CRLR/241/2021
2021 Latest Caselaw 3916 UK

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                                  CRLR No.241 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. B.S. Bhandari, learned counsel for the revisionist.

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

Mr. Narendra Bali, learned counsel for the private respondent.

Heard.

This criminal revision is preferred against the judgment and order dated 25.04.2017 passed by learned C.J.M. in complaint case no.1821 of 2015, "Keshav Verma Vs. Rao Shahid Ahmad & another" as well as order dated 04.12.2020 passed by learned Third Additional Sessions Judge, Haridwar in criminal appeal no.75 of 2017, "Rao Shahid Ahmad & another Vs. State of Uttarakhand & another".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/2/2021). It is submitted by learned counsel for the revisionist that the revisionist was on bail during trial and he did not misuse the conditions of bail as imposed by the learned trial Court; apart from that, he is ready to settle the dispute with the respondent; he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel opposed for bail. 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 deposition of 50% of the fine amount as imposed by the trial Court on him.

Bail application is allowed, accordingly.

(R.C. Khulbe, J.) 27.09.2021 Sukhbant