CRLA/4/2022
2022 Latest Caselaw 992 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                       COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               Bail Application No. 01 of 2022
                               In
                               CRLA No. 04 of 2022

                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Ramesh Chandra Khulbe, J.

Mr. M.A. Khan, learned counsel for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rohit Dhyani, learned Brief Holder for the State of Uttarakhand.

Heard.

The appellant-applicant Guddu alias Rahul Saini, has been convicted under Section 201 of the Indian Penal Code, and was sentenced to undergo rigorous imprisonment for four years, vide judgment and order dated 08.12.2021, passed by the learned Additional Sessions Judge, Ram Nagar, District Nainital, in Sessions Trial No. 63 of 2019, State Vs Sonu Saini and another.

The appellant was on bail during course of trial, and the evidence against him is very week.

Hence, the bail application (IA No. 01 of 2022) under Section 389 of the Code of Criminal Procedure, is allowed. The sentence is suspended. The appellant Guddu alias Rahul Saini be released on bail, during the pendency of the present criminal appeal, on suitable terms and conditions deem just and proper by the learned Additional Sessions Judge, Ram Nagar, District Nainital.

Urgent copy of this order be supplied to the learned counsel for the parties, as per Rules, during the course of the day.

(R.C. Khulbe, J.) (S.K. Mishra, ACJ.) 29.03.2022

Negi