CRLR/92/2025
2025 Latest Caselaw 3521 UK

Uttarakhand High Court

CRLR/92/2025 on 3 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

             Office Notes, reports,
             orders or proceedings or
SL.
      Date   directions          and                  COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
             Signatures
                                        CRLR No.92 of 2025
             03.04.2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Pradeep Chamyal, Advocate for the revisionists.

2. Mr. Akshay Latwal, Brief Holder for the State.

3. Misc. Application IA No.3/2025 is allowed. Supplementary affidavit is taken on record.

4. Learned counsel for the revisionists would submit that this revision is filed against the judgment/order dated 18.02.2025 passed by learned Additional Sessions Judge, Pithoragarh in Criminal Appeal No.59/2024, whereby said appellate court has affirmed the judgment/order dated 28.06.2024 passed by Judicial Magistrate, Gangolihat, District Pithoragarh, thereby convicting the revisionists/convict under Section 60(1)(b) of U.P. Excise Act, 1910 and sentencing them to undergo simple imprisonment for a period of one year along with a fine of Rs.1,42,000/-.

5. He would press for application for bail and suspension of sentence and would submit that pursuant to order of this Court dated 19.03.2025 revisionists have surrendered before the court concerned. He would further submit that the revisionists were on bail during trial and they have never misused the liberty of bail granted to them.

6. Having considered the submission of learned counsel for the revisionists but without going into the final merits of case, revisionists are admitted to bail on furnishing bail bond with two sureties in the amount of ₹ 40,000/- and personal bond of the like amount to the satisfaction of the Court concerned as well as on deposition of 50% of fine amount imposed by the Trial Court by each one of them. (IA No.1/2025 is disposed of).

7. List on 03.07.2025.

(Vivek Bharti Sharma, J.) 03.04.2025 Rajni