CRLR/359/2021
2021 Latest Caselaw 4794 UK

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                                  CRLR No.359 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S. K. Shandilya and Mr. Mohd. Safdar, learned counsel for the revisionist.

Mr. Deepak Bisht, learned B.H. for the State. Heard.

This criminal revision is preferred against the judgment and order dated 27.11.2018 passed by learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar in complaint case no.3045 of 2018, "M/s Chaudhary Wines Vs. Sudheer Tyagi" as well as judgment and order dated 26.11.2021 passed by learned Second Additional Sessions Judge, Roorkee, District Haridwar in Criminal Appeal No.248 of 2018, "Sudheer Tyagi Vs. State of Uttarakhand and another".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application no.1 of 2021. It is submitted by learned counsel for the revisionist that the revisionist was on bail during the trial and the appeal; he did not misuse the conditions of bail as imposed on him by the trial Court; it will take time to hear the revision on merits; he is ready to furnish the sureties and may be granted bail.

Per contra, the State counsel fairly admitted the above facts.

Looking to the facts and circumstances of the case, the revisionist is enlarged on bail on his executing one personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned, subject to deposition of 50% of the fine amount within a period of two months from the date of his release.

Bail application is allowed, accordingly. Copy today.

(R.C. Khulbe, J.) 29.11.2021 Sukhbant