Gurumukh Singh vs State Of Uttarakhand
2023 Latest Caselaw 2999 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

          THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                   06th OCTOBER, 2023

           CRIMINAL REVISION NO. 716 of 2023



Gurumukh Singh                                 .....Revisionist

                          Versus

State of Uttarakhand                       .....Respondent



Counsel for the Revisionist     :     Mr. Gaurav Singh,
                                      Advocate.
Counsel for the Respondent      :    Mr. K.S. Bora,
                                     Deputy Advocate
                                     General.


Hon'ble Alok Kumar Verma,J.

Revisionist-accused Gurumukh Singh was

convicted and sentenced to undergo simple imprisonment

for a period of six months under Section 279 of the Indian

Penal Code, 1860 (in short, "IPC"), and, he was further

convicted and sentenced to undergo simple imprisonment

for a period of two years under Section 304 A IPC.

2. Against the said judgment dated 02.12.2021,

passed by learned Ist Judicial Magistrate, Haldwani, District

Nainital in Criminal Case No.1892 of 2017, an appeal was

filed. The said Appeal (No.74 of 2021) has been dismissed

vide judgment dated 05.09.2023, passed by learned Ist

Additional District and Sessions Judge, Nainital.

3. Mr. Gaurav Singh, Advocate, contended that the

case of the revisionist is that he was not driving the

offending vehicle at the time of the incident, and, the

owner of the offending vehicle (PW9) has not supported

the case of the prosecution in his cross-examination.

4. Admit.

5. List on 29.12.2023.

6. Heard on the Bail Application (IA No. 01 of

2023).

7. Mr. Gaurav Singh, Advocate, contended that the

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

conditions of bail were never misused nor violated by him.

8. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the revisionist

Gurumukh Singh.

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.

___________________ ALOK KUMAR VERMA, J.

Dt: 06.10.2023 Neha