CRLR/522/2023
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      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    2nd AUGUST, 2023

            CRIMINAL REVISION NO. 522 of 2023
                              With
                 Bail Application No.1 of 2023


Between:

Smt. Geeta Sagar                             ...Revisionist

and

State of Uttarakhand                        ...Respondent

Counsel for the Revisionist    :   Mrs. Sheetal Selwal,
                                   Advocate.
Counsel for the State          :   Mrs. Manisha Rana
                                   Singh, A.G.A.

Hon'ble Alok Kumar Verma,J.

Proposed Criminal Revision has been filed challenging

the judgment dated 22.06.2023, passed by learned

Additional Sessions Judge, Khatima, District Udham Singh

Nagar in Criminal Appeal No. 60 of 2021, by which, the

said Appeal, filed against the judgment dated 25.02.2021,

passed by learned Judicial Magistrate Khatima, District

Udham Singh Nagar in Criminal Case No. 509 of 2016, by

which, revisionist-accused was convicted and sentenced to

undergo imprisonment for a period of one year along with

a fine of Rs. 10,000/- for the offence under Section 411

of the Indian Penal Code, 1860, has been dismissed.

2. Heard Mrs. Sheetal Selwal, learned counsel for

the revisionist and Mrs. Manisha Rana Singh, learned

A.G.A. for the State.

3. Mrs. Sheetal Selwal, Advocate, contended that

the alleged stolen property was not recovered from the

possession of the revisionist. There are certain material

contradictions in the statements of the prosecution's

witnesses.

4. Admit.

5. List on 01.12.2023.

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

2023).

7. Learned counsel appearing for the revisionist

submitted that the revisionist was on bail during the

appeal and the conditions of bail were never misused by

her.

8. The Bail Application has not been opposed

seriously by the State.

9. Considering the facts and circumstances of the

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

Smt. Geeta Sagar.

10. Let the revisionist be released on bail on her

executing personal bond and furnishing two reliable

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

Trial Court.

___________________ ALOK KUMAR VERMA, J.

Dt: 02.08.2023 Shiksha