Khilawan Alias Bittu vs State Of Uttarakhand

Alok Kumar Verma, J

This Criminal Appeal has been filed by the appellant- Khilawan Alias Bittu against the judgment dated 04.05.2022, passed by the 3rd Additional District and Sessions Judge, Rudrapur, District Udham Singh Nagar in Sessions Trial No.101 of 2015, “State vs. Mahendra Singh and Khilawan alias Bittu”, whereby, the appellant has been convicted and sentenced to undergo simple imprisonment for a period of three years along with a fine of Rs.3,000/-for the offence punishable under Section 452 of IPC. He has been further convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.1,000/- for the offence punishable under Section 504 of IPC. Both the sentences are directed to run concurrently.

Heard Mr. Aditya Pratap Singh, the learned counsel for the appellant and Mr. Lalit Miglani, the learned A.G.A. for the State.

Admit.

Heard on the bail application.

The learned counsel for the appellant submitted that the appellant is on interim bail. He was on bail during the trial and the conditions of bail were not violated or misused by the appellant.

The learned counsel for the State opposed the bail application, however, he fairly conceded that the appellant was on bail during the trial and the conditions of bail were neither misused nor violated by the appellant.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the appellant Khilawan Alias Bittu , provided he submits a personal bond and two reliable sureties of the same amount to the satisfaction of the court concerned.