Shiv Kumar vs State Of Uttarakhand
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Uttarakhand High Court

Shiv Kumar 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 2025 For Bail Application
                                 In
               Criminal Appeal No. 52 of 2025

Shiv Kumar                                                    ...... Appellant

                                    Vs.

State of Uttarakhand                                     ..... Respondent

Present:
Ms. Sheetal Selwal, Advocate for the appellant.
Ms.Manisha Rana Singh, D.A.G. for the State of Uttarakhand.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 02.03.2020, passed in Special Sessions

Trial No.19 of 2019, State Vs. Shiv Kumar, by the court of Special

Judge (NDPS Act), Almora. By it, the appellant has been convicted

and sentenced under Section 8/20 of the Narcotic Drugs and

Psychotropic Substances Act, 1985.

2. Heard.

3. Admit.

4. The LCR has already been received.

5. List in due course for final hearing.

6. Heard on Bail Application (IA) No.2 of 2025.

7. Learned counsel for the appellant submits that the

appellant is in custody for more than half of the period of sentence

imposed on him.

8. This fact is not disputed by learned State Counsel.

9. 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.

10. The bail application is allowed.

11. The sentence appealed against is suspended

during the pendency of the appeal.

12. 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