Uttarakhand High Court
"Buta Singh @ Rajat Singh vs Unknown on 10 March, 2026
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IA No.05 of 2026 (Short Term Bail Application)
In
CRLA No.17 of 2025
"Buta Singh @ Rajat Singh Vs. State of Uttarakhand"
Hon'ble Ashish Naithani, J.
Mr. Vikas Anand, learned counsel for the Appellant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.
3. The present criminal appeal has been filed by the Appellant against the judgment and order dated 12.12.2024, passed by the court of learned FTC/Additional Sessions Judge/Special Judge POCSO, Rudrapur, District Udham Singh Nagar in Special Session Trial No.360 of 2022, "State of Uttarakhand Vs. Buta Singh @ Rajat Singh" convicting the Appellant for the offence punishable under Section 452 of IPC, 376 read with 511 of IPC, and under Sections 6 read with 18 of the POCSO Act.
4. Since the main ground for the short term bail as advanced by the learned counsel for the Appellant is the medical condition of the father of the Appellant aged about 55 years, and he is facing serious problems of leprosy and is suffering from Hensons Disease and ENL Type II reaction, and needs to take care.
5. Considering the overall facts and circumstances of the case and the medical condition of the father of the Appellant, the short term bail application is being allowed. Therefore, this Court grants a short term bail for a period of one month to the Appellant, provided he submits a personal bond and two sureties of the like amount to the satisfaction of the court concerned. A direction is also given to the State to release the Appellant tomorrow itself. He is directed to surrender before the concerned jail after the expiry of the short term bail. While he is in furlough, he is directed to observe the following conditions:-
i. The Applicant shall surrender his passport, if any, before the Superintendent of the concerned Jail.
ii. The Applicant shall maintain peace and tranquility during the pendency of the appeal.
iv. The Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case.
v. The Applicant shall report to the jurisdiction of police on every Monday of each week of the month.
6. List this matter on 04.05.2026.
(Ashish Naithani) 10.03.2026 Nitesh/