CRLR/84/2021
2021 Latest Caselaw 1172 UK

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                                      CRLR No.84 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Dushyant Mainali, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned B.H. for the State.

Mr. Neeraj Tiwari, learned counsel for the private respondent.

Heard.

This revision is directed against the judgment and order dated 31.10.2018 passed by Judicial Magistrate, Ramnagar, District, Nainital in Criminal Case No.313 of 2016, "Saleel Gupta Vs. Mohad. Ali Ansari" U/s 138 of N.I. Act as well as the judgment and order dated 31.10.2019 passed by learned Additional Sessions, Ramnagar, District Nainital in Criminal Appeal No.175/2018, "Mohd. Ali Ansari Vs. State and another".

Since, the appeal is time barred, hence, the delay condonation application has been moved to condone the delay.

Learned counsel for the State as well as private respondent has no objection if the delay is condoned.

Accordingly, the delay condonation application (IA/1/21)) is allowed and the delay is condoned.

Admit.

Compounding application has been moved.

List the matter on 01.04.2021. Also heard on the application for bail (IA/2/21).

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.

(R.C. Khulbe, J.) 25.03.2021 Sukhbant