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

Heard.

This revision is directed against the judgment and order dated 07.05.2015 passed by learned Judicial Magistrate, Rudrapur, District Udham Singh Nagar in criminal case no.854 of 2008, "State Vs. Shakeel and others", as well as order dated 12.03.2021 passed by learned 3rd Additional District & Sessions Judge, Rudrapur, Udham Singh Nagar in criminal case no.92 of 2015.

Admit.

Summon the LCR.

List thereafter.

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

It is argued that the revisionists were on bail during trial and they 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 revisionists are enlarged on bail on their executing one-one personal bond and furnishing two-two sureties each of the like amount, to the satisfaction of the Court concerned.

The revisionists, however, shall deposit the fine as imposed by the Trial Court against them.

Bail application is allowed accordingly.

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