Rajesh Singh Bhandari vs State Of Uttarakhand
2025 Latest Caselaw 2670 UK

Uttarakhand High Court

Rajesh Singh Bhandari vs State Of Uttarakhand on 22 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                IA No.2 of 2024 For Bail Application
                                 In
             Criminal Jail Appeal No. 34 of 2021


Rajesh Singh Bhandari                                   ...... Appellant

                                     Vs.

State of Uttarakhand                                   ..... Respondent
Present:
Ms. Sheetal Selwal, learned Amicus Curiae.
Mr. V.S. Rawat, A.G.A. for the State of Uttarakhand.


Hon'ble Ravindra Maithani, J. (Oral)

Instant criminal jail appeal is preferred against the

judgment and order dated 25.03.2021, passed in Special Sessions

Trial No.08 of 2019, State Vs. Mahesh Khanna and Others, by the

court of Special Judge, (POCSO), Rudraprayag. By it, the

appellant has been convicted and sentenced under Sections 370,

370-A,376(1), 373 IPC, Section 4(1) of the Protection of Children

from Sexual Offences Act, 2012 and Section 5 of the Prevention of

Immoral (Prevention) Traffic Act, 1956.

2. Heard.

3. The appeal is already admitted.

4. List for final hearing in due course along with

connected appeals.

5. Heard on bail application (IA No.1 of 2024).

6. Learned counsel for the appellant would submit

that co-convict, having similar role, has already been granted bail.

7. Learned State Counsel admits this fact.

8. 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.

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.) 22.08.2025

Ravi Bisht