Smt. Manju Devi vs State Of Uttarakhand
2025 Latest Caselaw 693 UK

Uttarakhand High Court

Smt. Manju Devi vs State Of Uttarakhand on 3 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
                    IA No. 1 of 2024 (Bail Application)
                                 In
                   Criminal Appeal No. 492 of 2024

 Smt. Manju Devi                                             ........Appellant

                                   Versus

 State of Uttarakhand                                     ........Respondent

 Present:-
        Mr. D.N. Sharma, Advocate for the appellant.
        Ms. Manisha Rana Singh, Deputy Advocate General for the State.

 Hon'ble Ravindra Maithani, J.

Instant criminal appeal is preferred against the judgment

and order dated 2.8.2024 passed in Sessions Trial No. 05 of 2023,

State of Uttarakhand v. Smt. Manju Devi, by the court of learned

Sessions Judge, Rudraprayag. By it, the appellant has been convicted

under Section 315 IPC and sentenced to rigorous imprisonment for a

period of three years.

2. The appeal is already admitted.

3. Heard learned counsel for the parties on bail application

and perused the record.

4. Learned counsel for the appellant submits that the

appellant was on bail throughout the trial; she was on interim bail,

but now since the bail application could not be heard, she has

surrendered; she never misused the bail granted to her. It is submitted

that the appellant is in custody for more than nine months.

5. These facts are admitted by the learned State Counsel.

6. Having considered, this Court is of the view that it is a

case in which the execution of sentence should be suspended and the

appellant be enlarged on bail.

7. The bail application is allowed.

8. The execution of sentence appealed against is suspended

during the pendency of the appeal.

9. Let the appellant be released on bail, during the

pendency of the appeal on her executing a personal bond and

furnishing two reliable sureties, each of the like amount, to the

satisfaction of the court concerned.

10. List the criminal appeal for final hearing in due course.

(Ravindra Maithani, J) 03.07.2025 Avneet/