Gaurav Sehgal vs State Of Uttarakhand
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Uttarakhand High Court

Gaurav Sehgal vs State Of Uttarakhand on 5 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

              IA No.1 of 2025 For Bail Application
                               In
             Criminal Appeal No. 142 of 2025

Gaurav Sehgal                                   ...... Appellant

                                 Vs.

State of Uttarakhand                         ..... Respondent

Present:
Mr. Sachin, Advocate holding brief of Mr. AMit Kapri, Advocate for the
appellant.
Mr. V.S. Rawat, A.G.A. for the State of Uttarakhand.



Hon'ble Ravindra Maithani, J. (Oral)

Instant criminal appeal is preferred against

the judgment and order dated 18.02.2025, passed in

Special Sessions Trial No.57 of 2019, State Vs. Gaurav

Sehgal, by the court of Special Judge (NDPS Act)/

District and Sessions Judge, Champawat. By it, the

appellant has been convicted under Section 8/20 and

sentenced under Section 20(b)(ii)B of the Narcotic Drugs

and Psychotropic Substances Act, 1985.

2. The appeal is already admitted.

3. Heard on bail application and perused the

record.

4. Learned counsel for the appellant would

submit that co-convict has already been granted bail.

5. Learned State Counsel admits this fact.

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 sentence appealed against is suspended

during the pendency of the appeal.

9. 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 on

24.07.2025.

(Ravindra Maithani, J.) 05.05.2025 Ravi Bisht