Vijay Pal vs State Of Uttarakhand

Alok Kumar Verma, J

Revisionist-accused Vijay Pal was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs. 500/- for the offence under Section 411 of the Indian Penal Code, 1860. Against the judgment dated 09.05.2018, passed by learned Judicial Magistrate/Civil Judge (Junior Division), Udham Singh Nagar, a Criminal Appeal (No. 108 of 2018) was filed. The said Appeal has been dismissed vide judgment dated 22.07.2023, passed by learned IInd Additional Sessions Judge, Udham Singh Nagar.

Heard Mr. Basant Singh, learned counsel holding brief of Mr. Harshpal Sekhon, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

Learned counsel appearing for the revisionist contended that the alleged stolen motorcycle was not recovered from the possession of the revisionist. Therefore, there are substantial doubts about the conviction.

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 trial and appeal and the conditions of bail were never misused by him.

Learned counsel for the State has opposed the bail application.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the revisionist Vijay Pal.

Let the revisionist 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 Trial Court.