CRLR/394/2021
2022 Latest Caselaw 261 UK

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                                      CRLR No.394 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. V.K. Guglani, learned counsel for the revisionist.

Mr. Sachin Panwar, learned B.H. for the State.

Bail Application (IA 1/2021) Heard.

By the impugned judgment passed by the Trial Court and affirmed by the Appellate Court, the revisionist has been sentenced to undergo two years' R.I. along with fine of Rs.5,000/- under Section 411 IPC, against which he has already served more than six months; there is no previous conviction to his account; even there is no independent witness of the recovery; it will take time to decide the revision on merits; accordingly, without making any comment on the merits of revision, the revisionist deserves bail at this stage.

The bail application is thus, allowed and the revisionist is enlarged on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Court concerned.

The revisionist is directed to deposit the fine which shall be a condition precedent for his release.

CRLR No.394 of 2021 Since the LCR has already been received, list the revision for hearing some time in the month of April, 2022. In the meantime, the learned counsel for the revisionist is directed to furnish translated copy of the FIR, statements of witnesses as also the impugned judgments positively.

Let a copy of this order be supplied to the learned counsel for the revisionist, today itself, as per rules.

(R.C. Khulbe, J.) 16.02.2022 Rdang