CRLR/254/2021
2021 Latest Caselaw 3985 UK

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                                  CRLR No. 254 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. T.P.S. Takuli, 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 11.09.2013 passed by Judicial Magistrate in Criminal Case No. 771 of 2013, State vs. Kulwant Singh as well as the order dated 04.09.2021 passed by the Addl. Sessions Judge, Khatima in Criminal Appeal No. 210 of 2018, Kulwant Singh & ors., vs. State.

Admit.

Summon the lower court record. List thereafter.

Heard on the bail application no. 1 of 2021.

The revisionists were on bail during trial; they never misused the condition as imposed by the trial court; 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, Kulwant Singh, Mangat Singh and Minder Singh 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