CRLR/171/2022
2022 Latest Caselaw 1407 UK

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                                  CRLR No.171 of 2022

                                  Hon'ble N.S. Dhanik, J.

Mr. Pankaj Kumar Sharma, learned counsel for the revisionist.

Mr. J.S. Virk, learned D.A.G. assisted by Mr. Rakesh Joshi, learned Brief Holder for the State.

Admit.

Issue notice to respondent no.2. Steps to be taken within a week. Call the typed/scanned copy of the lower Court's record (TCR).

List this case after the receipt of TCR.

Heard learned counsel for the parties on bail application.

It is stated by learned counsel for the revisionist that the revisionist was on bail during trial as well as during appeal and he never misused the bail granted to him. It is also submitted by learned counsel for the revisionist that the lower court had passed the impugned judgment merely on the basis of surmises and conjectures Furthermore, he submitted that the revisionist is languishing in jail since 11.04.2022.

Learned State Counsel although opposed the bail application but admitted that the revisionist was on bail during trial as well as during appeal.

Having heard learned counsel for the parties and considering the facts and circumstances of the case, I am on the opinion that the revisionist deserves bail at this Stage. Hence, the bail application is allowed.

Let the revisionist be released on bail on executing a personal bond and furnishing two reliable sureties, to the satisfaction of Court concerned.

Revisionist is directed to deposit Rs. 8 Lakh within 45 days, from the date of his release, to this Court. This shall be the subject matter of the final decision.

In case, the revisionist fails to deposit Rs. 8 Lakh within 45 days, from the date of his release, respondent no.2 will have the right to file a bail cancellation application against the revisionist.

Let a certified copy of this order be supplied to learned counsel for the parties on payment of usual charges, today itself.

(N.S. Dhanik, J.) 06.05.2022 RV