CRLR/46/2022
2022 Latest Caselaw 169 UK

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                                  CRLR No.46 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. B. D. Pande, learned counsel along with Mr. H. C. Pathak, learned counsel for the revisionists.

Mr. V. S. Rathore, learned AGA for the State. This Criminal Revision is preferred against judgment and order dated 24.11.2021 passed by Second Additional District and Session Judge, Nainital in Criminal Appeal No.137 of 2019 "Satish Kumar versus State" as well as the order dated 30.09.2019 passed by the Judicial Magistrate, Nainital in Criminal Trial No.1552 of 2014 "State vs. Satish Kumar".

Admit.

Summon the LCR.

Heard on Bail Application (IA/2/2022). 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 and the Appellate Court; accordingly, without making any comment on the merits, it is a fit case for bail at this stage.

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 fine.

Bail application is allowed, accordingly. Urgency Application (IA/1/2022) stands disposed of.

(R.C. Khulbe, J.) Vacation Judge 25.01.2022 R.Bisht