Sandeep And Another ......Appellants vs State Of Uttarakhand
2025 Latest Caselaw 6389 UK

Uttarakhand High Court

Sandeep And Another ......Appellants vs State Of Uttarakhand on 18 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Criminal Appeal No. 732 of 2025
                                     With
                IA No.1 of 2025 For Bail Application

Sandeep and Another                                            ......Appellants

                                     Vs.

State of Uttarakhand                                          ..... Respondent

Present:
Mr. Shailabh Pandey, Advocate for the appellants.
Mr. Pankaj Joshi, A.G.A. for the State of Uttarakhand.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 21.11.2025, passed in Special Sessions

Trial No.368 of 2022, State Vs. Sandeep and Another, by the court

of FTC/Additional Sessions Judge/Special Judge (POCSO),

Udham Singh Nagar. By it, the appellant has been convicted and

sentenced under Sections 452, 325, 504 and 506 IPC.

2. Heard.

3. Admit.

4. Call for the LCR.

5. Once LCR is received, let paper book be provided

to learned counsel for the parties, as per rules.

6. List in due course for final hearing.

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

8. Learned counsel for the appellants submits that

the appellants have been sentenced to 3 years' rigorous

imprisonment; they could have obtained interim bail, but they

have not been advised to seek interim bail; they were on bail

during trial; they have never misused the bail granted to them.

9. These facts are not disputed by learned State

Counsel.

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

is a case in which the execution of sentence should be suspended

and the appellants be enlarged on bail.

11. The bail application is allowed.

12. The sentence appealed against is suspended

during the pendency of the appeal.

13. Let the appellants be released on bail during the

pendency of the appeal on their executing a personal bond and

furnishing two reliable sureties, each of the like amount, by each

one of them, to the satisfaction of the court concerned.

(Ravindra Maithani, J.) 18.12.2025

Ravi Bisht