Rohit vs The State Of Uttarakhand
2025 Latest Caselaw 833 UK

Uttarakhand High Court

Rohit vs The State Of Uttarakhand on 10 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
                 IA No. 4 of 2025 (Third Bail Application)
                                  In
                    Criminal Appeal No. 421 of 2021

 Rohit                                                     ........Appellant

                                    Versus

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

 Present:-
        Mr. Prince Chauhan, Advocate for the Advocate.
        Mr. Vijay Khanduri, Brief Holder for the State.


 Hon'ble Ravindra Maithani, J.

Instant criminal appeal has been preferred against the

judgment and order 25.10.2021 passed in Special Sessions Trial No.

34 of 2010, State v. Rohit, by the court of Fast Track Court/Special

Judge (POCSO)/Additional District and Sessions Judge, Dehradun, by

which the appellant has been convicted under Section 4 of the

Protection of Children from Sexual Offences Act, 2012 and sentenced

to rigorous imprisonment for a period of 8 years and a fine of

Rs. 30,000/-, and in default of payment of fine to undergo further

rigorous imprisonment for a period of two months.

2. This is an admitted appeal. The appellant has sought his

release on bail during pendency of the appeal.

3. This is third bail application of the appellant. His first

two bail applications have already been rejected on 30.03.2022 and

10.01.2024, respectively.

4. Heard learned counsel for the parties on third bail

application and perused the record.

5. Learned counsel for the appellant submits that the

appellant has been sentenced to eight years of imprisonment; he has

already undergone more than half of the sentence; there are less

chances of the appeal being heard in near future.

6. These factual narrations are not disputed by the learned

State Counsel.

7. 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.

8. The bail application is allowed.

9. The execution of sentence appealed against is suspended

during the pendency of the appeal.

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

pendency of the appeal on his executing a personal bond and

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

satisfaction of the court concerned.

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

(Ravindra Maithani, J) 10.07.2025 Avneet/