Aadil vs State Of Uttarakhand
2025 Latest Caselaw 3956 UK

Uttarakhand High Court

Aadil vs State Of Uttarakhand on 30 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
           Bail Application No. 01 of 2025
                          In
           Criminal Appeal No.156 of 2025

Aadil                                              ......Appellant

                             Versus


State of Uttarakhand                              ....Respondent


Present:
           Mr. Gaurav Singh, Advocate for the appellant.
           Mr. Pramod Tiwari, Brief Holder for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against the judgment

and order dated 20.02.2025, passed in Special Sessions

Trial No. 02 of 2023, State of Uttarakhand Vs. Aadil, by the

court of Special Sessions Judge, Chamoli (Gopeshwar). By

it, the appellant has been convicted under Section 11/12 of

the Protection of Children From Sexual Offences Act, 2012

("the Act") and sentenced to undergo rigorous imprisonment

for a period of one year with a fine of Rs.2,000/-. In default

of payment of fine, to undergo simple imprisonment for a

further period of 15 days. The appellant seeks bail in this

appeal.

2. Heard learned counsel for the parties and

perused the record.

3. Admit.

4. LCR has already been recieved.

5. Let paper book be prepared and provided to

learned counsel for the parties, as per Rules.

6. List thereafter for final hearing.

Heard on Bail Application No. 1 of 2025

7. Learned counsel for the appellant would submit

that the appellant was on bail during trial. He is still on

interim bail.

8 Having considered, without adverting much on

merits, this Court is of the view it is a case in which the

execution of sentence should be suspended and the

appellant be enlarged on bail.

9. The bail application is allowed.

10. The sentence appealed against is suspended

during the pendency of the appeal.

11. The appellant be released on bail, during the

pendency of the appeal, on his executing a personal bond

and furnishing two reliable sureties, each of the like

amount, to the satisfaction of the court concerned.

(Ravindra Maithani, J.) 30.04.2025 Jitendra