CRLR/316/2021
2021 Latest Caselaw 4514 UK

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                                  CRLR No.316 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Gaurav Singh, learned counsel for the revisionist.

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

Heard.

This criminal revision is preferred against the judgment and order dated 31.07.2017 passed by Judicial Magistrate 2nd, Nainital in criminal case No.900 of 2014 as well as the order dated 06.10.2021 passed by 1st Additional Sessions Judge, Nainital in criminal appeal no.103 of 2017 "Neeraj Singh vs. State of Uttarakhand"

Admit.

Summon the LCR. List thereafter.

Heard also on the bail application (IA 1/21).

It is argued that the revisionist was on bail during trial and appeal and he never misused the said liberty.

Looking to the facts of 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 shall deposit the fine as imposed.

Bail application is allowed accordingly. Copy today, as per rules.

(R.C. Khulbe, J.) 11.11.2021 BS