CRLR/395/2023
2023 Latest Caselaw 1694 UK

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

                      20th JUNE, 2023

             CRIMINAL REVISION NO. 395 of 2023
                              With
                  Bail Application No.1 of 2023
Between:

Sunil Singh Rawat                                     ...Revisionist

and

State of Uttarakhand                              ...Respondent


Counsel for the Revisionist       :     Mr. Piyush Garg,
                                        Advocate.
Counsel for the State             :     Mr. V.S. Rathour,
                                        A.G.A.

Hon'ble Alok Kumar Verma,J.

Revisionist-accused Sunil Singh Rawat was

convicted and sentenced to undergo rigorous

imprisonment for a period of six months along with a fine

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

279 of the Indian Penal Code, 1860, and, he was further

convicted and sentenced to undergo rigorous

imprisonment for a period of two years along with a fine of

Rs. 10,000/- for the offence punishable under Section 304

A IPC. Both the sentences have been directed to run

concurrently.

2. Against the said judgment passed by learned

Trial Court on 23.03.2023, a Criminal Appeal (No.26 of

2023) was filed by the revisionist. Passing the judgment

on 30.05.2023, learned Appellate Court has dismissed the

appeal, altering the sentence of two years, as imposed by

learned Trial Court, to one year for the offence punishable

under Section 304 A IPC.

3. Heard Mr. Piyush Garg , learned counsel for

revisionist and Mr. V.S. Rathour, learned A.G.A. for State.

4. Mr. Piyush Garg, Advocate, has submitted that

the revisionist has surrendered before the concerned Court

today itself.

5. Admit.

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

7. Mr. Piyush Garg, Advocate, has submitted that

there are substantial doubt about the conviction and the

revisionist was on bail during trial and appeal, and, the

conditions of bail were neither misused nor violated by

him.

8. Considering the facts and circumstances of the

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

namely, Sunil Singh Rawat.

9. 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.

10. List on 20.10.2023.

11. Let a certified copy of this order be supplied to

the learned counsel for the revisionist, today itself, on

payment of usual charges.

___________________ ALOK KUMAR VERMA, J.

Dt: 20.06.2023 Neha