CRLR/284/2021
2021 Latest Caselaw 4238 UK

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                                  CRLR No.284 of 2021
                                  Hon'ble R.C. Khulbe, J.

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

Mr. J.S. Virk, learned Dy.A.G. along with Mr. Rakesh Joshi, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 17.01.2019 passed by learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in criminal case no.2325/2018, "State Vs. Maqsood and another" as well as order dated 25.09.2021 passed by 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar in criminal appeal no.47/2019, "Maqsood and another Vs. State".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2021) It is submitted by learned senior counsel for the revisionists that the revisionists were on bail during trial but they did not misuse the conditions of bail as laid down by the trial Court. They are 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 revisionists are enlarged on bail on executing one personal bond and furnishing two sureties by each one of them in the like amount, to the satisfaction of the Court concerned, subject to deposition of fine.

Bail application is allowed, accordingly.

(R.C. Khulbe, J.) 25.10.2021 Sukhbant