CRLA/243/2022
2022 Latest Caselaw 2002 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                          5th JULY, 2022

               CRIMINAL APPEAL NO. 243 of 2022

Between:

Amit Kumar Tyagi and two Others                   ...Appellants

and

State of Uttarakhand.                             ...Respondent

Counsel for the Appellants      : Mrs. Monika Pant.

Counsel for the State          : Mr. Pramod Tiwari, learned
                                 Brief Holder for the State.

Hon'ble Alok Kumar Verma,J.

The present Criminal Appeal has been filed

against the judgment dated 07.06.2022, passed by the

Additional Sessions Judge, Kotdwar, District Pauri

Garhwal, in Sessions Trial No.11 of 2018, "State vs. Wazid

Ali and Others", whereby the appellants, namely, Amit

Kumar Tyagi, Wazid Ali and Nawab have been convicted

and sentenced to undergo rigorous imprisonment for a

period of three years along with a fine of Rs.10,000/- each

for the offence under Section 489C of IPC.

2. Heard Mrs. Monika Pant, learned counsel for the

appellants and Mr. Pramod Tiwari, learned Brief Holder for

the State.

3. This Criminal Appeal is admitted.

4. The learned counsel for the appellants submitted

that the appellants were on bail during the trial and the

conditions of the bail were neither misused nor violated by

them. She further submitted that the appellants are on

interim bail.

5. The learned counsel for the State opposed the

bail application orally.

6. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the appellants,

namely, Amit Kumar Tyagi, Wazid Ali and Nawab, provided

they submit their personal bonds and two reliable sureties,

each of the same amount to the satisfaction of the court

concerned.

__________________ ALOK KUMAR VERMA, J.

Dt: 5th July, 2022 Pant/