CRLA/106/2021
2021 Latest Caselaw 1220 UK

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                                      CRLA No.106 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Nalin Saun, learned counsel for the appellant.

Mr. Sachin Panwar, learned B.H. for the State.

Heard.

This appeal is directed against the judgment and order dated 15.03.2021 passed by learned FTC/Special Judge (POCSO)/Addl. Sessions Judge, Dehradun in SST No.28 of 2019, State vs. Firoz @ Samar Khan.

Admit.

Summon the LCR.

List thereafter.

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

It is argued that the appellant 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 appellant 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 appellant, 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