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Judgment
Alok Kumar Verma, J
This Criminal Appeal has been filed against the judgment dated 17.12.2021, passed by the First Additional Sessions Judge, Rishikesh, District Dehradun in Sessions Trial No.143 of 2019, “State Vs. Upendra”, whereby, the appellant Upendra has been convicted and sentenced to undergo simple imprisonment for a period of three months for the offence under Section 4/25 of the Arms Act.
Heard Mr. S.R.S. Gill, the learned counsel for the appellant and Mr. T.C. Agarwal, learned Deputy Advocate General for the State, on the bail application.
The learned counsel for the State opposed the bail application.
Admittedly, the appellant was on bail during the trial and conditions of bail were neither violated nor misused by him.
Considering the facts and circumstances of the case, this Court is inclined to grant bail to the appellant Upendra, provided he submits a personal bond and two reliable sureties of the same amount to the satisfaction of the court concerned.