Mrs. Anusuya Sharma vs State Of Uttarakhand
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Uttarakhand High Court

Mrs. Anusuya Sharma vs State Of Uttarakhand on 20 February, 2024

Author: Pankaj Purohit

Bench: Alok Kumar Verma, Pankaj Purohit

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL
           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
           THE HON'BLE SRI JUSTICE PANKAJ PUROHIT

                   20th FEBRUARY, 2024

              CRIMINAL APPEAL NO. 65 of 2024


Mrs. Anusuya Sharma                             .....Appellant

                            Versus

State of Uttarakhand.                           .....Respondent


Counsel for the Appellant :        Ms. Manisha Bhandari,
                                   Advocate and Ms. Divya
                                   Jain, Advocate


Counsel for the State          : Mr. J.S. Virk,
                                 Deputy Advocate General



Corum: Hon'ble Alok Kumar Verma, J.

Hon'ble Pankaj Purohit, J.

Upon hearing the learned counsel for the parties, this Court passed the following order: -

(Per : Shri Alok Kumar Verma, J.)

The present Criminal Appeal has been filed

challenging the judgment dated 30.01.2024, passed by

learned Additional District and Sessions Judge/FTSC

(POCSO), Dehradun in Special Sessions Trial No. 100 of

2019, by which, the present appellant has been convicted

and sentenced to undergo simple imprisonment for a

period of six months along with a fine of Rs. 5000/- under

Section 19 read with Section 21 of the Protection of

Children from Sexual Offences Act, 2012.

2. Admit.

3. List on 05.06.2024.

4. Heard on Bail Application No. 1 of 2024.

5. Ms. Manisha Bhandari, learned counsel for the

appellant submits that the fine, as imposed by the Trial

Court, has been deposited. She further submits that the

appellant was on bail during the trial and the conditions of

bail were never misused by her, and, she is on interim

bail.

6. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the appellant

Mrs. Anusuya Sharma, provided she submits a personal

bond and two reliable sureties of the same amount to the

satisfaction of the court concerned.

7. Bail Application is allowed accordingly.

__________________ Alok Kumar Verma, J.

_______________ Pankaj Purohit, J.

Dt: 20.02.2024 Ujjwal