CRLR/282/2023
2023 Latest Caselaw 1238 UK

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                                  CRLR No.282 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Siddhartha Sah, learned counsel for the revisionists.

Mr. Manisha Rana Singh, learned A.G.A. for the State.

Present criminal revision has been preferred by the revisionists against the judgment/order dated 30.08.2022 passed by Judicial Magistrate, Ramnagar, Nainital in criminal case no.379 of 2015 as well as the judgment/order dated 19.04.2023 passed by Sessions Judge, Nainital in criminal appeal no.82 of 2022, whereby the revisionists have been convicted under Sections 147, 148, 323, 341 and 120-B of IPC and sentenced accordingly.

Heard.

Admit the revision.

Summon the lower court record. Also heard on the Bail Application IA No.1/2023.

Learned counsel for the revisionists would submit that the revisionists were on bail during the pendency of trial as well as during the pendency of appeal and they have never misused the liberty of bail granted to them.

Having considered the submissions of learned counsel for the revisionists, bail application is allowed.

Let the revisionists be released on bail, during the pendency of present criminal revision, on furnishing bail bond with two sureties, by each one of them, in the amount of ₹ 40,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.

List on 17.07.2023.

(Vivek Bharti Sharma, J.) 03.05.2023

Rajni