CRLR/240/2022
2022 Latest Caselaw 1533 UK

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                                  CRLR No.240 of 2022

                                  Hon'ble N.S. Dhanik, J.

Mr. Gaurav Singh, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. for the State.

Admit.

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 passed the impugned judgment merely on the basis of surmises and conjectures. He also submitted that there are major contradictions in the statements of the prosecution witnesses. Furthermore, he submitted that the revisionist is languishing in jail since 18.04.2022.

Learned State Counsel although opposed the bail application but admitted that the revisionist was on bail during trial as well as during the 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, subject to deposit fine as imposed by the trial Court, if any.

(N.S. Dhanik, J.) 19.05.2022 RV