CRLA/104/2023
2023 Latest Caselaw 3388 UK

           Office Notes,
              reports,
             orders or
           proceedings
SL.   Da
           or directions                          COURT'S OR JUDGES'S ORDERS
No    te
                and
            Registrar's
            order with
            Signatures
                           CRLA No. 104 of 2023
                           Hon'ble Vivek Bharti Sharma, J.

Present Mr. Abhishek Verma, counsel for the applicant/appellant.

Present Mr. V.K. Jemini, Deputy A.G. along with Mr. Sandeep Sharma, Brief Holder for the State.

2. Present criminal appeal is preferred by the applicant/appellant against the judgment/order dated 22.02.2023 passed by F.T.C./Additional Sessions Judge, Roorkee, District Haridwar in Sessions Trial No.65 of 2021, whereby the applicant/appellant has been convicted for the offences under Sections 363 & 366A of I.P.C.

3. Heard on the Bail Application IA No.1/2023.

4. Counsel for the applicant/appellant would submit that the appellant is an innocent person; that, he has been falsely implicated in the crime; that, the victim in her cross examination has stated that due to love relation with the applicant/appellant her family was annoyed with applicant/appellant; that, there is no witness to prove that the victim was recovered from the possession of the applicant/appellant.

He would further submit that the applicant/appellant was on bail during trial as well as during the pendency of appeal and he never misused the liberty of bail granted to him.

5. State counsel strongly opposed the bail application, however, he would admit the fact as stated by the counsel for the applicant/appellant.

6. Having considered the submissions of learned counsel for the applicant/appellant, the bail application is allowed.

7. Let the applicant/appellant be released on bail, during the pendency of present criminal revision, on furnishing bail bond with two sureties in the amount of ₹50,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.

8. List this case on 05.04.2023.

(Vivek Bharti Sharma, J.) 07.11.2023 Mamta