Siya Ram vs State Of Uttarakhand
2025 Latest Caselaw 2633 UK

Uttarakhand High Court

Siya Ram vs State Of Uttarakhand on 21 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Criminal Appeal No. 485 of 2025
                                     With
           IA No.1 of 2025 For Suspension of Sentence

Siya Ram                                                     ...... Appellant

                                      Vs.

State of Uttarakhand                                       ..... Respondent

Present:
Mr. Devesh Upreti, Advocate for the appellant.
Mr. P.S. Uniyal, A.G.A. for the State of Uttarakhand.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 02.08.2025, passed in Special Sessions

Trial No.11 of 2020, State Vs. Siya Ram, by the court of Special

Sessions Judge (NDPS Act)/District and Sessions Judge,

Champawat. By it, the appellant has been convicted and

sentenced under Section 8 read with Section 21(b) of the Narcotic

Drugs and Psychotropic Substances Act, 1985.

2. Heard.

3. Admit.

4. Call for the LCR.

5. Once LCR is received, let paper book be provided

to learned counsel for the parties, as per rules.

6. List in due course for final hearing.

7. Heard on Suspension of Sentence Application (IA)

No.1 of 2025.

8. Learned counsel for the appellant submits that the

appellant was on bail during trial; he is still on interim bail; he

has never misused the bail granted to him.

9. These facts are not disputed by learned State

Counsel.

10. 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.

11. The bail application is allowed.

12. The sentence appealed against is suspended

during the pendency of the appeal.

13. 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.) 21.08.2025

Ravi Bisht