Tausif Ahmad vs State Of Uttarakhand
2025 Latest Caselaw 391 UK

Uttarakhand High Court

Tausif Ahmad vs State Of Uttarakhand on 14 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

              Criminal Appeal No. 306 of 2025
                               With
                IA No.1 of 2025 For Bail Application


Tausif Ahmad                                                   ...... Appellant

                                    Vs.

State of Uttarakhand                                      ..... Respondent

Present:
Mr. Harshpal Sekhon, Advocate for the appellant.
Ms. Manisha Rana Singh, D.A.G. for the State of Uttarakhand.



Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 03.05.2025, passed in Sessions Trial

No.222 of 2019, State of Uttarakhand Vs. Tausif Ahmad and

Others, by the court of Third Additional Sessions Judge,

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

been convicted and sentenced under Section 306 IPC.

2. Heard.

3. Admit.

Call for the LCR.

4. Once LCR is received, let paper book be provided

to learned counsel for the parties, as per rules.

5. List thereafter for final hearing.

6. Heard on Bail Application (IA) No.1 of 2025.

7. It is argued by learned counsel for the appellant

that the appellant was on bail during trial; in the instant matter,

police has submitted the final report, but while rejecting the final

report, cognizance was taken by the Magistrate; there is a suicide

not in the instant matter, in which the deceased has not blamed

the appellant for any wrong done by him, instead, she has said

that in her suicide, the appellant has no role, but despite that, the

conviction was recorded.

8. The factual narrations, as stated, have not been

denied by learned State Counsel.

9. 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.

10. The bail application is allowed.

11. The sentence appealed against is suspended during

the pendency of the appeal.

12. 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.) 14.05.2025

Ravi Bisht