CRLR/199/2025
2025 Latest Caselaw 4151 UK

Uttarakhand High Court

CRLR/199/2025 on 9 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
                               CRLR No.199 of 2025
                               With
                               (Exemption Appl. No.02 of 2025)
                               Hon'ble Ashish Naithani, J.

Mr. Kurban Ali, learned counsel for the Revisionist.

2. Mr. N.S. Kanyal, learned AGA for the State.

3. Mr. Ankurit Raj David, learned counsel for respondent no.2.

4. Learned counsel for the revisionist Mr. Kurban Ali makes a statement that in compliance of the order dated 23.04.2025 passed by the Coordinate Bench of this Court the supplementary affidavit regarding the same is wish to be filed and is ready.

5. Permission is granted and let it be part of the record.

6. As per office report dated 28.08.2025 Vakalatnama had been filed by Mr. Ankurit Raj David, learned counsel on behalf of respondent no.2.

7. Learned counsel for respondent no.2 seeks copies of the revision and relevant document.

8. Learned counsel for the revisionist is requested to provide the same.

9. Present Exemption application has been filed by the revisionist seeking exemption from surrendering in pursuance of the impugned judgment dated 10.05.2024 passed by learned Judicial Magistrate, Kotdwar and judgment and order dated 18.03.2025 passed by learned Additional Session Judge, Kotdwar during pendency of the present revision.

10. Learned counsel for the revisionist submits that the revisionist was on bail during the pendency of the criminal appeal and she has never misused the liberty of bail. She undertakes that she will appear before the court below on the next date of hearing.

11. Learned State counsel has no objection to the exemption application.

12. Considering the facts and circumstances of the case, the Exemption Application is allowed.

13. The revisionist is directed not to surrender before the court below.

14. List on 27.10.2025.

(Ashish Naithani, J.) 09.09.2025 Arti