CRLR/839/2025
2025 Latest Caselaw 6502 UK

Uttarakhand High Court

CRLR/839/2025 on 22 December, 2025

              Office Notes,
             reports, orders
             or proceedings                             COURT'S OR JUDGE'S ORDERS
SL.
      Date    or directions
No.
             and Registrar's
               order with
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                               (Bail Appl. No.02 of 2025)
                               In
                               CRLR No.839 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Pooran Singh Rawat, learned counsel for the Revisionist.

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

3. Present criminal revision is being preferred by the revisionist against the judgment and order dated 06.03.2025 passed by learned court of Judicial Magistrate 1st/Civil Judge (J.D.), Bhikiyasen, District Almora in Criminal Case No.96 of 2020 State of Uttarakhand vs. Vasi Khan and Another as well as judgment and order dated 26.11.2025 passed by learned Additional Session Judge, Ranikhet, District Almora in Criminal Appeal No.11 of 2025 State of Uttarakhand vs. Vasi Khan and Another. By the judgment dated 06.03.2025 the revisionists were convicted under Section 60 of the Excise Act and sentenced to one year's rigorous imprisonment each alongwith a jointly fine of Rs.1,72,569/-. In default further three months additional simple imprisonment was imposed.

4. Learned counsel for the revisionist submits that revisionist was on bail during trial as well as during pendency of appeal.

5. List this revision on 25.03.2026.

6. Heard on bail application.

7. Without going into the merits of the case and considering the fact that the revisionists were on bail during trial as well as during the pendency of appeal, this court finds it sufficient to enlarge the revisionists on bail. Let the revisionists-Vasi Khan and Kasim be released on bail on their furnishing a personal bond and two sureties of the like amount to the satisfaction of the court concerned during the pendency of this revision.

8. Bail Application stands disposed of.

(Ashish Naithani, J.) 22.12.2025 Arti