CRLR/259/2021
2021 Latest Caselaw 4006 UK

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                                  CRLR No.259 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Abhishek Verma, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 14.03.2019 passed by learned ACJM, Kashipur in Criminal Case No.1527 of 2012 (old no.1567 of 2011), "State Vs. Afjal", as well as order dated 13.09.2021 passed by 1st Additional Session Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.113 of 2019, Afjal Vs. State of Uttarakhand.

Admit.

Summon the LCR.

Issue notice to respondent no.2. Steps to be taken within seven days. Heard on bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that since the revisionist was on bail during trial and he did not misuse the conditions imposed by the trial Court, he is ready to furnish the sureties and he 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 a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned, subject to deposition of fine amount.

Bail application is allowed, accordingly. List after service.

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