Ravi Kumar vs State Of Uttarakhand And Another
2023 Latest Caselaw 3586 UK

Uttarakhand High Court

Ravi Kumar vs State Of Uttarakhand And Another on 28 December, 2023

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                        28th DECEMBER, 2023
                 CRIMINAL REVISION NO. 968 of 2023


Ravi Kumar                                          .....Revisionist


                            Versus


State of Uttarakhand and Another                    ...Respondents

Counsel for the Revisionist :        Mr. Vinod Chandra, Advocate.
Counsel for the State       :        Mr. V.K. Jemini, Deputy Advocate
                                     General.



Hon'ble Alok Kumar Verma,J.

The proposed revisionist was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.500/- under Section 323 read with Section 149 of the Indian Penal Code, 1860 (in short, "IPC"), and, he was further convicted and sentenced to undergo simple imprisonment for a period of three years along with a fine of Rs.1,000/- under Section 325 read with Section 149 IPC.

2. An Appeal (Criminal Appeal No.121 of 2019) was filed against the said judgment dated 04.05.2019, passed by learned Ist Judicial Magistrate, Roorkee, District Haridwar in Criminal Case No.3053 of 2014. The said Criminal Appeal has been dismissed vide judgment dated 27.10.2023, passed by learned Vth Additional Sessions Judge, District Haridwar.

3. Heard Mr. Vinod Chandra, learned counsel for the proposed revisionist and Mr. V.K. Jemini, learned Deputy Advocate General for the State.

4. Admit.

5. Issue notice to the respondent no.2. Steps to be taken within a week.

6. List on 06.03.2024 along with CRLR No.926 of 2023.

7. Heard on the Bail Application (IA No.01 of 2023).

8. Mr. Vinod Chandra, Advocate, submitted that the revisionist is in judicial custody since 18.12.2023. He was on bail during the trial and the appeal, and, the conditions of bail were never misused by him.

9. Having considered the submissions of learned counsel for the parties and in the facts and circumstances of the case, this Court is of the view that the revisionist deserves bail at this stage.

10. The Bail Application (IA No.01 of 2023) is allowed.

11. Let the revisionist - Ravi Kumar be released on bail on his executing a personal bond and furnishing two reliable sureties, in the like amount, to the satisfaction of the Court concerned.

___________________ ALOK KUMAR VERMA, J.

Dated 28.12.2023 Pant/