CRLR/229/2021
2021 Latest Caselaw 3606 UK

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                                  CRLR No.229 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. P.C. Petshali and Mr. Yogesh Upadhyay, learned counsel for the revisionists.

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.215 of 2017, "Priyanka and another 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 revisionists were on bail during trial but they 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; they are ready to furnish the sureties and they 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 their executing personal bonds and furnishing two-two sureties each in the like amount, to the satisfaction of the Court concerned, subject to the deposition of fine.

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