CRLR/227/2021
2021 Latest Caselaw 3603 UK

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                                  CRLR No.227 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. P.C. Petshali and Mr. Yogesh Upadhyay, 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 11.10.2017 passed by A.C.J.M. Kashipur, District-Udham Singh Nagar in criminal case no.67 of 2012 (old no.836 of 2008), State Vs. Smt. Sunita and Others as well as order dated 21.08.2021 passed by 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.214 of 2017, "Poonam Vs. State".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that the revisionist was on bail during trial but she did not misuse the conditions as imposed by the trial Court; the maximum punishment as awarded by the trial Court and affirmed by the appellate Court is two years; she is ready to furnish the sureties and she 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 her 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. Let a certified copy of this order be supplied, today itself, to the learned counsel for the parties on payment of usual charges, as per rule.

(R.C. Khulbe, J.) 10.09.2021 Sukhbant