CRLA/547/2024
2025 Latest Caselaw 5524 UK

Citation : 2025 Latest Caselaw 5524 UK
Judgement Date : 15 November, 2025

Uttarakhand High Court

CRLA/547/2024 on 15 November, 2025

               Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                             COURT'S OR JUDGES'S ORDERS
No            directions and
             Registrar's order
              with Signatures
                                 IA No.01 of 2024 (Bail Application)
                                 In
                                 CRLA No. 547 of 2024
                                 Hon'ble Ashish Naithani, J.

Mr. Sanjay Bhatt, learned counsel for the Appellant/convict.

2. Mr. Sandeep Sharma, learned A.G.A. for the State.

3. This criminal appeal under Section 374(2) of Cr.P.C. r/w Section 415 of BNSS is filed by the Appellant/convict against the judgment and order dated 04.09.2024 passed by learned Special Sessions Judge, Champawat in Special Session Trial No.33 of 2018, "State vs. Ram Singh", whereby the Appellant/convict has been convicted and sentenced to under Section 8/20 of NDPS Act to undergo a rigorous imprisonment for 10 years and to pay a fine of Rs.1,00,000/- in default thereof to undergo an additional imprisonment for one year and consequently the Appellant be acquitted from the charges levelled against him.

4. Learned counsel for the Appellant/convict submits that the Appellant/convict is a law abiding citizen; the Appellant/convict is languishing in jail since the date of conviction i.e. on 04.09.2024 and he had also served nearly 6 months in jail between 28.07.2018 and 19.01.2019; the Appellant/convict did not disobey any condition of bail or any law during trial.

5. Learned State counsel vehemently opposed the bail application, however, admitted that the Appellant/convict did not disobey any condition of bail or any law during trial.

6. Having considered the submissions of learned counsel for the parties but without expressing any opinion about the final merits of the case, the Appellant/convict is admitted to bail on furnishing a personal bond and two reliable sureties, each of the like amount to the satisfaction of the court concerned.

7. Bail Application stands allowed.

8. List this matter on 10.01.2026.

(Ashish Naithani, J.) 15.11.2025 Akash