CRLR/455/2019
2021 Latest Caselaw 663 UK

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                                      CRLR No. 455 of 2019
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Ramji Shrivastava, Advocate, for the revisionist.

Mr. Dinesh Chauhan, Brief Holder, for the State.

This is a Criminal Revision, preferred by the revisionist against the judgment of conviction, which was rendered by both the Courts below, as a consequence of the involvement of the revisionist in commission of the offence under Sections 44, 49(B) of Wild Life (Protection) Act, 1972.

Revisionist's First Bail Application was rejected by me on 07.08.2019. The total conviction, for which the revisionist has been sentenced, is three years of simple imprisonment and a fine of Rs. 11,000/- has been imposed.

In the Second Bail Application, the learned counsel for the revisionist has raised a ground that the revisionist has already undergone a sentence of 1 year and 56 days, and apart from that, the revisionist is a senior citizen of 78 years of age.

Considering the grounds taken, I think that the Second Bail Application (IA No. 9020/2021) deserves to be allowed. Hence, the Second Bail Application is allowed.

The applicant/revisionist is directed to be released on bail, subject to executing his personal bond and two reliable sureties, each in the like amount, to the satisfaction of the Magistrate concerned, apart from depositing the fine of Rs. 11,000/-.

(Sharad Kumar Sharma, J.) 04.03.2021 Mahinder/