CRLR/242/2021
2021 Latest Caselaw 3882 UK

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                                  CRLR No.242 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Avidit Noliyal, 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 06.04.2015, passed by Judicial Magistrate, Rudrapur, Udham Singh Nagar in Criminal Case No.05/2013, State Vs. Badrul Sah & others as well as order dated 16.09.2021 passed by 3rd Additional Sessions Judge, Rudrapur, Udham Singh Nagar in criminal appeal no.73 of 2015, "Badrul Sah & another Vs. State".

Admit.

Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionists that since the revisionists were on bail during trial and they did not misuse the conditions imposed by trial; there is no independent witness to the recovery; they are ready to furnish the sureties and may be granted bail.

Per contra, the State counsel opposed for bail. From the perusal of the judgement dated 06.04.2015, it is clear that the revisionists have been awarded two years maximum sentence along with Rs.1,000/- fine U/s 5/8 of the Cow Progeny Act.

Looking to the facts and circumstances of the case, the revisionists are enlarged on bail on their executing one-one personal bond and furnishing two-two sureties each in the like amount, to the satisfaction of the Court concerned, subject to deposition of fine.

Bail application is allowed, accordingly. List the matter in due course.

(R.C. Khulbe, J.) 24.09.2021 Sukhbant