Hon'Ble Vivek Bharti Sharma vs Unknown
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Uttarakhand High Court

Hon'Ble Vivek Bharti Sharma vs Unknown on 30 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office      Notes,
                   reports, orders or
SL.                proceedings     or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                 directions     and
                   Registrar's order
                   with Signatures
      30.04.2025                        CRLR No.228 of 2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Saurabh Kumar Pandey, learned counsel for the revisionist.

2. Mr. Pratiroop Pandey, learned Assistant Government Advocate along with Mr. Devender Singh, learned Brief Holder for the State.

3. Present criminal revision has been preferred against the judgment and order of the Trail Court dated 15.04.2024 passed by the Judicial Magistrate, Dehradun in Case No.3253/2020, "Mehkar Singh Vs. Smt. Sanyogita" whereby the revisionist has been sentenced with simple imprisonment for three months along with fine of ₹1,87,000/- and against the judgement and order dated 01.04.2025 passed by the learned 3rd Additional District Judge, Dehradun in Criminal Appeal No.150/2024, "Smt. Sanyogita Vs. Mehkar Singh & Another" which was partly allowed but the amount of fine was reduced to ₹1,47,000/-.

4. Learned counsel for the revisionist/convict would submit that the revisionist/convict is ready to deposit a demand draft of ₹1,09,600/- which is enclosed as Annexure-2 with this revision and prays for exemption from surrendering and admitting the revisionist to bail.

5. Admit the revision.

6. Heard.

7. Learned counsel for the revisionist /convict would submit that the revisionist has been granted interim bail; that, the revisionist is a widow, a law-abiding citizen and has never been involved in any other criminal proceedings; that, the revisionist /convict may be released on bail as the revision may take considerable time for its conclusion due to heavy pendency of cases.

8. Per contra, Counsel for the State opposed the bail application, however, submitted that if the revisionist/convict is ready to deposit ₹1,47,000/-, as fixed by the Appellate Court, then her bail application may be considered.

9. Having considered the entirety of the facts and without expressing any final opinion on the merits of the case, the revisionist/convict is exempted from surrendering and admitted to bail.

10. Let the revisionist/convict be released on bail, during the pendency of present criminal revision, on furnishing bail bond with two sureties in the amount of ₹50,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court, subject to depositing a demand draft of ₹1,47,000/- in the Trial Court concerned.

11. Bail application (IA/1/2025) stands disposed of accordingly.

12. List this case on 06.08.2025 for final hearing.

(Vivek Bharti Sharma, J.) 30.04.2025 SS