Vikas Kumar Saini vs State Of Uttarakhand
2025 Latest Caselaw 448 UK

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 (Bail Application)
                                 In
                   Criminal Appeal No. 582 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.


 Hon'ble Ravindra Maithani, J.

Instant criminal appeal is preferred against the judgment

and order dated 06.07.2023 passed in Special Sessions Trial No. 48 of

2017, State v. Vikas Kumar Saini, by the court of First Additional

Sessions Judge, Roorkee, District Haridwar. By it, the appellant has

been convicted and sentenced under Section 25/4 of the Arms Act,

1959. He seeks bail during pendency of the appeal.

2. The appeal is already admitted.

3. Heard learned counsel for the parties on bail application

and perused the record.

4. Learned counsel for the appellant would submit that the

appellant has been sentenced to two years of imprisonment; he has

already undergone the period of sentence; there are less chances of the

appeal being heard in near future.

5. These factual narrations are not disputed by the learned

State Counsel.

6. 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.

7. The bail application is allowed.

8. The execution of sentence appealed against is suspended

during the pendency of the appeal.

9. Let 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.

10. List the criminal appeal for final hearing in due course.

(Ravindra Maithani, J) 15.05.2025 Avneet/