Amjad Ali ... vs State Of Uttarakhand
2025 Latest Caselaw 6164 UK

Uttarakhand High Court

Amjad Ali ... vs State Of Uttarakhand on 11 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

                  Bail Application (IA) No.01 of 2025
                                       In
                   Criminal Appeal No. 618 of 2025

Amjad Ali                                      .........Appellants/Applicants
                                      Vs.
State of Uttarakhand                                     ........... Respondent
Present : Mr. Lalit Sharma, Advocate for the appellant/applicant.
          Mr. Siddhartha Bisht, AGA for the State.


Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 24.09.2025, passed in Sessions Trial No.15 of 2020,

State of Uttarakhand Vs. Amjad Ali and others, by the court of

Second 1st Additional Sessions Judge, Dehradun. By it, the

appellant has been convicted and sentenced under Sections 306

and 498-A IPC. The appellant seeks bail during pendency of the

appeal.

2. Heard on Bail Application (IA) No.01 of 2025.

3. Learned counsel for the appellant would submit that

the appellant has been sentenced 07 years rigorous imprisonment;

he has already undergone more than 06 years imprisonment; there

are less chances of the appeal being heard in the near future.

Therefore, it is case fit for bail.

4. This is not disputed by the learned State Counsel.

5. Having considered, this Court is of the view that it is a

case in which the execution of sentence should be suspended and

the applicant/appellant be enlarged on bail.

6. The bail application is allowed.

7. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

8. Let the applicant/appellant be released on bail, during

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.

9. List in due course with connected cases.

(Ravindra Maithani, J.) 11.12.2025 Sanjay