CRLA/245/2022
2022 Latest Caselaw 2004 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                        05TH JULY, 2022

             CRIMINAL APPEAL NO.245 of 2022


Between:

Nawab                                               ...Appellant

and

State of Uttarakhand.                               ...Respondent


Counsel for the Appellant    :   Mrs. Monika Pant.

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

Hon'ble Alok Kumar Verma,J.

Present 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.14 of 2018, "State vs. Nawab", whereby

the appellant-Nawab has been convicted and sentenced to

undergo rigorous imprisonment for a period of one year

along with a fine of Rs.1,000/- for the offence under

Section 25/4 of the Arms Act, 1959.

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

the appellant and Mr. Pramod Tiwari, the learned Brief

Holder for the State.

3. The Appeal is admitted.

4. The learned counsel for the appellant submitted

that the appellant was on bail during the trial and the

conditions of the bail were neither misused nor violated by

him. She further submitted that the appellant is on interim

bail.

5. The learned Brief Holder appearing for the State

has no objection.

6. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the appellant-

Nawab, provided he submits a personal bond and two

reliable sureties each in the like amount to the satisfaction

of the court concerned.

___________________ ALOK KUMAR VERMA, J.

Dt: 05.07.2022 JKJ/Pant