Hon'Ble Ravindra Maithani vs Unknown
2022 Latest Caselaw 237 UK

CRLA No.57 of 2022
Hon'ble Ravindra Maithani, J.

Mr. B.S. Bhandari, Advocate holding brief of Mr. Yogesh Pacholia, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. with Mr. Pramod Tiwari, Brief Holder for the State.

This matter is heard through Video Conferencing.

This is an appeal against conviction and sentence of the appellant recorded on 07.01.2022 in Special Sessions Trial No.18 of 2020, State vs. Sagar by the Court of Special Sessions Judge (POCSO)/ Sessions Judge, Pauri Garhwal.

Admit.

Call for the LCR.

Once LCR is received, paper- book be prepared and provided to the learned counsel for the parties, as per Rules.

List for final hearing.

Application for Bail Application (IA) No.1 of 2021 Heard on the bail application.

There is no document except the judgment to appreciate the arguments. The statements of the witnesses are not before the Court. Merely because the applicant/appellant has been on bail during trial is not make a ground for bail after conviction.

It is argued that the applicant/appellant is on interim bail, but he is not on bail today because interim bail was granted for 30 days and the bail must have been granted on 07.01.2022, when the conviction was recorded. So the 30 days' time has already expired on 06.02.2022.

State to file objection to the bail application.

List on 17.02.2022 for hearing on the bail application.

(Ravindra Maithani, J.) Vacation Judge 08.02.2022 Sanjay/Neha