Balister vs State Of Uttarakhand
2025 Latest Caselaw 3732 UK

Uttarakhand High Court

Balister vs State Of Uttarakhand on 27 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

              IA No.1 of 2023 For Bail Application
                               In
             Criminal Appeal No. 413 of 2018

Balister                                           ...... Appellant

                               Vs.

State of Uttarakhand                             ..... Respondent

Present:
Ms. Disha Vashistha and Mr. Hemant Singh Mahra, Advocates for the
appellant.
Mr. Siddhartha Bisht, 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 17.10.2018, passed in Sessions Trial

No.275 of 2014, State Vs. Balister and Others, by the court of

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

been convicted and sentenced under Sections 302 read with

Section 149, 307 read with Section 149, 341 read with Section

149 and Section 148 IPC.

2. Heard.

3. This is an admitted appeal.

4. List in due course for final hearing along with

connected cases.

5. Heard on Bail Application (IA) No.1 of 2023.

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. The fact with regard to the period of custody,

which the appellant has already undergone, has 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.) 27.08.2025

Ravi Bisht