CRLR/34/2022
2022 Latest Caselaw 143 UK

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                                  CRLR No.34 of 2022
                                  Hon'ble N.S. Dhanik, J.

Mr. Tapan Singh, learned counsel for the revisionist.

Mrs. Mamta Joshi, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 10.07.2017 passed by learned Judicial Magistrate 1st Class, Roorkee, District Haridwar in Complaint Case No.252 of 2005, "Food Inspector Vs. Ashok Kumar", as well as judgment and order dated 12.01.2022 passed by learned 2nd Additional Sessions Judge, Roorkee, District Haridwar in Criminal Appeal No.117 of 2017, "Ashok Kumar Vs. State of Uttarakhand and another".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2022) 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 has been awarded simple imprisonment for a period of six months' along with fine of Rs.1,000/- u/s 7(i), 16(1-a), (ii) of the Prevention of Food Adulteration Act, 1954 read with Rule 42 (ZZZ) (17) of the Prevention of Food Adulteration Rules, 1955; he is ready to furnish the sureties and he may be granted bail.

Learned State counsel fairly admitted the above facts.

Looking to the facts and circumstances of the case, the revisionist be 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 mount.

Bail application is allowed, accordingly. Urgency application (IA/2/2022) also stands disposed of.

(N.S. Dhanik, J.) Vacation Judge 17.01.2022 Sukhbant