CRLR/436/2025
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Uttarakhand High Court

CRLR/436/2025 on 25 August, 2025

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                               IA No.3/2025 (Bail Application)
                               With
                               CRLR No.436 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Mani Kumar, learned counsel for the Revisionist.

2. Mr. Vipul Painuly, learned AGA for the State of Uttarakhand.

3. Proposed Revisionist was convicted under Section 279 and 338 of IPC and was sentenced to undergo imprisonment for a period of three months along with a fine of Rs.500/- under Section 279 of IPC, and was sentenced to undergo six months imprisonment along with a fine of Rs.1,000/- under Section 338 of IPC, vide judgment dated 25.05.2015, passed by learned Second Additional Civil Judge (S.D.)/ Judicial Magistrate, District Udham Singh Nagar. An appeal (Criminal Appeal No.109 of 2015) was filed by the Revisionist. The said appeal has been dismissed vide judgment dated 18.02.2025, passed by learned Third Additional Session Judge, Rudrapur, District Udham Singh Nagar

4. Heard on the bail application.

5. Considering the overall facts and circumstances of the case, the grounds for bail are found to be sufficient.

6. The bail application is allowed. Let the revisionist be released on bail on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.

(Ashish Naithani, J.) 25.08.2025 Nitesh/