Uttarakhand High Court
Narendra ........Appellant/ vs State Of Uttarakhand on 18 February, 2026
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
Short Term Bail Application (IA) No.4263 of 2026
In
Criminal Appeal No. 379 of 2018
Narendra ........Appellant/Applicant
Vs.
State of Uttarakhand ........... Respondent
Present : Mr. Safdar, Advocate for the appellant/applicant.
Mr. Pankaj Joshi, AGA for the State.
Mr. Rajendra Singh Azad, Advocate for the informant.
Coram : Hon'ble Ravindra Maithani. J.
Hon'ble Siddhartha Sah, J.
Hon'ble Ravindra Maithani, J. (Oral) Instant appeal is preferred against the judgment and order dated 17.10.2018, passed in Sessions Trial No.275 of 2014, State of Uttarakhand vs. Balister and others, by the court of District and Sessions Judge, Haridwar. By it, the appellant Narendra has been convicted and sentenced under Sections 147, 148, 149, 302, 307, 341, 34 IPC. The appellant Narendra has filed a short term bail application on the ground that on 20.02.2026 his son is getting married.
2. Heard on Short Term Bail Application (IA) No.4263 of 2026.
2
3. Learned counsel for the appellant would submit that the son of the appellant is getting married on 20.02.2026. Therefore, he may be granted short term bail for two weeks.
4. Learned State Counsel as well as learned counsel for the informant was required to get instructions.
5. Learned counsel for the informant submits that the marriage of the son of the appellant Narendra is scheduled on 20.02.2026. He submits that one week's short term bail may be granted to the appellant, but certain conditions may be imposed that he should not commit any offence.
6. Learned counsel for the appellant would submit that the appellant would not commit any offence; he should be released on short term bail; he is unwell; he is a kidney patient.
7. Having considered, without adverting to the merits of the case, purely on the humanitarian ground, this Court is of the view that the appellant may be enlarged on short term bail for a period of one week from the date of his release.
3
8. Let the appellant be released on short term bail for a period of one week from the date of his actual release, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.
9. It is further directed that, on expiry of the period of short term bail, the appellant shall surrender before the court concerned and intimation to that effect shall also be given to this Court.
10. The short term bail application stands disposed of.
11. Let a copy of this order be supplied to the learned counsel for the appellant today itself, on payment of usual charges, as per Rules.
12. List along with connected matters on 30.03.2026.
(Siddhartha Sah, J.) (Ravindra Maithani, J.) 18.02.2026 Sanjay