Uttarakhand High Court
CRLR/251/2024 on 21 May, 2024
Author: Ravindra Maithani
Bench: Ravindra Maithani
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reports, orders or
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Date COURT'S OR JUDGES'S ORDERS
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CRLR No.251 of 2024
Hon'ble Ravindra Maithani, J.
Mr. Karan Anand, Advocate for the revisionists.
Mr. M.A. Khan, A.G.A. with Mr. Vipul Painuly, Brief Holder for the State.
Notice is not issued to the respondent no.2.
Learned counsel for the revisionists seeks time to take steps.
Let notices be issued to the respondent no.2, returnable within six weeks.
Steps to be taken within a week. List this matter on 23.07.2024. Heard on Exemption Application IA No.2 of 2024.
It is an admitted revision. The revisionists seek exemption from surrendering.
It is submitted that the revisionists have been on bail throughout during trial or in appeal. He would submit that the sentence impugned may be stayed, subject to the conditions that may be imposed by the Court. He would refer to the judgment passed by the High Court of Madhya Pradesh in CRR No.729 of 2024, Sanjay Nagayach Vs. The State of Madhya Pradesh, and the judgment passed by this Court in WPMB No.84 of 2023, Shubham Singhal Vs. High Court of Uttarakhand.
Having considered, this Court is of the view that the execution of sentence, appealed against, shall remain suspended until the conclusion of the revision, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.
(Ravindra Maithani J.) 21.05.2024 RV