Nanhe Alias Mahesh vs State Of Uttarakhand
2025 Latest Caselaw 304 UK

Uttarakhand High Court

Nanhe Alias Mahesh vs State Of Uttarakhand on 13 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
               Bail Application No. 01 of 2025
                              In
             Criminal Jail Appeal No.17 of 2025

Nanhe alias Mahesh                                  ......Appellant

                               Versus


State of Uttarakhand                               ....Respondent


Present:
            Mr. Amit Kapri, Advocate for the appellant.
            Mr. V.S. Rawat, A.G.A. for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against judgment and order

dated 17.12.2024, passed in Special Sessions Trial No. 06 of 2014,

State of Uttarakhand Vs. Nanhe alias Mahesh and others, by the

court of Special Judge (Gangsters Act)/2nd Additional Sessions

Judge, Rudrapur, District Udham Singh Nagar. By it, the appellant

has been convicted under Section 2/3 of the Uttar Pradesh Gangsters

and Anti-Social Activities (Prevention) Act, 1986 and sentenced to

undergo rigorous imprisonment for a period of two years and six

month with a fine of Rs.10,000/-. In default of payment of fine, to

undergo 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. It is argued that co-convicts have already been granted

bail.

4. This fact is admitted by learned State counsel.

5. 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.

6. The bail application is allowed.

7. The sentence appealed against is suspended during the

pendency of the appeal.

8. 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.

9. List in due course.

(Ravindra Maithani, J.) 13.05.2025 Jitendra