CRLR/483/2025
2025 Latest Caselaw 4215 UK

Uttarakhand High Court

CRLR/483/2025 on 11 September, 2025

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                              CRLR No. 483 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Girish Kumar Arya, learned counsel for the Revisionist.

2. Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision has been filed against the judgment and order dated 10.07.2025, passed by the learned IInd Additional Sessions Judge, Haridwar, whereby the learned Judge rejected the Criminal Appeal and confirmed the judgment and order dated 03.09.2011, passed by the learned Judicial Magistrate, Roorkee, in Criminal Case No. 423 of 2011, "State vs. Kala and Others". By the said order, the Revisionist was convicted under Sections 325 read with 34 IPC and sentenced to undergo one year's rigorous imprisonment along with a fine of ₹1,000/-, and in default of payment of fine, to further undergo one month's simple imprisonment. Thus, the learned IInd Additional Sessions Judge dismissed the Appeal against conviction and affirmed the judgment and order of the Trial Court.

4. Admit.

5. List this case on 03.11.2025.

6. Heard on the Misc. Application (IA No. 1 of 2025).

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

8. Learned State Counsel opposed the bail application. However, he 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, taking into account the totality of the circumstances, the Revisionist may be enlarged on bail during the pendency of the present Revision.

10. Accordingly, the Revisionist- Kala 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.) 11.09.2025 Shiksha