CRLR/238/2021
2021 Latest Caselaw 3782 UK

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                                  CRLR No.238 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Veer Kunwar Singh, learned counsel for the revisionist.

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

Heard.

This criminal revision is preferred against the judgment and order dated 21.01.2021 passed by Addl. C.J.M., Kashipur, U.S. Nagar, in criminal case no.3239 of 2016 as well as order dated 04.09.2021 passed by the 1st Additional Sessions Judge, Kashipur, District U.S. Nagar, in Criminal Appeal No.32 of 2021, "Sumit Kumar 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 revisionist was on bail during trial but he did not misuse the conditions as imposed by the trial Court; he is ready to furnish the surety 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 the deposition of fine.

Bail application is allowed, accordingly.

(R.C. Khulbe, J.) 21.09.2021 BS