CRLR/422/2021
2022 Latest Caselaw 118 UK

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                                  CRLR No.422 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Vikas Anand, learned counsel for the applicant.

Mr. Lalit Miglani, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 12.09.2017 passed by learned Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.227 of 2013, "State Vs. Jarnail Singh and Others" as well as judgment and order dated 06.09.2021 passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Criminal Appeal No.183 of 2017, "Jarnail Singh and Others Vs. State of Uttarakhand".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that the revisionist was on bail during the trial; he did not misuse the conditions of bail as imposed on him by the trial Court; he was awarded only one year's imprisonment by the trial Court for the offence u/s 332 IPC; he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel fairly admitted the above facts.

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

Bail application is allowed, accordingly.

(R.C. Khulbe, J.) 13.01.2022 Sukhbant