CRLA/203/2019
2023 Latest Caselaw 1196 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 I.A. No. 15825 of 2022 (Second Bail Application)
                                 I.A. No. 15826 of 2022 (Misc. Application)
                                 In
                                 CRLA No. 203 of 2019
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Tapan Singh, Advocate for the appellant.

Mr. J.S. Virk, Deputy Advocate General and Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand/appellant.

Heard learned counsel for the parties.

2. This is second bail application moved on behalf of the appellant.

3. This Appeal has been preferred against the judgment & order dated 14.03.2019 passed by learned Special Judge/Sessions Judge, Dehradun in Special Sessions Trial No. 06 of 2014, whereby appellant has been convicted under Section 302 I.P.C. and sentenced to imprisonment for life with fine of ` 20,000/-. He has also been convicted under Section 498-A I.P.C. and has been directed to undergo three years rigorous imprisonment with fine of ` 10,000/- and, in default of payment of fine, he was sentenced to undergo 10 months additional rigorous imprisonment. It was directed that all the sentences shall run concurrently.

4. Since Co-ordinate Bench of this Court, while rejecting the first bail application of the appellant has considered all the issues, which are highlighted in this second bail application, therefore, we are not inclined to grant bail to the appellant at this stage.

5. Accordingly, the second bail application stands rejected. The misc. application with objection stands disposed of.

6. List for final hearing on 15.05.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 28.04.2023 Arpan