CRLR/73/2021
2021 Latest Caselaw 969 UK

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                                  CRLR No.73 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Deep Chandra Joshi, learned counsel for the revisionist.

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

Heard.

This criminal revision is directed against the judgment and order dated 28.07.2017 passed by learned Judicial Magistrate, Gairsain, District-Chamoli, in criminal case no.50/2015, State Vs. Pankaj Singh as well as judgment and order dated 20.01.2021 passed by learned Additional District and Sessions Judge, Karanprayag, District-Chamoli in Appeal No.14 of 2019, Pankaj Singh Vs. State.

Admit.

Summon the LCR.

List on 04.05.2021.

Also heard on bail application(IA 1/21). It is argued that the revisionist was on bail during trial and he never misused the conditions as imposed by the trial Court.

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 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.) 17.03.2021 Sukhbant