CRLA/806/2024
2025 Latest Caselaw 1630 UK

Uttarakhand High Court

CRLA/806/2024 on 9 January, 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
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                                      Bail Application No. 01 of 2024
                                      In
                                      CRLA No. 806 of 2024
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. R.P. Nautiyal, learned Sr. Advocate assisted by Mr. Pawan Kumar Nath, learned counsel for the appellant.

2. Mr. Akshay Latwal, learned Brief Holder for the State.

3. The instant Criminal Appeal was admitted by this Court on 30.12.2024 and trial court record were summoned.

4. Heard on bail application.

5. Present appeal has been preferred by the appellant (convict) against the judgment and order dated 11.12.2024 and 13.12.2024 passed by learned Addl. Session Judge, Khatima, Udham Singh Nagar in Sessions Trial No. 126 of 2021 whereby appellant has been convicted for the offence under Section 307 IPC with 7 years rigorous imprisonment and fine of Rs. 15,000/-, he was convicted for the offence under Section 324 IPC with 2 years rigorous imprisonment and fine of Rs. 5,000/-, he was convicted for the offence under Section 506 IPC with one year rigorous imprisonment and fine of Rs. 2,000/- with the further direction that all the sentences shall run concurrently.

6. Learned Sr. Advocate for the appellant / applicant submits that appellant was on bail during trial and he never misused the bail. He further submits that appellant has already served the sentence of 746 days in jail.

7. Learned State Counsel have not disputed this fact that appellant was on bail during trial and he never misused the same.

8. Having heard learned counsel for the parties and considering the facts that appellant was on bail during trial and he has already served more than 2 years 16 days in jail, this Court is of the view that appellant deserve for bail. Accordingly, without expressing any opinion on the merits of the case, bail application is allowed.

9. Let the appellant - Ravendra Singh be released on bail during the pending of this appeal, on furnishing personal bond and two sureties, each of the like amount, to the satisfaction of the court concerned.

10. Realization of the fine shall also remain suspended.

11. Registry is directed to prepare the paper book and supply the same to the learned counsel for the parties.

12. List this appeal in the month of October, 2025.

(Rakesh Thapliyal, J.) 09.01.2025 SKS