CRLR/184/2025
2025 Latest Caselaw 3562 UK

Citation : 2025 Latest Caselaw 3562 UK
Judgement Date : 5 April, 2025

Uttarakhand High Court

CRLR/184/2025 on 5 April, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
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              with Signatures
                                  CRLR No.184 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Mani Kumar, learned counsel for the revisionist.

2. Mr. Deepak Bisht, learned D.A.G. with Mr. Devender Singh, learned A.G.A. for the State of Uttarakhand/respondent No.1.

3. The present revision is directed against the judgment and order dated 26.03.2025, passed by learned Session Judge, Rudrapur, District Udham Singh Nagar in Criminal Appeal No.101 of 2024 Prempal Vs. State of Uttarakhand, whereby, the judgment and order dated 07.03.2024 passed by the learned trial court convicting the revisionist under Section 411 IPC was affirmed but the sentence imposed has been modified and the sentence was reduced from three years to one year.

4. It is contended by the learned counsel for the revisionist that the co-accused persons who have been convicted by the learned trial court in the same trial, were released on a bond of good conduct, while the petitioner was denied the said relief. It is further contended by learned counsel for the revisionist that the first information report was alleged against the unknown persons. No test identification parade was held during investigation. He was falsely implicated.

5. Heard.

6. Admit the revision.

7. Issue notice to respondent No.2, returnable within four weeks.

8. Steps to be taken within a week.

9. Having heard the learned counsel for the revisionist and having gone through the documents available on record, since the revisionist is sentenced for one year rigorous imprisonment with fine of Rs.2,000/-, with default stipulation of, one month additional simple imprisonment, the revisionist deserves to be released on bail.

10. Accordingly, the bail application (IA/1/ 2025) is allowed. Let the revisionist-Prempal be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of like amount, to the satisfaction of Magistrate concerned.

11. List on 16.05.2025.

(Pankaj Purohit, J.) 05.04.2025 PN