CRLA/455/2022
2023 Latest Caselaw 3310 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 1 of 2022
                                  With
                                  CRLA No. 455 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Ms. Shweta Badola Dobhal, Advocate, on behalf of Mr. Lokendra Dobhal, Advocate, for the appellants.

Mr. V.K. Gemini, Deputy A.G., for the State of Uttarakhand.

Heard Ms. Shweta Badola Dobhal, learned counsel for the appellants.

As a consequence of the judgment of conviction dated 30th September, 2022, as passed in Special Sessions Trial No. 41 of 2019, State Vs. Neeraj Rana and others, the two accused /appellants, herein, were convicted for different offences.

As far as the appellant No.1/Anil Singh is concerned, he has already been released on bail by this Court by an order dated 26th November, 2022.

The Bail Application of appellant No.2/Neeraj Rana @ Niranjan, is being pressed on the ground, that the offence, for which he has been convicted, he cannot be directly attributed to be involved in the commission of offence, just because the victim was having friendly relationship with the appellant. It has been further argued, that she has voluntarily travelled from Uttarkashi to Rishikesh and thereafter to Bangalore with the appellant No.2 without raising any alarm as such.

The appellant was on bail during the course of trial, and after being released on 7th December, 2020, he had never misused the same.

Having considered the entirety of the facts and documents on record, the appellant No.2 is directed to be released on bail, subject to furnishing of his personal bond and two sureties each of the like amount to the satisfaction of Court concerned.

(Sharad Kumar Sharma, J.) Dated 01.11.2023 Shiv