CRLA/120/2021
2021 Latest Caselaw 3839 UK

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                                   CRLA No. 120 of 2021

                                   Hon'ble N.S. Dhanik, J.

Mr. Ahrar Baig, learned counsel for the appellant.

Mr. Pratiroop Pandey, learned A.G.A. for the State.

Heard on bail application (IA No. 1/2021).

Learned counsel for the appellant submits that appellant was on bail during trial and he never misused the same. He further submits that other co-accused have already been enlarged on bail by this Court and the present appellant is also entitled for bail on the ground of parity. He also submits that the date i.e. 21.08.2019 was fixed for judgment/order before the Court below and the appellant was unable to attend the said court due to his wife illness.

Learned State Counsel although vehemently opposed the bail application but admits the fact that the appellant was on bail during trial and this is a case of parity.

Considering the submission of learned counsel for the parties and upon going through the record, this Court is of the view that the appellant deserves bail. Let the appellant be released on bail on the same terms and conditions on which he was granted bail during trial, subject to deposit of fine as imposed by the trial Court.

Bail application stands disposed of.

(N.S. Dhanik, J.) 23.09.2021 AK