CRLR/827/2025
2025 Latest Caselaw 6084 UK

Uttarakhand High Court

CRLR/827/2025 on 4 December, 2025

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                               IA No.1/2025 (Bail Application)
                               With
                               CRLR No.827 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. D.S. Mehta, learned counsel for the Revisionist.

2. Mr. G.C. Joshi, learned AGA, for the State of Uttarakhand.

3. Proposed Revisionist was convicted under Sections 323, 451 and 506 of IPC, and was sentenced to undergo simple imprisonment for a period of one year under Section 323 of IPC; and was sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.1,000/- under Section 451 of IPC; and was sentenced to undergo one year simple imprisonment under Section 506 of IPC, vide judgment and order dated 26.09.2024, passed by the court of learned Judicial Magistrate/1st Additional Civil Judge (J.D.), Nainital. An appeal (Criminal Appeal No.09 of 2025) was filed by the Revisionist. The said appeal has been dismissed and sentenced has been reduced to six months vide judgment and order dated 07.11.2025, passed by the court of learned District Judge, District Nainital. Hence, the present criminal revision.

4. Heard on the bail application.

5. Admit.

6. Considering the overall facts and circumstances of the case, 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.

7. List this matter on 08.01.2026.

(Ashish Naithani, J.) 04.12.2025 Nitesh/