CRLR/510/2023
2023 Latest Caselaw 2006 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                   01st AUGUST, 2023

            CRIMINAL REVISION NO. 510 of 2023
                              With
                 Bail Application No.1 of 2023


Between:

Govind Ram Rathour                          ...Revisionist

and

State of Uttarakhand                       ...Respondent

Counsel for the Revisionist   :   Ms. Soniya Chawla,
                                  Advocate.
Counsel for the State         :   Mrs. Manisha Rana
                                  Singh, A.G.A.

Hon'ble Alok Kumar Verma,J.

Proposed Revision has been filed challenging the

judgment dated 30.05.2023, passed by learned IInd

Additional Sessions Judge, Udham Singh Nagar in Criminal

Appeal No. 136 of 2019, by which, learned Appellate Court

has dismissed the Appeal, filed by the revisionist-accused

against the judgment dated 16.04.2019, passed by

learned Ist Judicial Magistrate, Udham Singh Nagar in

Criminal Case No. 201 of 2016, by which, revisionist-

accused was convicted and sentenced to undergo rigorous

imprisonment for a period of one year and six months

along with a fine of Rs. 1,500/- for the offence under

Section 411 of Indian Penal Code, 1860.

2. Heard Ms. Soniya Chawla, learned counsel for

the revisionist and Mrs. Manisha Rana Singh, learned

A.G.A. for the State.

3. Learned counsel for the revisionist has

submitted that the alleged stolen motorcycle was not

recovered from the possession of the revisionist and there

are certain material contradictions in the statements of the

prosecution's witnesses.

4. Admit.

5. List on 29.11.2023.

6. Heard on the Bail Application (IA No. 01 of

2023).

7. Learned counsel appearing for the revisionist

contended that the revisionist was on bail during the trial

and the conditions of bail were never misused by him.

8. Learned counsel for the State has opposed the

bail application.

9. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the revisionist

Govind Ram Rathour.

10. Let the revisionist be released on bail on his

executing personal bond and furnishing two reliable

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

Trial Court.

___________________ ALOK KUMAR VERMA, J.

Dt: 01.08.2023 Shiksha