Uttarakhand High Court
Ramesh Nagarkoti vs Kedar Datt Purohit on 26 November, 2019
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Bail Application No.3713 of 2019
in
Criminal Appeal No.426 of 2018
Ramesh Nagarkoti ..........Petitioner
Vs.
Kedar Datt Purohit ...........Respondent
Alok Kumar Verma, J Mr. Sanjay Kumar, learned counsel for the appellant and Mr. Yogesh Kumar Pacholia, learned counsel for the respondent are present.
2. Heard on Bail Application No.3713 of 2019.
3. Mr. Yogesh Kumar Pacholia, learned counsel for the respondent-applicant moved an application for bail.
4. This bail application has been opposed by Mr. Sanjay Kumar, learned counsel for the appellant.
5. Respondent-Kedar Dutt Purohit was absent on 15.11.2019, therefore, non-bailable warrant was issued against him. The said warrant is executed. The respondent-applicant is in custody since 24.11.2019.
6. Learned counsel for the respondent-applicant submit that on 15.11.20-19, he was in the Court upto 04.20 p.m. but the matter could not came up for hearing and he thought that the matter would not taken up, therefore, he left the Court.
7. In the facts and circumstances of the matter, the respondent-applicant-Kedar Datt Purohit be released on bail on furnishing his personal bond of Rs.20,000/-.
8. The copy of the order shall be forwarded to the Superintendent, District Jail, Almora for compliance forthwith 2 and is also directed that after execution of the personal bond, release the respondent forthwith and send the executed personal bond to this Court by 29.11.2019.
9. Bail application No.3713 of 2019 stands disposed of.
10. Let a certified copy of this order be issued to the learned counsel for the parties today itself, on payment of the prescribed charges.
(Alok Kumar Verma, J.) 26.11.2019 JKJ