CRLR/842/2025
2025 Latest Caselaw 6417 UK

Uttarakhand High Court

CRLR/842/2025 on 18 December, 2025

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                                        IA No.02 of 2025 (Bail Application)
                                        In
                                        CRLR No. 842 of 2025
                                        Hon'ble Ashish Naithani, J.

Mr. Navneet Kaushik, learned counsel for the Revisionists.

2. Mr. Vikash Uniyal, learned Brief Holder for the State.

3. This criminal revision under Section 438/442 of BNSS, 2023 is filed by the Revisionists to set-aside the judgment and order dated 06.11.2025 passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Criminal Appeal No.26 of 2024, titled as "Pradeep Singh & Anr. Vs. State of Uttarakhand" and the impugned judgment and order dated 27.06.2024 passed by the learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.1389 of 2015, titled as "State vs. Pradeep Singh & Anr." By which the learned court below have convicted the Revisionists under Section 11(2) of the Uttarakhand Protection of Cow Progeny Act, 2007 with an imprisonment of one year along with fine of Rs.2000/- each and further under Section 11(d) of the Prevention of Cruelty to Animals Act, 1960 with a fine of Rs.50/- each.

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

4. Learned counsel for the Revisionists/applicants submits that the Revisionists had moved an exemption application along with the said revision but had decided to surrender and obtain bail during pendency of the present revision; the Revisionists, therefore, have surrendered before the learned trial court on 17.12.2025 and have been sent to custody by the court.

5. Learned counsel for the Revisionists/applicants further submits that the sentence awarded to the Revisionists is of one year imprisonment out of which for about more than 20 days they have spent in custody; the Revisionist were on bail during the trial as well as during the pendency of the appeal and have never misused the same.

6. Learned State counsel vehemently opposed the bail application, however, admitted that the Revisionists/applicants were on bail during trial and never misused the liberty granted to them.

7. Having considered the submissions of learned counsel for the parties but without expressing any opinion about the final merits of the case, the Revisionists/applicants are admitted to bail during pendency of the revision on furnishing personal bond and two reliable sureties each, each of the like amount to the satisfaction of the court concerned.

8. Bail Application stands allowed.

9. List this matter on 25.03.2026.

(Ashish Naithani, J.) 18.12.2025 Akash