CRLA/39/2022
2022 Latest Caselaw 3316 UK

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                                     CRLA No.39 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Niranjan Bhatt, Advocate, for the appellant.

Mr. Pramod Tiwari, Brief Holder, for the State.

The applicant/appellant is a convict for the commission of the offences under Section 8 of the POCSO Act, 2012. He has been convicted to undergo three years of rigorous imprisonment and a fine of Rs.10,000/-, has been imposed upon the appellant by the impugned judgment of conviction dated 27.11.2021. He was granted an interim bail on the said date, but he could not avail the same on account of the fact that he could not get the appropriate sureties. It is contended by the appellant that during the course of the trial he was on bail, and he has never misused the same.

Considering the period of sentence, which has been served by the applicant that is initially 22 days and thereafter approximately about more than 10 months from the date of the judgment of the conviction, the applicant is directed to be released on bail, subject to the furnishing of his personal bond and two sureties to the like amount to the satisfaction of the Special Session Judge, Uttarkashi.

However, it is provided that subject to the condition that the appellant has not already deposited the penalty amount of Rs.10,000/-. The deposit of Rs.10,000/- would be a condition precedent prior to his release on his bail.

(Sharad Kumar Sharma, J.) 13.10.2022

NR/