Jugal Kishore vs State Of Uttarakhand
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Uttarakhand High Court

Jugal Kishore vs State Of Uttarakhand on 2 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

              Criminal Appeal No. 276 of 2024
                             With
     IA No.1 of 2022 For Bail And Suspension of Sentence


Jugal Kishore                                          ...... Appellant



                                 Vs.



State of Uttarakhand                                 ..... Respondent

Present:

Mr. Mani KUmar, Advocate for the appellant.
Mr. V.S. Rawat, A.G.A. for the State of Uttarakhand.



Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 20.10.2022, passed in Special Sessions

Trial No.454 of 2018, State of Uttarakhand Vs. Jugal Kishore, by

the court of Additional Sessions Judge/FTSC, Rudrapur, District

Udham Singh Nagar. By it, the appellant has been convicted and

sentenced under Sections 363, 366, 376(2) IPC.

2. Heard.

3. Admit.

4. Call for the LCR.

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

to learned counsel for the parties, as per rules.

6. List thereafter for final hearing.

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

8. Learned counsel for the appellant would submit

that the appellant has been sentenced to the maximum of 10

years of imprisonment. The appellant has already undergone more

than half of the period of sentence.

9. This fact is admitted by learned State Counsel.

10. 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.

11. The bail application is allowed.

12. The sentence appealed against is suspended during

the pendency of the appeal.

13. 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.) 02.05.2025

Ravi Bisht