CRLR/620/2025
2025 Latest Caselaw 4922 UK

Citation : 2025 Latest Caselaw 4922 UK
Judgement Date : 16 October, 2025

Uttarakhand High Court

CRLR/620/2025 on 16 October, 2025

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                              CRLR No. 620 of 2025

                              Hon'ble Ashish Naithani, J.

Ms. Sheetal Selwal, learned counsel for the Revisionist.

2. Mr. Vijay Khanduri, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision has been filed against the judgment and order dated 17.12.2024, passed by the learned Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar, in Criminal Case No. 489 of 2023 (Case Crime No. 211 of 2022), State vs. Jatin Singh Rana alias Fate, for the offence punishable under Section 3/25 of the Arms Act, 1956, Police Station Khatima, District Udham Singh Nagar, read in conjunction with the judgment and order dated 27.08.2025, passed by the learned Additional Sessions Judge, Khatima, District Udham Singh Nagar, in Criminal Appeal No. 02 of 2025, Jatin Singh Rana alias Fate vs. State.

4. Admit.

5. List this case on 18.12.2025.

6. Heard on the Bail Application (IA No. 02 of 2025).

7. It is submitted by the learned counsel for the Revisionist that the Revisionist was on bail during the trial as well as during the pendency of the appeal, and that he did not misuse the liberty granted to him.

8. The learned State Counsel opposed the bail application; however, he fairly conceded that the Revisionist remained on bail during the trial as well as during the pendency of the appeal.

9. This Court is of the considered opinion that, having regard to the facts and circumstances of the case, the Revisionist deserves to be enlarged on bail during the pendency of the present Revision.

10. Accordingly, the Revisionist- Jatin Singh Rana alias Fate, shall be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Trial Court.

11. It is clarified that the grant of bail shall not be treated as a ground for seeking adjournments or for delaying the disposal of the present Revision.

(Ashish Naithani, J.) 16.10.2025 Shiksha