CRLR/255/2021
2021 Latest Caselaw 3983 UK

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                                  CRLR No. 255 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Mohd. Safdar, learned counsel for the revisionists.

Ms. Manisha Rana Singh, learned A.G.A., and Ms. Sonika Khulbe, learned Brief Holder for the State.

This revision is preferred against the judgment and order dated 17.02.2017 passed by 2nd Judicial Magistrate Haridwar in Criminal Case No. 314 of 2014, State vs. Pramod & ors., as well as the order dated 18.09.2021, passed by 3rd Additional District & Sessions Judge, Haridwar in CRLA No. 29 of 2017, Pramod @ Pappu & ors. Vs. State.

Admit.

Summon the lower court record. List thereafter.

Heard on bail application no. 1 of 2021.

The revisionists were on bail during trial; they never misused the condition as imposed by the trial court and; the maximum punishment awarded by the trial court is one year.

Considering the facts and circumstances of the case, without expressing any opinion as to the final merit of the case, this Court is of the view that revisionist deserves bail during the pendency of the revision.

The bail application is allowed, and, the revisionists, namely, Pramod @ Pappu, Veer Singh, Ranveer Singh and Chaman are directed to be released on bail, during the pendency of the revision, on their executing a personal bond and furnishing two reliable sureties, by each one of them, in the like amount to the satisfaction of the Court concerned. Deposition of fine shall be a condition precedent for grant of bail.

(R.C. Khulbe, J.) 01.10.2021 Parul