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CRLR/544/2025
2025 Latest Caselaw 3767 UK

Citation : 2025 Latest Caselaw 3767 UK
Judgement Date : 28 August, 2025

Uttarakhand High Court

CRLR/544/2025 on 28 August, 2025

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat
             or directions                                 COURT'S OR JUDGE'S ORDERS
No.    e
            and Registrar's
              order with
              Signatures

                              CRLR No. 544 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. R.P. Nautiyal, learned Senior Advocate assisted by Mr. Pavan Kumar Nath, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision is being filed against the judgment and order dated 25.07.2025, passed by learned District Sessions Judge, Dehradun in Criminal Appeal No. 136 of 2022 and the judgment of conviction dated 30.05.2025, passed by learned Additional Chief Judicial Magistrate (IV), Dehradun, in Complaint Case No. 3450 of 2013.

4. Admit.

5. Issue notice to Respondent Nos. 1 and 2.

6. Steps to be taken within a week.

7. List this case on 09.10.2025.

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

9. 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.

10. Learned State Counsel opposed the bail application. However, he conceded that the Revisionist remained on bail during the trial as well as during the pendency of the appeal.

11. This Court is of the considered opinion that, taking into account the totality of the circumstances, the Revisionist may be enlarged on bail during the pendency of the present Revision.

12. Accordingly, the Revisionist- Sri Jeetendra Mohan Sharma shall be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Trial Court. The realization of the fine shall remain stayed during the pendency of the present Revision

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

(Ashish Naithani, J.) 28.08.2025 Shiksha

 
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