CRLR/147/2025
2025 Latest Caselaw 4733 UK

Uttarakhand High Court

CRLR/147/2025 on 8 October, 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 and Suspension of Sentence No.01 of 2025)
                               In
                               CRLR No.147 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Prabhakar Joshi and Mr. B.S. Negi, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General with Mr. Bhaskar Chandra Joshi, learned AGA assisted by Mr. Vikas Uniyal, learned Brief Holder for the State.

3. Present criminal revision is being preferred by the revisionist for setting aside the judgment and order dated 28.02.2025 passed by learned Additional Session Judge, District Chamoli in Criminal Appeal No.18 of 2023 Guddu Lal vs. State of Uttarakhand whereby the sentence of revisionist has been confirmed by confirming the judgment/order of Judicial Magistrate Gairsain, District Chamoli in Criminal Case No.158 of 2018 Crime No.27 of 2018 decided on 11.07.2023 for the offence under Section 51 of Wild Life Protection Act 1972 by sentencing to undergo three years simple imprisonment with fine of Rs.10,000/-. In default stipulation one month extra simple imprisonment was imposed.

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

5. Learned counsel for the revisionist submits that revisionist is 30 years young boy, who is in jail since 05.03.2025; he was on bail during trial and revision in session court and he has never misused the liberty of bail granted to him.

6. Registry is directed to supply paper book to the counsel for the parties as per rules.

7. List this revision on 10.12.2025.

8. Heard on bail application.

9. Without going into the merits of the case and considering the fact that the revisionist was on bail during trial and revision in session court, this court finds it sufficient to enlarge the revisionist on bail. Let the revisionist-Guddu Lal 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.

10. Bail Application stands disposed of.

(Ashish Naithani, J.) 08.10.2025 Arti