Hemraj And Others .....Revisionists vs State Of Uttarakhand
2023 Latest Caselaw 3482 UK

Uttarakhand High Court

Hemraj And Others .....Revisionists vs State Of Uttarakhand on 30 November, 2023

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                        30th NOVEMBER, 2023
                CRIMINAL REVISION NO. 723 of 2023


Hemraj and Others                                   .....Revisionists

                               Versus

State of Uttarakhand                                 ...Respondent

Counsel for the Revisionists   :    Mr. Asif Ali, Advocate and Ms.
                                    Nisha Dhami, Advocate.

Counsel for the State          :    Mr. M.K. Chand, A.G.A.

Hon'ble Alok Kumar Verma,J.

The revisionists-accused persons were convicted and

sentenced to undergo simple imprisonment for a period of five

years along with a fine of Rs. 10,000/- each under Section 326 of

the Indian Penal Code, 1860. A Criminal Appeal (No. 31 of 2019)

was filed. The said Appeal has been dismissed vide judgment

dated 08.08.2023, passed by learned Ist Additional Sessions

Judge, Rishikesh, District Dehradun.

2. Heard Mr. Asif Ali, Advocate and Ms. Nisha Dhami,

Advocate for the revisionists and Mr. M.K. Chand, learned A.G.A.

for the State on the Bail Application (IA No. 1 of 2023).

3. This is an admitted Criminal Revision.

4. Learned counsel for the revisionists contended that the

revisionists were on bail during the trial and appeal, and, the

conditions of bail were never misused nor violated by them.

5. Learned counsel for the State has opposed the bail

application. However, he has conceded that the revisionists were

on bail during the trial and appeal, and, the conditions of bail were

never misused nor violated by them.

6. Considering the facts and circumstances of the case,

this Court is inclined to grant bail to the revisionists-Hemraj,

Sanjay, Kuldeep and Masta alias Upendra .

7. Let the revisionists be released on bail on their

executing personal bonds and furnishing two reliable sureties,

each in the like amount, to the satisfaction of the Trial Court.

8. List on 19.02.2024.

9. Let a certified copy of this order be supplied to the

learned counsel for the revisionists, today itself, as per rules.

___________________ ALOK KUMAR VERMA, J.

Dated 30.11.2023 Shiksha/