CRLA/68/2022
2023 Latest Caselaw 2442 UK

                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                    COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     CRLA No.69 of 2022
                                     With
                                     CRLA No.68 of 2022
                                     CRLA No.70 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Gaurav Singh, Advocate, for the appellant.

Mr. Virendra Singh Rawat, Brief Holder, for the State of Uttarakhand.

These are the three criminal appeals, which have been preferred against the respective judgments of the conviction, which are under challenge.

In fact the Criminal Appeal No.68 of 2022, since the appellant has met with the sad demise, the same would stand abated. The same is accordingly dismissed as having abated.

In Criminal Appeal No.69 of 2022 and Criminal Appeal No.70 of 2022, are listed by the co-accused persons, who have filed the Short Term Bail Application being IA No.03 of 2023, praying for that, they may be released on bail on account of the fact that their mother, the appellant of CRLA No.68 of 2022, was ailing, but before the short term bail could be taken up yesterday, a mention was made informing, thereof, that their mother Smt. Maya, has met with the sad demise yesterday. Hence, the short term bail application.

On account of the sad demise of the mother of the appellants of the CRLA Nos.69 of 2022 and 70 of 2022, since they have to perform their funeral rites of the deceased Smt. Maya, they are being directed to be released on short term bail for a period of one month, subject to the condition that they will be furnishing their personal bonds, and two sureties of the like amount to the satisfaction of the court concerned.

It is further made clear that as soon as the aforesaid time period expires, they will be surrendering back before the competent jail authorities for serving a sentence.

Let a certified copy of this order be issued today itself on the payment of the usual charges.

(Sharad Kumar Sharma, J.) 23.08.2023

NR