CRLA/61/2024
2025 Latest Caselaw 4004 UK

Uttarakhand High Court

CRLA/61/2024 on 30 August, 2025

              Office Notes,
             reports, orders
             or proceedings                    COURT'S OR JUDGE'S ORDERS
SL.
      Date    or directions
No.
             and Registrar's
               order with
               Signatures
                               (Delay Condonation Appl. No.01 of 2024)
                               (Bail Appl. No.02 of 2024)
                               In
                               CRLA No.61 of 2024
                               Hon'ble Ashish Naithani, J.

Mr. Gaurav Singh, learned counsel for the Appellant appearing through V.C.

2. Mr. Dinesh Chauhan, learned AGA assisted by Mr. Rakesh Negi, learned Brief Holder for the State.

3. There is delay of 22 days in filing the instant appeal. Ground is sufficient. The delay is condoned. Accordingly, delay condonation application is allowed.

4. The present criminal appeal has been filed by the Applicant against the judgment and order dated 22.11.2023 passed by learned District & Sessions Judge, Haridwar in Special Session Trial No.222 of 2014 State vs. Sukhpal (FIR/Case Crime No.108 of 2012) for the offence punishable under Section 135 of Electricity Act, 2003 registered at Police Station Laksar, District Haridwar.

5. Heard Mr. Pawan Mishra, learned counsel for the Applicant and Mr. Dinesh Chauhan, learned AGA for the State.

6. Admit.

7. Let the Trial Court Record be summoned.

8. List after two weeks.

9. Heard on Bail Application (I.A. No.02 of 2025).

10. Learned counsel for the applicant submits that applicant has no criminal antecedents; he was on interim bail during the course of trial and he has never misused the same.

11. Learned State counsel opposed the bail application. He concedes that the applicant remained on bail during the trial.

12. Without going into the merit of the case and on perusal of the entire material available on record, this court is of the view that applicant is entitled to be released on bail during the pendency of appeal.

13. Accordingly, the bail application is allowed. Let the Applicant-Sukhpal be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of court concerned. The realization of 40% of the fine shall remain stayed during the pendency of this appeal.

(Ashish Naithani, J.) 30.08.2025 Arti