CRLR/410/2021
2022 Latest Caselaw 263 UK

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                                      CRLR No.410 of 2021
                                      Hon'ble R.C. Khulbe, J.

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

Mr. V.K. Jemini, learned Dy.A.G. for the State. Heard on Bail Application (IA 1/2021) By the impugned judgment passed by the Trial Court and affirmed by the Appellate Court, the revisionists have been sentenced to undergo three years' R.I. along with fine of Rs.5,000/- under Section 380 IPC and also convicted under Section 457 of IPC and sentenced them to undergo three years' R.I. along with fine of Rs.5,000/-, against which they have already served more than six months; there is no independent witness of the recovery; it will take time to hear the revision on merits; accordingly, without making any comment on the merits of revision, the revisionists deserve bail at this stage.

The bail application is thus, allowed and the revisionists are enlarged on bail on their executing personal bonds and furnishing two-two sureties, each of the like amount, to the satisfaction of the Court concerned.

The revisionists are directed to deposit the fine which shall be a condition precedent for their release.

List the revision for hearing some time in the month of April, 2022.

In the meantime, the learned counsel for the revisionists is directed to furnish translated copy of the FIR, statements of witnesses as also the impugned judgments positively.

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