Mahendra Agarwal vs State Of Uttarakhand
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Uttarakhand High Court

Mahendra Agarwal vs State Of Uttarakhand on 14 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
               Criminal Revision No. 51 of 2025
                                   With
           IA No.2 of 2025 for Bail and Suspension of Sentence

Mahendra Agarwal                                    ......Revisionist

                                   Vs.

State of Uttarakhand                                ....Respondent

Present:
             Mr. Deep Prakash Bhatt, Advocate for the revisionist.
             Mr. S.C. Dumka, A.G.A. for the State.

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this revision is made to the

judgment and order dated 09.12.2024, passed in Criminal

Appeal No.12 of 2024, State Vs. Mahendra Agarwal, under

Sections 420, 467, 468 and 471 IPC, by the court of

Additional Sessions Judge, Khatima, District Udham Singh

Nagar. By it, while reversing the finding of the trial court,

the revisionist has been convicted and sentenced under

Sections 420, 467, 468 and 471 IPC.

2. Heard learned counsel for the parties and

perused the record.

3. Admit.

4. Let call for the LCR.

5. List this matter for final hearing on 19.05.2025.

6. Heard on Bail and Suspension of Sentence

Application (IA No.2 of 2025).

7. In the instant case, the revisionist was acquitted

by the trial court, but in appeal, while reversing the finding

of the trial court, he has been convicted.

8. Learned counsel for the revisionist would submit

that the revisionist has been on bail throughout during trial

or in appeal.

9. Having considered, this Court is of the view that

the revisionist is entitled to bail. Accordingly, the bail

application deserves to be allowed.

10. The bail and suspension of sentence application

is allowed.

11. The execution of sentence, challenged against,

shall remain suspended during and until the conclusion of

the revision.

12. Let the revisionist be released on bail during the

pendency of this revision on his executing a personal bond

and furnishing two reliable sureties, each in the like

amount, to the satisfaction of the Court concerned and also

subject to the deposition of fine.

(Ravindra Maithani,J.) 14.02.2025 Ravi Bisht