Ramvir @ Manga vs State Of Uttarakhand
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Uttarakhand High Court

Ramvir @ Manga vs State Of Uttarakhand on 20 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

     HON'BLE JUSTICE SHRI RAVINDRA MAITHANI
                               AND
            HON'BLE JUSTICE SHRI ALOK MAHRA
                       20TH AUGUST, 2025

       Third Bail Application (IA No.9304 of 2024)
                                 In
                Criminal Appeal No. 93 of 2018

Ramvir @ Manga                                   ...... Appellant

                                 Vs.

State of Uttarakhand                           ......Respondent


Presence:
Ms. Disha Vashistha, learned counsel holding brief of Mr. Vivek
Pathak, learned counsel for the appellant.
Mr. Siddhartha Bisht, learned AGA for the State.

(Per: Shri Ravindra Maithani, J.)


            The instant appeal has been preferred against judgment

and order dated 8.3.2018/13.03.2018, passed in Sessions Trial

No.146 of 2014, State Vs. Ramvir, by the court of Additional

Sessions Judge, Roorkee, District Haridwar. By it, the appellant has

been convicted and sentenced under Section 302 & 201 IPC. The

appellant has been awarded life imprisonment. He seeks bail.

2.    This is third bail application. The first bail application was

rejected 30.10.2018 and the second bail application was dismissed

as withdrawn on 29.07.2022.

3.    Learned counsel for the appellant would submit that the

appellant has been in custody for more than 12 years and has

already undergone more than half of the sentence imposed upon him

and there is less chance of appeal being heard in near future.
                                    2

4.     The   period   of   the   custody,   which   the   appellant   has

undergone, has been admitted by the learned State Counsel.

5.     Having considered, this Court is of the view that it is a case in

which the execution of sentence should be suspended and the

appellant be enlarged on bail.

6.     The bail application is allowed.

7.     The sentence appealed against is suspended during the

pendency of the appeal.

8.     The appellant- Ramvir @ Manga 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.

9.     Since the appeal has already been admitted, list in due course

for final hearing.




                                            RAVINDRA MAITHANI, J.

ALOK MAHRA, J. Dated: 20.08.2025 BS