CRLR/525/2023
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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. 525 of 2023
                               With
                  Bail Application No.1 of 2023


Between:

Vijay Pal                                    ...Revisionist

and

State of Uttarakhand                        ...Respondent

Counsel for the Revisionist    :   Mr. Basant Singh,
                                   Advocate, holding brief
                                   of Mr. Harshpal
                                   Sekhon, Advocate.
Counsel for the State          :   Mrs. Manisha Rana
                                   Singh, A.G.A.

Hon'ble Alok Kumar Verma,J.

Revisionist-accused Vijay Pal was convicted and

sentenced to undergo rigorous imprisonment for a period

of one year along with a fine of Rs. 500/- for the offence

under Section 411 of the Indian Penal Code, 1860. Against

the judgment dated 09.05.2018, passed by learned

Judicial Magistrate/Civil Judge (Junior Division), Udham

Singh Nagar, a Criminal Appeal (No. 108 of 2018) was

filed. The said Appeal has been dismissed vide judgment

dated 22.07.2023, passed by learned IInd Additional

Sessions Judge, Udham Singh Nagar.

2. Heard Mr. Basant Singh, learned counsel holding

brief of Mr. Harshpal Sekhon, learned counsel for the

revisionist and Mrs. Manisha Rana Singh, learned A.G.A.

for the State.

3. Learned counsel appearing for the revisionist

contended that the alleged stolen motorcycle was not

recovered from the possession of the revisionist.

Therefore, there are substantial doubts about the

conviction.

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 trial

and appeal 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

Vijay Pal.

10. Let the revisionist be released on bail on his

executing a 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