Gulshad Beg Alias Guldasta vs State Of Uttarakhand
2023 Latest Caselaw 3483 UK

Uttarakhand High Court

Gulshad Beg Alias Guldasta 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. 739 of 2023


Gulshad Beg alias Guldasta                        .....Revisionist

                              Versus

State of Uttarakhand                                ...Respondent

Counsel for the Revisionist   :    Mr. Pooran Singh Rawat,
                                   Advocate.

Counsel for the State         :    Mr. Akshay Latwal, Brief Holder.

Hon'ble Alok Kumar Verma,J.

Proposed revisionist-accused Gulshad Beg alias Guldasta

was convicted and sentenced to undergo simple imprisonment for

a period of one year along with a fine of Rs. 1,000/- under Section

471 of the Indian Penal Code, 1860. Against the said judgment

dated 30.10.2018, passed by learned Judicial Magistrate/ Ist

Additional Civil Judge (Junior Division) Rudrapur, District Udham

Singh Nagar in Criminal Case No. 4387 of 2016, a Criminal Appeal

(No. 241 of 2018) was filed. The said Appeal has been dismissed

vide judgment dated 08.09.2023, passed by learned IInd Additional

Sessions Judge, Rudrapur, District Udham Singh Nagar.

2. Heard Mr. Pooran Singh Rawat, learned counsel for the

revisionist and Mr. Akshay Latwal, learned Brief Holder for the

State.

3. Mr. Pooran Singh Rawat, Advocate, contended that

there are material contradictions in the statements of the

prosecution's witnesses. Therefore, there are substantial doubts

about the conviction.

4. Admit.

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

6. Learned counsel for the revisionist has submitted that

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

conditions of bail were never misused nor violated by him.

7. Learned counsel for the State has opposed the bail

application. However, he has conceded that the revisionist was on

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

never misused by him.

8. Considering the facts and circumstances of the case,

this Court is inclined to grant bail to the revisionist-Gulshad Beg

alias Guldasta.

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 the Trial Court.

10. List on 19.02.2024.

___________________ ALOK KUMAR VERMA, J.

Dated 30.11.2023 Shiksha/