Indrajeet vs State Of Uttarakhand
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Uttarakhand High Court

Indrajeet vs State Of Uttarakhand on 25 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL
            Bail Application No. 01 of 2025
                           In
            Criminal Appeal No.146 of 2025

Indrajeet                                       ......Appellant

                            Versus


State of Uttarakhand                           ....Respondent


Present:
            Mr. Deepak Sharma, Advocate for the appellant through
            video conferencing.
            Mr. V.S. Rawat, A.G.A. for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against the judgment

and order dated 29/30.01.2025, passed in Special Sessions

Trial No. 12 of 2021, State of Uttarakhand Vs. Indrajeet, by

the court of Special Judge (POCSO)/Additional District and

Sessions Judge, Dehradun. By it, the appellant has been

acquitted of the charge under Section 366A, 376 IPC and

Section 3/4 of the Protection of Children From Sexual

Offences Act, 2012. The appellant has been convicted under

363 IPC and sentenced to undergo rigorous imprisonment

for a period of three years with a fine of Rs.10,000/-. In

default of payment of fine, to undergo simple imprisonment

for a further period of one month. The appellant seeks bail

in this appeal.

2. Heard learned counsel for the parties and

perused the record.

3. Admit.

4. LCR has already been received.

5. Paper book has already been prepared.

6. List on 03.07.2025 for final hearing.

Heard on Bail Application No. 1 of 2025

7. Learned counsel for the appellant would submit

that the appellant was on bail during trial. He is still on

interim bail. It is argued that the victim is a girl of mature

understanding. She on her own left the company of her

parents and joined the company of the appellant as per her

statement.

8. Having considered, without adverting much on

merits, this Court is of the view it is a case in which the

execution of sentence should be suspended and the

appellant be enlarged on bail.

9. The bail application is allowed.

10. The sentence appealed against is suspended

during the pendency of the appeal.

11. 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.

(Ravindra Maithani, J.) 25.03.2025 Jitendra