CRLR/246/2021
2021 Latest Caselaw 4554 UK

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                                  CRLR No.246 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Yogesh Pacholia, learned counsel for the applicant.

Mr. A.K. Sah, learned DAG for the State. Heard.

This criminal revision is preferred against the judgment and order dated 28.11.2017 passed by Judicial Magistrate Karnprayag, Chamoli, in criminal case No.17 of 2016 as well as the order dated 31.08.2021 passed by Additional Sessions Judge, Karnprayag, District Chamoli, in criminal appeal no.16 of 2019 "Mahendra Singh vs. State of Uttarakhand"

Admit.

Summon the LCR. List thereafter. Heard also on the bail application.

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.) 12.11.2021 BS