CRLR/414/2024
2025 Latest Caselaw 3807 UK

Uttarakhand High Court

CRLR/414/2024 on 21 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.414 of 2024
             21.04.2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. D.C.S. Rawat, Advocate holding brief of Mr. Ajay Joshi, Advocate for the revisionist.

2. Mr. Akshay Latwal, A.G.A. for the State.

3. Learned counsel for the revisionist would submit that this revision is filed against the judgment and order dated 30.05.2024 passed by Addl. Sessions Judge, Kotdwar, Pauri Garhwal in Crl. Appeal No.37 of 2022 and the judgment and order dated 24.12.2021 passed by Judicial Magistrate-I, Kotdwar, District Pauri Garhwal in Criminal Case No.710 of 2015, whereby the revisionist has been convicted under section 419, 420, 467, 468 and 120-B of IPC and has been sentenced accordingly.

4. Learned counsel would press his bail application and would submit that the revisionist/convict was on bail during trial as well as during the pendency of appeal and he has never misused the liberty of bail granted to him.

5. Having considered the submission of learned counsel for the revisionist/convict but without going into the final merits of case, revisionist/convicted is admitted to bail on furnishing bail bond with two sureties in the amount of ₹ 70,000/- and personal bond of the like amount to the satisfaction of the Court concerned. (IA No.1/2025 is disposed of).

6. List on 16.07.2025.

(Vivek Bharti Sharma, J.) 21.04.2025 Rajni