CRLR/592/2023
2023 Latest Caselaw 2514 UK

               Office Notes,
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SL.          or proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
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                                 CRLR No.592 of 2023
                                 With
                                 IA/2/2023 (Bail Application)
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Sanjay Kumar, learned counsel for the revisionist.

Mr. V.K. Gemini, learned Deputy Advocate General for the State.

The instant Criminal Revision has been preferred against the concurrent judgment of conviction in a proceeding which were held under Section 138 of the Negotiable Instrument Act, whereby the present revisionist has been convicted to undergo one year of rigorous imprisonment and a fine of Rs.4,20,000/- has been imposed.

Admit the revision.

Summon the LCR.

The bail application, as preferred by the revisionist/ applicant, would stand disposed of, with the following order as under.

Accordingly, he is directed to be released on bail, subject to his furnishing personal bond and two sureties in the like amount to the satisfaction of the Court concerned, subject to the condition that he deposits the amount of penalty of Rs.4,20,000/- as imposed by the judgment of conviction dated 07.09.2019 before the trial Court.

First the revisionist/applicant would have to surrender before the Court concerned and then his bail application will be considered for release as directed by this Court, subject to deposit to be made by him.

List the matter as soon as the records of the Court below are received.

(Sharad Kumar Sharma, J.) 25.08.2023 Sukhbant