Arif ........Appellant/ vs State Of Uttarakhand
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Uttarakhand High Court

Arif ........Appellant/ vs State Of Uttarakhand on 2 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

       HIGH COURT OF UTTARAKHAND AT NAINITAL

                   Bail Application (IA) No.01 of 2025
                                    In
                    Criminal Appeal No. 282 of 2025

Arif                                         ........Appellant/Applicant
                                       Vs.
State of Uttarakhand                          ........... Respondent
Present :   Mr. Mehboob Rahi, Advocate for the appellant/applicant.
            Mr. Virendra Singh Rawat, AGA with Mr. Pramod             Tiwari,   Brief
            Holder for the State.


Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 11.04.2025, passed in Sessions Trial

No.188 of 2011, State of Uttarakhand vs. Raseed Ahmad alias

Munne and others, by the court of Second Additional District and

Sessions Judge, Udham Singh Nagar. By it, the appellant has been

convicted under Section 411 IPC and sentenced to rigorous

imprisonment for a period of two years and six months along with a

fine of Rs.5,000/-. In default of payment of fine, to undergo simple

imprisonment for a further period of 15 days.

2. Heard.

3. Admit.

4. Call for the LCR.

5. Once LCR is received, let paper-book be prepared and

provided to the learned counsel for the parties, as per Rules.

6. List thereafter along with CRLA No.258 of 2025 for final

hearing.

7. Heard on Bail Application (IA) No.11 of 2025.

8. It is submitted that the co-convicted has already been

granted bail in CRLA No.258 of 2025.

9. This fact is admitted by the 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 applicant/appellant be enlarged on bail.

11. The bail application is allowed.

12. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

13. Let the applicant/appellant be released on bail, during

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 Sanjay