CRLR/79/2022
2022 Latest Caselaw 348 UK

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                                  CRLR No.79 of 2022
                                  Hon'ble R.C. Khulbe, J.

Ms. Sangeeta Bhardwaj, learned counsel for the revisionist.

Mr. V.K. Gemini, learned Dy.A.G. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 04.03.2021 passed by Judicial Magistrate, Rishikesh, District Dehradun in Complaint Case No.527 of 2017, "Sunny Bhatia Vs. Parvesh Kumar" as well as judgment and order dated 09.12.2021 passed by learned First Additional Sessions Judge, Rishikesh in Criminal Appeal No.35 of 2021, "Parvesh Kumar Vs. State of Uttarakhand and another".

Admit.

Summon the LCR.

Issue notice to the private respondent. Steps to be taken within seven days. List immediately after service. Heard on the bail application (IA/2/2022) It is submitted by learned counsel for the revisionist that the revisionist was on bail during the trial and the appeal; he did not misuse the conditions of bail as imposed on him by the trial Court; he is ready to pay half of the cheque amount within a period of 30 days from the date of his release on bail; he is ready to furnish the sureties and he may be granted bail.

Per contra, learned counsel for the State fairly submitted that if he is ready to pay half of the cheque amount then his bail may be considered.

Looking to the facts and circumstances of the case, the revisionist is enlarged on bail on his executing a personal bond and furnishing one surety each in the like amount, to the satisfaction of the Court concerned.

Bail application is allowed, accordingly. Copy today.

(R.C. Khulbe, J.) 22.02.2022 Sukhbant