CRLR/383/2023
2023 Latest Caselaw 1661 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                     16th JUNE, 2023

            CRIMINAL REVISION NO. 383 of 2023
                             With
                 Bail Application No.1 of 2023
Between:

Bharat Singh Payal                          ...Revisionist

and

State of Uttarakhand                        ...Respondent


Counsel for the Revisionist   :   Mr. D.S. Mehta,
                                  Advocate.
Counsel for the State         :   Mrs. Manisha Rana
                                  Singh, A.G.A.

Hon'ble Alok Kumar Verma,J.

Proposed revisionist-accused was convicted for

the offence punishable under Sections 279, 338 and

Section 427 of the Indian Penal Code, 1860 (in short,

"IPC") by the Trial Court. He was sentenced to undergo

rigorous imprisonment for a period of three months along

with a fine of Rs. 1,000/- for the offence punishable under

Section 279 IPC; he was sentenced to undergo rigorous

imprisonment for a period of three months along with a

fine of Rs. 1,000/- for the offence punishable under

Section 338 IPC; and, he was further sentenced to

undergo rigorous imprisonment for a period of three

months along with a fine of Rs. 1,000/- for the offence

punishable under Section 427 IPC. All the sentences have

been directed to run concurrently. Proposed revisionist

had filed a Criminal Appeal (No. 82 of 2021). The said

Appeal has been dismissed vide judgment dated

22.05.2023, passed by learned IInd Additional Sessions

Judge, Rishikesh, District Dehradun.

2. Heard Mr. D.S. Mehta, learned counsel for the

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

for the State.

3. Admit.

4. Heard on the Bail Application (IA No. 1 of 2023).

5. Mr. D.S. Mehta, Advocate, has submitted that

the revisionist was on bail during the trial and appeal and

the conditions of bail were neither misused nor violated by

him.

6. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the revisionist,

namely, Bharat Singh Payal.

7. 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

Trial Court.

8. List on 04.10.2023.

___________________ ALOK KUMAR VERMA, J.

Dt: 16.06.2023 Shiksha