CRLR/329/2025
2025 Latest Caselaw 4025 UK

Citation : 2025 Latest Caselaw 4025 UK
Judgement Date : 1 September, 2025

Uttarakhand High Court

CRLR/329/2025 on 1 September, 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 Appl. No.02 of 2025)
                               In
                               CRLR No.329 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Kaushal Pandey and Mr. Mehboob Rahi, learned counsel for the revisionist.

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

3. Heard learned counsel for the parties.

4. Present criminal revision is being preferred against the judgment and order dated 18.12.2024 passed by the Third Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Appeal No.237 of 2017 Gulfam vs. State of Uttarakhand whereby the Criminal Appeal filed by the revisionist has been partly allowed and conviction judgment and order dated 16.11.2017 passed by Judicial Magistrate/Civil Judge (S.D.), Rudrapur, Udham Singh Nagar in Criminal Case No.1291 of 2017 under Section 379/411 of IPC may be set aside.

5. Vide order dated 14.07.2025 passed by the Coordinate Bench of this Court the delay of 76 days has already been condoned.

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

7. No order regarding admission has been made.

8. Admit.

9. Let the objection be filed by the State within two weeks.

10. List this revision on 15.10.2025.

11. Heard on bail application.

12. Without going into the merits of the case and considering the fact that the revisionist had been enlarged on bail during the pendency of trial at this juncture, this Court finds the sufficient ground to enlarge the applicant on bail during the pendency of present revision.

13. Accordingly, the bail application is allowed. Let the Revisionist-Gulfam be enlarged on bail during the pendency of this revision on furnishing a personal bond and two sureties of each amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 01.09.2025 Arti