CRJR/9/2025
2025 Latest Caselaw 5907 UK

Uttarakhand High Court

CRJR/9/2025 on 1 December, 2025

              Office Notes,
             reports, orders
             or proceedings                             COURT'S OR JUDGE'S ORDERS
SL.
      Date    or directions
No.
             and Registrar's
               order with
               Signatures
                               (Bail Appl. No.02 of 2025)
                               In
                               CRJR No.09 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Sandeep Adhikari, learned amicus curiae for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General for the State.

3. There is delay of 76 days in filing the instant revision. The grounds shown in the affidavit filed in support of delay condonation application are sufficient to condone the delay. The delay is condoned. Accordingly, delay condonation application is allowed.

4. Present criminal revision is being preferred by the revisionist from Jail, through Jailor, Sub-District Jail, Haldwani against the judgment and order dated 29.04.2025 passed by Additional Sessions Judge, Khatima in Criminal Appeal No.49 of 2023, Suraj Singh vs. State. By the judgment revisionist was convicted under Section 411 of IPC and sentenced to one year's rigorous imprisonment with fine of Rs.2,000/-. In default stipulation fifteen days' additional simple imprisonment was imposed.

5. The matter is listed for disposal of bail application.

6. Learned counsel for the revisionist submits that revisionist is the only bread earner in the family; he was on bail during trial.

7. Admit.

8. List this revision on 16.02.2026.

9. Heard on bail application.

10. Without going into the merits of the case and considering the fact that the revisionist was on bail during trial, this court finds it sufficient to enlarge the revisionist on bail. Let the revisionist-Suraj Singh be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the court concerned during the pendency of this revision.

11. Bail Application stands disposed of.

(Ashish Naithani, J.) 01.12.2025 Arti