CRLR/87/2021
2021 Latest Caselaw 1219 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.87 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 24.02.2012 passed by learned Judicial Magistrate, Udham Singh Nagar, in criminal complaint case no.150 of 2008 as well as order dated 22.03.2021 passed by 3rd Addl. Sessions Judge, Rudrapur, Udham Singh Nagar, in criminal appeal no.39 of 2012, Sher Mohammad and another vs. State.

Admit.

Summon the LCR.

List thereafter.

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 him.

Bail application is allowed accordingly.

(R.C. Khulbe, J.) 26.03.2021 BS