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Atar Singh vs State Of Uttarakhand
2025 Latest Caselaw 3412 UK

Citation : 2025 Latest Caselaw 3412 UK
Judgement Date : 25 August, 2025

Uttarakhand High Court

Atar Singh vs State Of Uttarakhand on 25 August, 2025

Author: Ravindra Maithani
Bench: Ravindra Maithani
  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                IA No.1 of 2025 For Bail Application
                                 In
               Criminal Appeal No. 270 of 2016

Atar Singh                                                  ...... Appellant

                                     Vs.

State of Uttarakhand                                      ..... Respondent

Present:
Mr. Harshpal Sekhon, Advocate for the appellant.
Mr. Pankaj Joshi, A.G.A. for the State of Uttarakhand.

Coram:        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 25.07.2016, passed in Special Sessions

Trial No.205 of 2015, State Vs. Atar Singh, by the court of

FTC/Additional Sessions Judge/Special Judge, POCSO,

Rudrapur, District Udham Singh Nagar. By it, the appellant has

been convicted and sentenced under Sections 376(2) and 452 IPC.

2. Heard.

3. This is an admitted appeal.

4. List in due course for final hearing.

5. Heard on Bail Application (IA) No.1 of 2025.

6. Learned counsel for the appellant submits that the

appellant has already undergone more than half of the period of

sentence imposed on him; there are less chances of appeal being

heard in near future.

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

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.

(Alok Mahra, J.) (Ravindra Maithani, J.) 25.08.2025 25.08.2025

Ravi Bisht

 
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