CRLR/255/2022
2022 Latest Caselaw 1638 UK

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                                  CRLR No.255 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. B.S. Adhikari, learned counsel for the revisionist.

Mr. Kuldeep Singh Rawal, learned A.G.A. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 19.02.2020 passed by the Judicial Magistrate, Tanakpur, Champawat in Criminal Case No.201/2019, "State Vs. Kaleem and other" as well as judgment and order dated 13.05.2022/17.05.2022 passed by learned Sessions Judge, Champawat in Criminal Appeal No.12 of 2020, "Kaleem and Other Vs. State".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2022) It is submitted by learned counsel for the revisionist that the revisionist was on bail during the trial and the appeal; he did not misuse the conditions of bail as imposed on him by the trial Court; he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel fairly admitted the above facts.

Looking to the facts and circumstances of the case, the revisionist is enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned, subject to deposition of the fine amount.

Bail application is allowed, accordingly.

(R.C. Khulbe, J.) 26.05.2022 Sukhbant