CRLA/249/2022
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      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                         7th JULY, 2022
             CRIMINAL APPEAL NO. 249 of 2022

Between:

Praveen Singh and two Others                     ...Appellants

and

State of Uttarakhand.                           ...Respondent

Counsel for the Appellants     : Mr. Vipul Painuly.

Counsel for the State         :    Mr. S.S. Adhikari, learned
                                  Deputy Advocate General
                                  for the State.

Hon'ble Alok Kumar Verma,J.

The present Criminal Appeal has been filed by

the appellants, namely, Praveen Singh, Pradeep Singh and

Khushpal Singh, against the judgment dated 07.06.2022,

passed by the Sessions Judge, Uttarkashi in Sessions Trial

No.14 of 2018, "State vs. Praveen Singh and Others",

whereby the appellants have been convicted for the

offence punishable under Section 342 of IPC and have

been sentenced to undergo rigorous imprisonment for a

period of one year along with a fine of Rs.1,000/- each.

2. Heard Mr. Vipul Painuly, learned counsel for the

appellants and Mr. S.S. Adhikari, learned Deputy Advocate

General 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 bail were not misused by them. He further

submitted that the appellants are on interim bail.

5. The learned counsel for the State has no

objection.

6. Considering the facts and circumstances of the

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

namely, Praveen Singh, Pradeep Singh and Khushpal

Singh, provided they submit the personal bond and two

reliable sureties, each of the same amount, to the

satisfaction of the court concerned.

__________________ ALOK KUMAR VERMA, J.

Dt: 7th July, 2022 Pant/