CRLA/65/2025
2025 Latest Caselaw 2065 UK

Uttarakhand High Court

CRLA/65/2025 on 13 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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


                                      Bail Application No. 1 of 2025
                                      In
                                      CRLA No. 65 of 2025
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Ravindra Singh Bisht, learned counsel for the appellant/ applicant.

2. Ms. Pushpa Bhatt, learned Deputy Advocate General for the State.

3. This instant appeal has been preferred by the appellant (convict) against the judgment and order passed by the trial court whereby appellant has been convicted for the offences punishable under Section 307 read with Section 325 IPC with the maximum sentence of 7 years rigorous imprisonment with fine of Rs. 5000/-.

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

5. Admit the appeal.

6. Summon the trial court record.

7. Let objection to the bail application be filed within two weeks.

8. List on 05.03.2025.

(Rakesh Thapliyal, J.) 13.02.2025 SKS