CRLR/61/2021
2021 Latest Caselaw 1129 UK

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                                      CRLR No.61 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Rohit Kaliyar and Mr. Bhuwan Bhatt, learned counsel for the revisionist.

Ms. Sonika Khulbe, learned B.H. for the State.

Heard.

This revision is directed against the judgment and order dated 29.08.2017 passed by 2nd Additional Civil Judge (Sr. Division) Haridwar in complaint case no.07 of 2016 as well as order dated 20.02.2021 passed by learned 3rd Additional Sessions Judge, Haridwar in criminal appeal no.137 of 2017, "Jai Bhagwan Singhal Vs. State & Others".

Admit.

Summon the LCR.

List thereafter.

Issue notice to the private respondents through registered post, acknowledgement due.

Steps be taken within seven days. Also heard on the application for bail (IA/1/21).

It is argued that the revisionist was on bail during appeal and 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.

(R.C. Khulbe, J.) 24.03.2021 Sukhbant