CRLR/139/2026
2026 Latest Caselaw 1731 UK

Uttarakhand High Court

CRLR/139/2026 on 10 March, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures




                                      CRLR No. 139 of 2026
                                      With
                                      IA 1/2026 (For Exemption Application)
                                      IA 2/2026 (For Bail Application)
                                      Hon'ble Rakesh Thapliyal, J.

1. Mrs. Pushpa Joshi, learned senior counsel assisted by Mrs. Nipush Mola Joshi, learned counsel for the revisionist.

2. Mr. Tumul Nainwal, learned A.G.A. with Mrs. Sweta Badola Dobhal, learned Brief Holder for the State.

3. The instant revision has been preferred by the revisionist 'Prince Chauhan' challenging the order of conviction passed by the learned Judicial Magistrate, Khatima, Udham Singh Nagar, dated 12.09.2024 for the offence punishable under section 3 of Immoral Traffic (Prevention) Act, 1956 with three years of R.I. and a fine of Rs. 2,000/-.

4. In addition to this, the order passed by the Additional Sessions Judge in Criminal Appeal No. 46 of 2024 dated 10.02.2026 is also being challenged, whereby, the conviction and sentence passed by the learned Judicial Magistrate is confirmed.

5. The exemption application along with the bail application has been moved, however, learned senior counsel for the revisionist Mrs. Pushpa Joshi submits that today the revisionist has surrendered before the court concerned and she is not pressing the exemption application, however, she submits that since the revisionist is a Government servant and today he has surrendered in the court concerned, therefore, the revisionist be released on bail. She also argued that the revisionist has no criminal antecedents.

6. As per the office report the revision is well within time.

7. Admit.

8. Summon the Trial Court record.

9. She also submits that during trial the revisionist was on bail.

10. The other side have also not disputed that the revisionist was on bail during trial.

11. After hearing the arguments of learned counsel for the parties and taking into consideration that the maximum sentence as awarded by the Trial Court is three years R.I. and the revisionist is the Government servant and today he has surrendered in the court concerned, this court is of the view that the revisionist deserves for bail.

12. Accordingly, the bail application is allowed.

13. Let the revisionist 'Prince Chauhan' be released on bail during the pendency of criminal revision on furnishing his personal bond and two reliable sureties each of the like amount to the satisfaction of the court concerned.

14. List in due course.

(Rakesh Thapliyal, J.) 10.03.2026 PR