CRLR/46/2021
2021 Latest Caselaw 587 UK

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                                  CRLR No.46 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Jagdeep Sharma, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned DAG for the State.

This revision is preferred challenging the judgment and order dated 12.1.21 passed by the Fifth Addl. Sessions Judge, Haridwar in Crl. Appeal No.179 of 2016 and judgment and order dated 11.11.2016 passed by the CJM, Haridwar in Crl. Case No.721 of 2009, State v. Firoz and others.

Admit.

Summon the LCR.

List thereafter.

Also heard on the bail application (IA 1/21).

It is argued that the revisionist was on bail during trial and appeal and he never misused the said liberty.

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 a 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.) 02.03.2021 Rdang