Raeesh vs State Of Uttarakhand
2025 Latest Caselaw 272 UK

Uttarakhand High Court

Raeesh vs State Of Uttarakhand on 9 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

            Criminal Appeal No. 300 of 2025
                         With
             IA No.1 of 2025 For Bail Application

Raeesh                                    ...... Appellant

                             Vs.

State of Uttarakhand                    ..... Respondent

Present:
Mr. Tajhar Qayyum, Advocate holding brief of Mr. Mehboob Rahi,
Advocate for the appellant.
Mr. V.S. Rawat, A.G.A. for the State of Uttarakhand.



Hon'ble Ravindra Maithani, J. (Oral)

Instant criminal appeal is preferred against

the judgment and order dated 11.04.2025, passed in

Sessions Trial No.188 of 2011, State Vs. Raseed Ahmad

and Others, by the court of Second Additional Sessions

Judge, Udham Singh Nagar. By it, the appellant has

been convicted and sentenced under Section 411 IPC.

2. Heard.

3. Admit.

4. It is submitted that in the same impugned

order, Lower Court Record has already been summoned.

5. Heard on bail application (IA No.1 of 2025).

6. Learned counsel for the appellant would

submit that co-convict has already been granted bail.

7. Learned State Counsel admits this fact.

8. 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.

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.

12. List the criminal appeal for final hearing along

with CRLA No.282 of 2025.

(Ravindra Maithani, J.) 09.05.2025 Ravi Bisht