Vikas Kumar Saini vs State Of Uttarakhand
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Uttarakhand High Court

Vikas Kumar Saini vs State Of Uttarakhand on 15 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
     IA No. 1 of 2023 (Application for Bail & Suspension of Sentence)
                                 In
                   Criminal Appeal No. 576 of 2023

 Vikas Kumar Saini                                           ........Appellant

                                   Versus

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

 Present:-
        Mr. Tajhar Qayyum, Advocate for the appellant.
        Ms. Manisha Rana Singh, Deputy Advocate General for the State.

                    IA No. 1 of 2024 (Bail Application)
                                  In
                 Criminal Jail Appeal No. 113 of 2023

 Govind                                                      ........Appellant

                                   Versus

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

 Present:-
        Mr. Yogesh Kumar, Advocate for the appellant.
        Ms. Manisha Rana Singh, Deputy Advocate General for the State.

 Hon'ble Ravindra Maithani, J.

Since both these appeals arise out from one and the

same Sessions Trial, they are taken up and heard together.

2. Instant criminal appeals are preferred against the

judgment and order 06.07.2023 passed in Special Sessions Trial No.

41 of 2017, State v. Gangaram and others, by the court of First

Additional Sessions Judge, Roorkee, District Haridwar. By it, the

appellants have been convicted and sentenced under Sections 394,

411, 120B and 304 IPC. They seek bail during pendency of the appeal.

3. The appeals are already admitted.

4. Heard learned counsel for the parties on bail applications

and perused the record.

5. Learned counsel for the appellants would submit that the

appellants have been sentenced to nine years of imprisonment; they

have 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

appellants be enlarged on bail.

8. The bail applications are allowed.

9. The execution of sentence appealed against is suspended

during the pendency of the appeal.

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

pendency of the appeal on their executing a personal bond and

furnishing two reliable sureties, each of the like amount, by each one

of them, to the satisfaction of the court concerned.

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

(Ravindra Maithani, J) 15.05.2025 Avneet/