Uttarakhand High Court

CRLA/255/2016 on 2 April, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      02.04.2024                     IA No. 7603 of 2023 (Third Bail Application)
                                     In
                                     CRLA No. 255 of 2016
                                     Hon'ble Ritu Bahri, C.J.

Hon'ble Alok Kumar Verma, J.

1. Mr. Nandan Arya, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief Holder for the State of Uttarakhand.

3. The appellant is seeking suspension of sentence. He has been convicted vide judgment dated 16.06.2016/18.06.2016, passed by the Court of First Additional Sessions Judge, Nainital.

4. As per the counsel for the State, the appellant has undergone 06 years, 04 months & 04 days in custody. He further submits that the appellant is not facing any other criminal trial.

5. The present appeal is of the year 2016, and it is not likely to come up for hearing in the near future.

6. Without commenting on the merits of the case, and as per the judgment of the Punjab & Haryana High Court in the case of "Dharam Pal v. State of Haryana, 1999 SCC OnLine P&H 925", the Third Bail Application (IA No. 7603 of 2023) is allowed, and the sentence of the present appellant/ applicant - Aneesh Ahmad @ Babloo Quershi is also suspended.

7. Let the appellant/ applicant - Aneesh Ahmad @ Babloo Quershi be released on bail, during the pendency of the present criminal appeal, on suitable terms and conditions, as deemed just and proper by the learned trial Judge.

(Alok Kumar Verma, J.) (Ritu Bahri, C.J.) 02.04.2024 02.04.2024

Rahul