Uttarakhand High Court
State Of Uttarakhand vs Mangeram & Others on 28 May, 2015
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia, Servesh Kumar Gupta
Bail Application No. 855 of 2015 IN GA No. 52 of 2014 Hon'ble Sudhanshu Dhulia, J.
Hon'ble Servesh Kumar Gupta, J.
Mr. Hari Om Bhakuni, Learned A.G.A., present for the State.
Mr. Gaurav Singh, Advocate, present for the accused/applicant.
Heard learned counsel for the parties on the bail application and perused the records.
The present appeal has been filed by the State against the judgment and order dated 06.07.2013 passed by the IVth Additional Sessions Judge, Haridwar in S.T. No. 368 of 2007 by which the accused/respondents have been acquitted.
In spite of notices, neither the accused/respondents nor any counsel appeared on their behalf before this Court. Therefore, this Court issued Non-Bailable Warrants against the accused/respondents vide order dated 06.05.2015. This Court has been informed that the accused/respondents were arrested on 22.05.2015. Now bail application has been moved on their behalf.
Considering the circumstances of the case, the bail application is allowed.
Let the accused/applicants be released on bail, during the pendency of this appeal, on their executing a personal bond and furnishing two reliable sureties of the equal amount to the satisfaction of Magistrate concerned, who will send such bonds to this Court enclosed with the record.
(Servesh Kumar Gupta, J.) (Sudhanshu Dhulia, J.) 28.05.2015 28.05.2015 Aswal