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CRLR/83/2023
2023 Latest Caselaw 358 UK

Citation : 2023 Latest Caselaw 358 UK
Judgement Date : 7 February, 2023

Uttarakhand High Court
CRLR/83/2023 on 7 February, 2023
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      07.02.2023                        CRLR No.83 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The revisionist-accused Kabool Chand was convicted and sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs.10,000/- for the offence punishable under Section 9 read with Section 51 of the Wild Life (Protection) Act, 1972. The revisionist-accused had

of 2019) against the judgment passed in Complaint Case No. 1135 of 2007. The said Appeal has been dismissed by learned Second Additional Sessions Judge, Dehradun on 29.11.2022.

Heard Mr. Shashi Kant Shandilya, learned counsel holding brief of Mr. Sandeep Tandon, learned counsel for the revisionist and Mr. Lalit Miglani, learned A.G.A for the State.

Criminal Revision is admitted. List this case on 09.05.2023. Heard on Bail Application (I.A. No. 1 of 2023).

Mr. Shashi Kant Shandilya, learned counsel for the revisionist submitted that there are material contradictions in the statements of the prosecution's witnesses. The applicant was on bail during the trial and during the appeal. The conditions of bail were neither misused nor violated by him. The appellant has no criminal history and he is a permanent resident of District Dehradun.

Learned counsel for the State opposed the bail application.

Having heard learned counsel for the parties and in the facts and circumstances of the case, this Court is inclined to grant bail to the revisionist.

Let the revisionist - Kabool Chand 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 learned Trial Court.

Registry is directed to send a soft copy of this bail order immediately by e-mail to the revisionist-prisoner through the concerned Jail Superintendent for necessary action.

Bail Application (I.A. No. 1 of 2023) and Urgency Application (I.A. No. 1 of 2023) stand disposed of accordingly.

(Alok Kumar Verma, J.) Vacation Judge 07.02.2023

Shubham

 
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