CRLA/46/2025
2025 Latest Caselaw 1966 UK

Citation : 2025 Latest Caselaw 1966 UK
Judgement Date : 6 February, 2025

Uttarakhand High Court

CRLA/46/2025 on 6 February, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                   COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
               order with
               Signatures

                               CRLA No.46 of 2025
                               Hon'ble Pankaj Purohit, J.

Mr. I.D. Paliwal, Advocate for the appellant.

2. Mr. R.K. Joshi, B.H. for the State.

3. This is a criminal appeal filed under Section 415 of B.N.S.S. 2023 against the judgment and order dated 16.01.2025, passed by learned Sessions Judge, Udham Singh Nagar in Sessions Trial No.34 of 2016, whereby the appellant was convicted under Sections 18 (c) r/w 27(b)(ii) of the Drugs and Cosmetics Act, 1940 and sentenced with rigorous imprisonment of three years along with a fine of ₹1,00,000/- with default stipulation of six months additional imprisonment.

4. As per office report, the appeal is well within time.

5. Admit.

6. Sent for T.C.R. Bail and Suspension of Sentence (IA No.2 of 2025)

7. Applicant/appellant - Mohammad Ali has moved a bail application to release him on bail, during pendency of the appeal before this Court.

8. It is contended by learned counsel for the applicant/appellant that applicant/appellant was released on interim bail by the court convicting him by the impugned judgment dated 16.01.2025. Hence he has filed this criminal appeal.

9. In view of the fact that the applicant/appellant has been convicted for three years only and has been released on interim bail enabling him to file the present appeal, this Court is inclined to release appellant on bail.

10. Accordingly, bail application is allowed.

11. Let the appellant - Mohammad Ali, be released on bail, on the

same terms and conditions, on which he has been released on interim bail by the court concerned.

12. List this case on 29.04.2025.

(Pankaj Purohit, J.) Vacation Judge 06.02.2025 SK