Ajay Chauhan vs State Of Uttarakhand
2023 Latest Caselaw 3268 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                           20th OCTOBER, 2023
                    CRIMINAL REVISION NO. 779 of 2023


Ajay Chauhan                                                .....Revisionist

                                   Versus

State of Uttarakhand                                        ...Respondent

Counsel for the Revisionist        :     Mr. Gaurav Singh, Advocate.

Counsel for the State              :     Mr. Pramod Tiwari, Brief Holder.

Hon'ble Alok Kumar Verma,J.

Revisionist-accused Ajay Chauhan was convicted and

sentenced to undergo simple imprisonment for a period of six

months along with a fine of Rs. 2,000/- under Section 420 of the

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

convicted and sentenced to undergo simple imprisonment for a

period of six months under Section 411 IPC. A Criminal Appeal

(No. 157 of 2019), filed against the said judgment of conviction

and sentence dated 19.06.2019, passed by learned Additional

Chief Judicial Magistrate/IInd Additional Civil Judge (Senior

Division), Haridwar in Criminal Case No. 1363 of 2014, has been

dismissed vide judgment dated 22.08.2023, passed by learned Ist

Additional District and Sessions Judge, Haridwar.

2. Heard Mr. Gaurav Singh, learned counsel for the

revisionist and Mr. Pramod Tiwari, learned Brief Holder for the

State.

3. Mr. Gaurav Singh, 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. Mr. Gaurav Singh, Advocate, submits that the revisionist

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

were never misused nor violated by him.

7. Considering the facts and circumstances of the case,

this Court is inclined to grant bail to the revisionist- Ajay Chauhan.

8. 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.

9. List on 08.01.2024.

___________________ ALOK KUMAR VERMA, J.

Dated 20.10.2023 Shiksha/