CRLR/802/2025
2025 Latest Caselaw 6229 UK

Uttarakhand High Court

CRLR/802/2025 on 15 December, 2025

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                              IA No.1/2025 (Bail Application)
                              With
                              CRLR No.802 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Harsh Vardhan Dhanik, learned counsel for the Revisionist.

2. Mr. Vipul Painuly, learned AGA, for the State of Uttarakhand.

3. Proposed Revisionist was convicted under Sections 323, 325, 504 and 506 of IPC, and was sentenced to undergo simple imprisonment for a period of three months under Section 323 of IPC; and was sentenced to undergo simple imprisonment for a period of five years under Section 325 of IPC; and was sentenced to undergo six months simple imprisonment under Section 504 of IPC, and was sentenced to undergo simple imprisonment for a period of six months simple imprisonment under Section 506 of IPC vide judgment and order dated 03.06.2025, passed by the court of learned Chief Judicial Magistrate, Champawat. An appeal (Criminal Appeal No.27 of 2025) was filed by the Revisionist. The said appeal has been dismissed vide judgment and order dated 12.11.2025, passed by the court of learned District Judge, District Champawat. Hence, the present criminal revision.

4. Heard on the bail application.

5. Admit.

6. Learned counsel for the Revisionist submits that during the course of trial, the Revisionist was on bail and has not misused the same. Learned State Counsel has vehemently opposed the bail application of the Revisionist, however, he admits that Revisionist was on bail during the course of trial.

7. Considering the overall facts and circumstances of the case, bail application is allowed. Let the revisionist be released on bail on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.

8. List this matter on 10.03.2026.

(Ashish Naithani, J.) 15.12.2025 Nitesh/