CRLR/75/2021
2021 Latest Caselaw 1127 UK

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

                                      CRLR No.75 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Narendra Bali, 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 30.09.2019 passed by learned Judicial Magistrate, 1st Haridwar, in criminal complaint case no.949 of 2019, "Naseem Ahmad vs. Mahammad Rizwan @ Pappu & another" as well as order dated 25.02.2021 passed by 3rd Addl. Sessions Judge, Haridwar, in criminal appeal no.230 of 2019.

Admit.

Summon the LCR.

List thereafter.

Issue notice to the respondent no.2 through registered post, acknowledgement due.

Steps be taken within seven days. Also heard on the application for bail (IA1/21). 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 personal bond and furnishing 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.) 24.03.2021 BS