Geeta Sagar vs State Of Uttarakhand

Alok Kumar Verma, J

Proposed Criminal Revision has been filed challenging the judgment dated 22.06.2023, passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Criminal Appeal No. 60 of 2021, by which, the said Appeal, filed against the judgment dated 25.02.2021, passed by learned Judicial Magistrate Khatima, District Udham Singh Nagar in Criminal Case No. 509 of 2016, by which, revisionist-accused was convicted and sentenced to undergo imprisonment for a period of one year along with a fine of Rs. 10,000/- for the offence under Section 411 of the Indian Penal Code, 1860, has been dismissed.

Heard Mrs. Sheetal Selwal, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

Mrs. Sheetal Selwal, Advocate, contended that the alleged stolen property was not recovered from the possession of the revisionist. There are certain material contradictions in the statements of the prosecution’s witnesses.

Admit.

List on 01.12.2023.

Heard on the Bail Application (IA No. 01 of 2023).

Learned counsel appearing for the revisionist submitted that the revisionist was on bail during the appeal and the conditions of bail were never misused by her.

The Bail Application has not been opposed seriously by the State.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the revisionist Smt. Geeta Sagar.

Let the revisionist be released on bail on her executing personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Trial Court.