CRLR/257/2021
2021 Latest Caselaw 4004 UK

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                                  CRLR No.257 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Farha Naqvi, learned counsel for the revisionists.

Ms. Manisha Rana Singh, learned AGA for the State.

This revision is preferred against the judgment dated 20.9.2021 passed by the Second Additional Sessions Judge, Roorkee in Crl. Appeal No.117 of 2016, Vinod Kumar v. State and others.

Admit.

Summon the LCR.

Also, issue notice to respondent no.2, wherefor the steps be taken by the revisionists' counsel within a week.

List thereafter.

Also heard on the bail application (IA 1/21). It is argued that the revisionists have mainly been sentenced to undergo three years' R.I. u/s 325 IPC inter alia other sections; initially, the revisionists were acquitted by the trial Court in Crl. Case No.1131 of 2016, State v. Ajay and others; in an appeal filed by the aggrieved, the revisionists have been convicted and sentenced by the appellate Court; during trial they were on bail; and they did not misuse the condition of bail as imposed by the Court below.

Looking to the facts and circumstances of case, revisionists deserve bail at this stage. Accordingly, the bail application is allowed and both the revisionists are enlarged bail on each of their executing personal bond(s) and furnishing two-two sureties, each of the like amount, to the satisfaction of the Court concerned.

However, the revisionists shall deposit the fine as imposed against them by the appellate court, which shall be a condition precedent for their release.

(R.C. Khulbe, J.) 04.10.2021 Rdang