CRLR/68/2022
2022 Latest Caselaw 446 UK

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                                   CRLR No.68 of 2022
                                   Hon'ble R.C. Khulbe, J.

Mr. Shubhr Rastogi and Mr. D.P. Mittal, learned counsel for the revisionist.

Mr. V.S. Rathore, learned A.G.A. for the State.

Mr. Mohd. Umar, learned counsel for the private respondent.

Heard.

This criminal revision is preferred against the judgment and order dated 17.05.2018 passed by learned Judicial Magistrate, Laksar, District Haridwar in Criminal Case No.04 of 2016(Old No.248/14), U/s 138 of the N.I. Act, "Kultar Singh Vs. Rajkumar", as well as Judgment and order dated 01.08.2019 passed by the learned Additional Sessions Judge, Laksar, District Haridwar in Criminal Appeal No.108 of 2018,"Rajkumar Vs. State of Uttarakhand and Another".

Since, the revision is time barred, hence, delay condonation application has been moved to condone the delay.

Since, learned counsel for the private respondent has no objection to the delay condonation application, accordingly, delay condonation application (IA/2/2022) is allowed and the delay in filing the revision is condoned.

Admit.

List the matter connecting with CRLR No.204 of 2021.

Heard on the bail application (IA/3/2022). 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; it is also submitted that he will deposit Rs.50,000/- within a period of one week before the concerned trial Court and will also deposit the remaining amount within a period of three months from the date of his release on bail; he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel has no objection.

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 to the satisfaction of the Court concerned.

Bail application is allowed, accordingly. Copy today.

(R.C. Khulbe, J.) 25.02.2022 Sukhbant