CRLR/85/2021
2021 Latest Caselaw 1173 UK

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                                      CRLR No.85 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Vikas Anand, learned counsel for the revisionist.

Mr. Dinesh Chauhan, learned B.H. for the State.

Heard.

This revision is directed against the judgment and order dated 08.06.2018 passed by learned Judicial Magistrate, Bazpur, District Udham Singh Nagar, in criminal case no.100 of 2013, "State vs. Pankaj Pande and others" as well as order dated 15.02.2020 passed by 1st Addl. Sessions Judge, Kashipur, in criminal appeal no.145 of 2018.

Admit.

Summon the LCR.

List thereafter.

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

It is argued that the revisionist 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 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 BS