CRLA/205/2022
2022 Latest Caselaw 1788 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                      15th June, 2022

              CRIMINAL APPEAL NO. 205 of 2022


Between:

Sukhdev Singh                                      ...Appellant

and

State of Uttarakhand.                             ...Respondent



Counsel for the Appellant    : Mr. S.R.S. Gill.

Counsel for the State        : Mr. Pratiroop Pandey,
                               learned A.G.A. assisted by
                               Mr. Pramod Tiwari, learned
                               Brief Holder for the State.

Counsel for the Victim        : Mr. Lalit Sharma

Hon'ble Alok Kumar Verma,J.

This Criminal Appeal has been filed against the

judgment dated 08.06.2022/09.06.2022, passed by the

2nd Additional Sessions Judge, Udham Singh Nagar in

Sessions Trial No. 243 of 2010, "State vs. Sukhdev

Singh", whereby, the appellant-Sukhdev Singh has been

convicted and sentenced to undergo rigorous

imprisonment for a period of three months for the offence

punishable under Section 30 of the Arms Act, 1959.

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

the appellant, Mr. Pratiroop Pandey, the learned A.G.A.

assisted by Mr. Pramod Tiwari, the learned Brief Holder for

the State and Mr. Lalit Sharma, the learned counsel for

the victim.

3. The present appeal is admitted.

4. Heard on Bail Application (IA No. 01 of 2022).

5. The learned counsel for the appellant submitted

that appellant was on bail during the trial and the

conditions of bail were neither violated nor misused by the

appellant.

6. The learned counsel appearing for the victim

opposed the bail application. However, he fairly conceded

that the appellant was on bail during the trial and the

conditions of bail were neither misused nor violated by

him.

7. Considering the facts and circumstances of the

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

Sukhdev Singh, 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: 15th June, 2022 SB