CRLR/221/2021
2021 Latest Caselaw 3575 UK

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                                  CRLR No.221 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S.K. Shandilya, 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 27.01.2020 passed by Judicial Magistrate, Haridwar in Criminal Case No.339 of 2018 as well as order dated 31.08.2021, passed by the 3rd Addl. Session Judge, Haridwar, in Criminal Appeal No.63 of 2020, Jitendra Saini Vs. State and another.

Admit.

Summon the LCR Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that since the revisionist was on bail during trial but he did not misuse the conditions of bail; it will take time to hear the revision on merit; 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.

Bail application is allowed, accordingly. List after service.

(R.C. Khulbe, J.) 09.09.2021 BS