Ranvir Singh vs State Of Uttarakhand
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Uttarakhand High Court

Ranvir Singh vs State Of Uttarakhand on 12 February, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                        12th FEBRUARY, 2024
                 CRIMINAL REVISION NO. 02 of 2024


Ranvir Singh                                           .....Revisionist


                            Versus


State of Uttarakhand                                   ...Respondent

Counsel for the Revisionist :         Ms. Rakshanda Pandey,
                                      Advocate, holding brief of Mr.
                                      Rajendra Kotiyal, Advocate.
Counsel for the State       :         Mr. Sandeep Sharma, Brief
                                      Holder.

Hon'ble Alok Kumar Verma,J.

Revisionist was convicted under Section 279 and was sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.1,000/- for the offence under Section 279 of the Indian Penal Code, 1860 (in short, "IPC"); he was convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.500/- for the offence under Section 337 IPC; he was convicted for the offence under Section 304A IPC and was sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.10,000/-, and, he was further convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.5,000/- for the offence under Section 427 IPC. All the sentences were directed to run concurrently.

2. An Appeal (Criminal Appeal No.08 of 2022) was filed against the judgment dated 11.03.2022, passed by learned Judicial Magistrate, Purola, District Uttarkashi in Criminal Case No.49 of 2020. The said Appeal has been dismissed vide judgment dated 05.12.2023, passed by learned Sessions Judge, Uttarkashi.

3. Heard Ms. Rakshanda Pandey, learned counsel holding brief of Mr. Rajendra Kotiyal, learned counsel for the proposed revisionist and Mr. Sandeep Sharma, learned Brief Holder for the State.

4. Admit.

5. List on 10.05.2024.

6. Heard on the Bail Application (IA No.01 of 2024).

7. Ms. Rakshanda Pandey, Advocate, submits that the revisionist was on bail during the trial and the appeal, and, the conditions of bail were never misused by him.

8. Having considered the submissions of learned counsel for the parties and in the facts and circumstances of the case, this Court is of the view that the revisionist deserves bail at this stage.

9. The Bail Application (IA No.01 of 2024) is allowed.

10. Let the revisionist - Ranvir Singh be released on bail on his executing a personal bond and furnishing two reliable sureties, in the like amount, to the satisfaction of the Court concerned.

___________________ ALOK KUMAR VERMA, J.

Dated 12.02.2024 Pant/