CRLR/47/2021
2021 Latest Caselaw 777 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.47 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Rajveer Singh, learned counsel for the revisionist.

Mr. Siddhartha Bisht, learned B.H. for the State.

Heard.

This criminal revision is directed against the judgment and order dated 29.06.2013 passed by the learned Civil Judge (JD)/ Judicial Magistrate in Criminal Case No.255 of 2010 'State vs. Ragbeer @ Ragga as well as order dated 19.01.2021 passed by the learned 2nd Addl. District and Session Judge, Roorkee, District Haridwar, in Criminal Appeal No.88 of 2013, 'Ragbeer @ Ragga vs. State'.

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 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. Let a certified copy of this order be supplied to the learned counsel for the revisionist, today itself, as per rules.

(R.C. Khulbe, J.) 09.03.2021 BS