Uttarakhand High Court
"Ankit vs Unknown on 25 March, 2026
Office Notes,
reports, orders
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SL. Dat COURT'S OR JUDGE'S ORDERS
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No. e
and Registrar's
order with
Signatures
IA No.1/2026 (Bail Application)
With
CRLA No.132 of 2026
"Ankit Vs. State of Uttarakhand"
Hon'ble Ashish Naithani, J.
Mr. Vaibhav Singh Chauhan, learned counsel for the Appellant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned AGA, for the State of Uttarakhand.
3. Appellant was convicted for offence punishable under Sections 354, 324/34 and 323/34 of IPC vide judgment and order dated 18.03.2026, passed by the court of learned Additional Sessions Judge/FTC, Haridwar, District Haridwar in Session Trial No.13 of 2024, "State of Uttarakhand Vs. Praduman and another". Challenging his conviction and sentence, Appellant has filed this appeal.
4. Learned counsel for the Appellant submits that the Appellant has served two years four months ten days in jail out of the total sentence of three years.
5. Considering the overall facts and circumstances of the case, the Appellant has made out a case for bail.
6. Consequently, the bail application is allowed. Let the Appellant/Applicant, be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned.
7. Admit.
8. Let the Trial Court Record be called for. After receipt of the TCR, let the paper-book be prepared and supplied to the learned counsel for the parties on the payment of usual charges.
9. List this matter on 14.05.2026.
(Ashish Naithani, J.) 25.03.2026 Nitesh/