CRLA/421/2022
2022 Latest Caselaw 3357 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date   or directions and        COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
             Signatures


                                      CRLA No.421 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. B.S. Bhandari, Advocate for the appellant/applicant.

Mr. Atul Kumar Shah, Deputy Advocate General for the State.

Heard.

Admit the appeal.

Summon the lower court record. The applicant is convict in pursuance to the judgment of 28.09.2022 and 30.09.2022 passed by the court of IInd Additional District & Sessions Judge, District Nainital in Sessions Trial No. 01 of 2019, State vs. Rizwan, which ultimately culminated into conviction for the offence under Section 120-B of IPC and Section 392 IPC, Section 34 and Section 411 of IPC.

As per the total sentence, which has been imposed by the court, four years and two months have already been served by the present applicant as he is languishing in jail ever since 12.09.2018.

Considering the aforesaid fact, that the major part of the sentence has already been served by the applicant, he is directed to be released on bail subject to furnishing of his personal bond and two sureties of the like amount to the satisfaction of the learned IInd Additional District & Sessions Judge, Nainital.

Bail Appl. No.01 of 2022 accordingly, stands disposed of.

(Sharad Kumar Sharma, J.) 17.10.2022 Arti