CRLR/23/2022
2022 Latest Caselaw 121 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.23 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Mani Kumar, learned counsel for the revisionist.

Mrs. Manisha Rana Singh, learned AGA for the State.

This criminal revision is preferred against the judgment and order dated 30.06.2014 passed by the Judicial Magistrate, Rudrapur, District Udham Singh Nagar in Crl. Case No. no.386 of 2012, State v. Ganga Ram as well as judgment and order dated 14.12.2021 passed by learned Second Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Appeal No.207 of 2014, Ganga Ram v. State.

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 and the appeal; he did not misuse the conditions of bail as imposed on him by the trial Court; he is ready to furnish the sureties; and he may be granted bail.

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.

The revisionist however shall deposit the fine so imposed against him which shall be a condition precedent for his release.

Bail application is allowed, accordingly.

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