Jay Singh vs State Of Uttarakhand

Alok Kumar Verma, J

Proposed revisionist – accused Jay Singh was convicted by learned Trial Court under Sections 419, 420, 468 and Section 471 of the Indian Penal Code, 1860 (for short, “IPC”). He was sentenced to undergo rigorous imprisonment for a period of two years for the offence under Section 419 IPC. He was sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.2,000/-for the offence under Section 420 IPC. He was sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.2,000/- for the offence under Section 468 IPC, and, he was further sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000/- for the offence under Section 471 IPC. All the sentences were directed to run concurrently.

Against the judgment passed by the learned Trial Court, a Criminal Appeal (No.18 of 2020) was filed. The said Appeal has been dismissed vide judgment dated 04.07.2023, passed by learned District and Sessions Judge, Tehri Garhwal.

Heard Mr. Lokendra Dobhal, learned counsel for the revisionist and Ms. Manisha Rana Singh, learned AGA for the State.

Admit.

List on 20.11.2023.

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

Learned counsel for the revisionist has submitted that there are material contradictions in the statements of the prosecution’s witnesses. Revisionist was on bail during the trial and appeal, and, the conditions of bail were neither violated nor misused by him. He further submitted that fine has been deposited by the revisionist.

Learned counsel for the State has opposed the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, this Court is of the view that the revisionist deserves bail at this stage.

The Bail Application (IA No.01 of 2023) is allowed.

Let the revisionist – Jay Singh be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.