Uttarakhand High Court
Prakash Joshi & Another vs State Of Uttarakhand on 22 May, 2015
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
CRMA No.529 of 2015 (Bail Application) In CRLA No.110 of 2015 Hon'ble Sudhanshu Dhulia, J.
Mr. R.S. Sammal, Advocate, present for the applicants/appellants.
Mr. Raman Kumar Sah, learned Deputy Advocate General, present for the State.
Appellants have been convicted for the offence punishable under Section 370 (4)/120B of I.P.C. and sentenced for 10 years' Rigorous Imprisonment with a fine of `5,000/- with default stipulation.
The appeal has been admitted and lower court record has been received.
Now an application for bail in the pending appeal has been filed by the appellants/applicants Heard the learned counsel for the parties on bail application in pending criminal appeal.
Considering the facts and circumstances of the case and the fact that the appellants were on bail during the trial, the bail application is allowed.
Let the applicants/appellants (Prakash Joshi and Ghanshyam Joshi) be released on bail in Special Sessions Trial No.15 of 2014 (State Vs. Rajendra Singh & others), under Sections 376/370/370A/363/120B of I.P.C. and Section 3/5/6 of Prevention of Children From Sexual Offences Act, Police Station Kapkot, District Bageshwar, on their furnishing a personal bond and two sureties each of the equal amount to the satisfaction of the Magistrate/Court concerned.
Bail Application (CRMA No. 529 of 2015) stands disposed.
(Sudhanshu Dhulia, J.) 22.05.2015 ML