Uttarakhand High Court
Poonam And Another ......Appellants vs State Of Uttarakhand on 27 February, 2026
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CRLA No.77 of 2026
Poonam and another ......Appellants
Versus
State of Uttarakhand ...Respondent
Hon'ble Ashish Naithani, J.
Mr. Bharat Singh, learned counsel for the Appellants.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.
3. Appellants were convicted for the offences punishable under Sections 147, 323, 149 and 325/149 of IPC, vide judgment and order dated 13.02.2026 passed by the court of learned IV Additional Session Judge, Haridwar in Session Trial No.155 of 2023, "State Vs. Atar Singh and others". Challenging their conviction and sentence, Appellants have filed this appeal.
4. This Court has been informed by the learned counsel for the Appellants that the Appellant No.1 - Poonam, is in jail along with a minor daughter, and considering the fact that the said child is in jail without any fault of her, this Court had called a report from the District Jail, Haridwar. Considering the report so placed before this Court by the Senior Superintendent Jail, Haridwar, it is reported that the convict Poonam W/o Sri Bittu R/o Atmalpur, Bangla, District Haridwar is in jail since 13.02.2026. It is also reported that the convict inmate Poonam W/o Sri Bittu is with her daughter in jail. Further it is reported that when the convict inmate Poonam was inducted in the jail as per medical report she was found to be seven months pregnant.
5. Considering the fact that the minor girl child is with the Appellant No.1/ convict Poonam in jail, and she is also reported to be seven months pregnant as per medical pregnancy card by 13.02.2026; the ground for bail are found to be sufficient. Appellant No. 2 Rajjo is also a woman aged about 69 years.
6. Consequently, the bail application (IA No.1/2026) is allowed. Let the Appellants/Applicants, be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned.
7. List this matter on 18.05.2026.
8. In the meantime, Trial Court Record is called for.
(Ashish Naithani, J.) 27.02.2026 Nitesh/