CRLA/51/2021
2021 Latest Caselaw 619 UK

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                                  CRLA No.51 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Karan Anand, learned counsel for the appellant.

Mr. T.C. Aggarwal, learned DAG for the State.

This appeal is preferred challenging the judgment and order dated 04.02.2021 passed by the First Addl. Sessions Judge, Rishikesh, District Dehradun in S.T. No.165 of 2019.

Admit.

Summon the LCR.

List thereafter.

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

It is argued that the appellant was on bail during trial 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 appellant 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 appellant, however, shall deposit the fine as imposed by the Trial Court against him.

Bail application is allowed accordingly. Let a copy of this order be provided to the appellant's counsel, today itself, as per rules.

(R.C. Khulbe, J.) 03.03.2021 Rdang