CRLA/60/2021
2021 Latest Caselaw 759 UK

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                                  CRLA No.60 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Matloob Rawat, learned counsel for the appellants.

Mrs. Pushpa Bhatt, learned Dy.A.G. for the State.

Heard.

This appeal is directed against the judgment and order dated 01.02.2021 passed by the learned FTC/Addl. District and Session Judge, Dehradun, in S.S.T. No.97 of 2017, State vs. Mohd. Aziz & Another.

Admit.

Summon the LCR.

List thereafter.

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

It is argued that the appellants were on bail during trial and they 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 appellants are enlarged on bail on their executing personal bonds and furnishing two sureties each of the like amount, to the satisfaction of the Court concerned.

The appellants, however, shall deposit the fine as imposed by the Trial Court against them.

Bail application is allowed accordingly.

(R.C. Khulbe, J.) 08.03.2021 BS