Gariba vs State Of Uttarakhand
2022 Latest Caselaw 3638 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL
               Criminal Appeal No. 454 of 2022
                                 With
                  Bail Application (IA) No. 1 of 2022


Gariba                                          ........Appellant

                               Versus

State of Uttarakhand                          ........Respondent
Present:-
      Mr. Gaurav Singh, Advocate for the appellant.
      Mr. Lalit Miglani, A.G.A. for the State.


Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal is preferred against the

judgment and order dated 16/17.09.2022, passed in

Sessions Trial No.184 of 2011 (Case Crime No.14 of 2011),

State Vs. Ajay @ Lokendra @ Urman and others, by the court

of IV Additional Sessions Judge, Haridwar ("the case"). By it,

the appellant has been convicted under Section 412 IPC.

2. Heard learned counsel for the parties and perused

the record.

3. It is argued by learned counsel for the appellant

that the appeal filed by the co-convict has already been

admitted. In fact, in CRLA No.420 of 2022, the co-convict,

having similar role, has already been granted bail.

4. These facts are admitted by learned State

Counsel.

5. Admit.

6. List this matter on 20.12.2022, along with CRLA

No.420 of 2022, in which LCR has already been called for.

7. Heard on bail application (IA No.1 of 2022).

8. It is the case that the co-convict, having similar

role, has already been released on bail.

9. Having considered, this Court is of the view that

bail application of the appellant deserves to be allowed.

10. The bail application is allowed.

11. The operation and execution of sentence, appealed

against, shall remain suspended during pendency of this

appeal. Let the appellant be released on bail, on his

executing a personal bond and furnishing two reliable

sureties, each of the like amount, to the satisfaction of the

court concerned.

(Ravindra Maithani, J.) 15.11.2022 Ravi Bisht