CRJA/100/2023
2025 Latest Caselaw 1270 UK

Uttarakhand High Court

CRJA/100/2023 on 22 July, 2025

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

                              CRJA No.100 of 2023

                              Hon'ble Ashish Naithani, J.

Mrs. Sheetal Selwal, learned counsel for the Appellant.

2. Mr. Vipul Painuly, learned AGA, for the State of Uttarakhand

3. In the present jail appeal, the consideration before this Court at present is the bail application moved on behalf of the convict/Appellant, through Jailor.

4. The main contention in support of the bail application is that the Appellant was convicted by the judgment and order dated 06.05.2023, passed by learned Additional District and Sessions Judge/FTCS (POCSO), Dehradun in Session Trial No.55 of 2020, "State Vs. Pramod", whereby the Appellant was convicted and sentenced under Section 376 of IPC for rigorous imprisonment for a period of ten years and fine of Rs.25,000/- and in default of payment of fine, additional simple imprisonment of three months, was awarded to the Appellant.

5. A report is called in this regard as to what is the latest position.

6. The Jail Superintendent, District Jail, Dehradun, is directed to compute the period in default of the fine so awarded to the Appellant, also.

7. List this matter on 29th July, 2025.

(Ashish Naithani, J.) 22.07.2025 Nitesh/