Uttarakhand High Court
CRLA/417/2019 on 19 September, 2019
Author: N.S. Dhanik
Bench: N.S. Dhanik
CRLA 417/2019 Hon'ble N.S. Dhanik, J.
Mr. Sandeep Kothari, Advocate, for the appellant/applicant.
Ms. Pushpa Bhatt, Deputy Advocate General, assisted by Ms. Geeta Parihar, Brief Holder for the State.
Appellant has been convicted for the offences under Sections 489A, 489B, 489C and 489D IPC and has been sentenced to undergo rigorous imprisonment for seven years and to pay fine of rupees ten thousand for each of the offences.
Learned Counsel for the appellant would contend that appellant was on bail during trial and he never misused the liberty. He would further contend that there is every likelihood of the appellant succeeding in this appeal and he is in jail since 30.7.2019.
Learned State Counsel would oppose the bail application and contend that the appellant stood convicted after the trial.
Considering the facts and circumstances of the case and without commenting on the merits of the present appeal, the Court is of the opinion that the appellant no. 1 deserves bail. Hence, the bail application (CRMA 2456/2019) is allowed.
Let the appellant no. 1 be released on bail on the same terms and conditions on which he was granted bail during the trial. However, the appellant would pay the fine imposed by the trial court.
Miscellaneous application (IA 12368/2019) stands disposed of accordingly.
(N.S. Dhanik, J.) 19.9.2019 Prabodh