CRLR/1/2026
2026 Latest Caselaw 85 UK

Citation : 2026 Latest Caselaw 85 UK
Judgement Date : 5 January, 2026

[Cites 5, Cited by 0]

Uttarakhand High Court

CRLR/1/2026 on 5 January, 2026

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                                        IA No.01 of 2026 (Interim Relief Application)
                                        In
                                        CRLR No.01 of 2026
                                        Hon'ble Ashish Naithani, J.

Mr. Vinod Sharma along with Mr. Kamlesh Budhlakoti, learned counsel for the Revisionist.

2. Mr. S. S. Chauhan, learned D.A.G. assisted by Mr. Vikash Uniyal, learned Brief Holder for the State.

3. This criminal revision under Section 397/401 Cr.PC/438/442 of BNSS, 2023 is filed by the Revisionist to set- aside the impugned judgment and order dated 03.09.2022 passed by learned Judicial Magistrate, Joshimath, District Chamoli in which Revisionist has been convicted under Sections 51 & 52 of Wild Life (Protection) Act, 1972 for the period of three years with benefit of Section 428 of Cr.PC and fine of Rs. 10,000/- and order dated 13.11.2025 passed in Criminal Appeal No.34 of 2022 "Jevan Bahadur Bohra vs. State of Uttarakhand" by learned Sessions Judge, Chamoli.

4. Heard.

5. Admit.

Heard also on the Interim Relief Application (IA No.01 of 2026)

6. Learned counsel for the Revisionist/applicant submits that during trial, the present Revisionist/applicant was on bail and he never misused the same.

7. Learned State counsel vehemently opposed the said application, however, admitted that the Revisionist/applicant was on bail during trial and never misused the liberty granted to him.

8. Having considered the submissions of learned counsel for the parties but without expressing any opinion about the final merits of the case, the Revisionist/applicant is admitted to bail during pendency of the present revision on furnishing a personal bond and two reliable sureties, each of the like amount to the satisfaction of the court concerned.

9. Interim Relief Application stands allowed.

10. List this matter on 23.03.2026.

(Ashish Naithani, J.) 05.01.2026 Akash