Uttarakhand High Court
Balvinder Singh @ Babu vs State Of Uttarakhand on 25 February, 2026
Office Notes,
reports, orders
or proceedings
SL. Dat COURT'S OR JUDGE'S ORDERS
or directions
No. e
and Registrar's
order with
Signatures
CRLA No.53 of 2020
Balvinder Singh @ Babu ......Appellant
Versus
State of Uttarakhand ...Respondent
With
CRLA No.52 of 2020
Balvinder Singh @ Babu ......Appellant
Versus
State of Uttarakhand ...Respondent
Hon'ble Ashish Naithani, J.
None present for the Appellant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.
3. In CRLA No.52 of 2020:- Appellant was convicted for the offence punishable under Sections 323 read with 34, 324 read with 34 and under Section 506 of IPC, vide judgment and order dated 21.12.2019, passed by the court of learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Session Trial No.87 of 2015, "State Versus Balvinder Singh @ Babu". Challenging his conviction and sentence, Appellant has filed this appeal.
4. The coordinate Bench of this Court, considering the incarceration of 19 months, the bail was granted to the Appellant on the very day of its inception i.e. on 17.01.2020.
5. In CRLA No.53 of 2020:- Appellant was convicted for the offence punishable under Section 25 of the Arms Act, vide judgment and order dated 21.12.2019, passed by the court of learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Session Trial No.88 of 2015, "State Versus Balvinder Singh @ Babu". Challenging his conviction and sentence, Appellant has filed this appeal. The coordinate Bench of this Court had noted that on the day of its inception i.e. on 17.01.2020, one year imprisonment has been imposed on the Appellant, and he has already served the sentence.
6. Learned State Counsel is requested to up-date this Court with a detailed jail report.
7. List these matters on 10.03.2026.
(Ashish Naithani, J.) 25.02.2026 Nitesh/