CRLR/313/2023
2023 Latest Caselaw 1476 UK

Citation : 2023 Latest Caselaw 1476 UK
Judgement Date : 24 May, 2023

Uttarakhand High Court

CRLR/313/2023 on 24 May, 2023

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                                        CRLR No. 313 of 2023
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Vikas Kumar Guglani, Advocate for the revisionist.

2. Mr. V.S. Rathore, AGA along with Ms. Sangeeta Bhardwaj, Brief Holder for the State.

3. Heard on admission as well as the bail application.

4. Present criminal revision has been preferred by the revisionist against the judgment/order dated 11.09.2018 passed by 1st Additional Chief Judicial Magistrate, Dehradun in Criminal Case No.3132 of 2009, as well as the judgment and order dated 06.03.2023 passed by learned 5th Additional Sessions Judge, Dehradun, whereby the appellate court dismissed the appeal of the revisionist.

5. Heard.

6. Admit the revision.

7. Summon the Lower Court Record.

8. Also heard on the Bail Application IA No.3/2023.

9. Learned counsel for the revisionist would submit that the revisionist was on bail during trial as well as during the pendency of appeal and he has never misused the liberty of bail granted to him; that, the revisionist has no previous criminal history; that, he has been falsely implicated, therefore, the revisionist is entitled for bail.

10. State counsel strongly opposed the bail application, however, he admitted the fact that the revisionist was on bail during trial as well as during the pendency of the appeal.

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

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

13. List this case on 20.08.2023.

(Vivek Bharti Sharma, J.) 24.05.2023 Mamta