CRLA/443/2021
2022 Latest Caselaw 1719 UK

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

                     08TH JUNE, 2022

             CRIMINAL APPEAL NO. 443 of 2021


Between:

Upendra                                         ...Appellant

and

State of Uttarakhand.                         ...Respondent


Counsel for the Appellant   : Mr. S.R.S. Gill, learned
                              counsel.
Counsel for the State       : Mr. T.C. Agarwal,
                              learned Deputy Advocate
                              General.

Hon'ble Alok Kumar Verma,J.

This Criminal Appeal has been filed against the

judgment dated 17.12.2021, passed by the First Additional

Sessions Judge, Rishikesh, District Dehradun in Sessions

Trial No.143 of 2019, "State Vs. Upendra", whereby, the

appellant Upendra has been convicted and sentenced to

undergo simple imprisonment for a period of three months

for the offence under Section 4/25 of the Arms Act.

2. Heard Mr. S.R.S. Gill, the learned counsel for

the appellant and Mr. T.C. Agarwal, learned Deputy

Advocate General for the State, on the bail application.

3. The learned counsel for the State opposed the

bail application.

4. Admittedly, the appellant was on bail during the

trial and conditions of bail were neither violated nor

misused by him.

5. Considering the facts and circumstances of the

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

Upendra, provided he submits a personal bond and two

reliable sureties of the same amount to the satisfaction of

the court concerned.

___________________ ALOK KUMAR VERMA, J.

Dt: 08.06.2022 Ravi