CRLA/574/2023
2025 Latest Caselaw 5525 UK

Uttarakhand High Court

CRLA/574/2023 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 2023 (Bail Application)
                                 In
                                 CRLA No. 574 of 2023
                                 Hon'ble Ashish Naithani, J.

Mr. Rajat Mittal, learned counsel for the Appellant/convict appeared through V.C.

2. Mr. Rakesh Kumar Joshi, learned Brief Holder 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 24.08.2023 passed by learned 1st Additional Sessions Judge, Dehradun in Session Trial No.76 of 2014, "State vs. Vijay Kashyap" convicting the Appellant for the offence punishable under Sections 498-A & 304-B of IPC.

4. Learned counsel for the Appellant/convict submits that the Appellant has never been convicted or prosecuted by any Criminal Court earlier and he has no previous criminal history.

5. Learned counsel for the Appellant/convict further submits that the Appellant/convict was on bail during trial and he never misused the bail granted to him.

6. Learned State counsel vehemently opposed the bail application, however, admitted that the Appellant/convict was on bail during trial and never misused the bail granted to him.

7. 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.

8. Bail Application stands allowed.

9. List this matter on 10.01.2026.

(Ashish Naithani, J.) 15.11.2025 Akash