CRLR/400/2025
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Uttarakhand High Court

CRLR/400/2025 on 20 August, 2025

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                              CRLR No. 400 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Lalit Sharma and Ms. Anmol Sandhu, learned counsels for the Revisionist.

2. Mr. Akshay Latwal, learned A.G.A. for the State of Uttarakhand.

3. The Revisionist- Shakir Ali was convicted and sentenced to undergo rigorous imprisonment for a period of two years, along with a fine of Rs. 3,000/-, under Section 420 IPC. In default of payment of fine, he was directed to undergo an additional two months' simple imprisonment. He was also sentenced to undergo rigorous imprisonment for one year, along with a fine of Rs. 2,000/-, under Section 471 IPC, and in default of payment of fine, to undergo a further one month's simple imprisonment. An appeal bearing Criminal Appeal No. 59 of 2023, titled as "Shakir Ali vs. State of Uttarakhand", was filed by the Revisionist challenging the judgment dated 31.03.2018, passed by the learned Judicial Magistrate, Kashipur, District Udham Singh Nagar, in Criminal Case No. 39 of 2016 (Old No. 861 of 2010). The said Appeal was dismissed vide judgment dated 02.05.2025, passed by the learned Ist Additional Sessions Judge, Kashipur, District Udham Singh Nagar.

4. Admit.

5. List this case on 15.09.2025.

6. In the meantime, objections, if any, be filed.

7. Heard on the Bail Application (IA No. 2 of 2025).

8. It is submitted by learned counsel for the Revisionist that the Revisionist was on bail during the trial as well as during the pendency of the appeal, and he did not misuse the liberty granted to him.

9. Learned State Counsel, though opposing the bail application, conceded that the Revisionist remained on bail during both the trial and appellate proceedings.

10. This Court is of the opinion that, considering the totality of the circumstances, the Revisionist may be enlarged on bail during the pendency of the present Revision.

11. Accordingly, the Revisionist - Shakir Ali shall be released on bail upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Trial Court.

12. It is clarified that the grant of bail shall not be used as a ground for seeking adjournments or for delaying the disposal of the present Revision.

(Ashish Naithani, J.) 20.08.2025 Shiksha