Uttarakhand High Court
CRLA/733/2025 on 13 February, 2026
Office Notes,
reports, orders
or proceedings COURT'S OR JUDGE'S ORDERS
SL.
Date or directions
No.
and Registrar's
order with
Signatures
(Bail Appl. No.01 of 2025)
In
CRLA No.733 of 2025
Hon'ble Ashish Naithani, J.
Mr. Ramji Srivastava, learned counsel for the Applicant/Appellant.
2. Mr. J.P. Kandpal, learned Brief Holder for the State.
3. Present criminal appeal has been filed by the applicant against the judgment and order dated 29.11.2025/02.12.2025 passed by learned Additional District and Sessions Judge/F.T.S.C. (POCSO), Dehradun in Special Session Trial No.73 of 2019 State vs. Surinder Paul Singh whereby applicant has been convicted under Section 354 of IPC and sentenced for two years imprisonment with a fine of Rs.10,000/- and in default stipulation one month additional simple imprisonment was imposed and under Section 10 of the POCSO Act he was sentenced for five years imprisonment with a fine of Rs.10,000/- and in default stipulation one month additional simple imprisonment was imposed upon him.
4. Heard Mr. B.S. Koranga, learned counsel for the applicant and Mr. Vipul Painuly, learned AGA for the State.
5. Learned counsel for the applicant submits that applicant is a permanent resident of his given address and in case bail is granted there is no chance of his absconding. He submits that applicant was on bail during the pendency of trial and he has never misused the same.
6. Learned State counsel has opposed the bail application.
7. Having heard the learned counsel for the parties and considering the overall facts and circumstances of the case, without going into the merits of the case, this Court is of the view that applicant deserves bail.
8. Accordingly, the bail application is allowed. Let the applicant-Surinder Paul Singh be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of court concerned.
9. List on 06.04.2026.
(Ashish Naithani, J.) 13.02.2026 Arti