CRLA/488/2024
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Uttarakhand High Court

CRLA/488/2024 on 15 November, 2025

               Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                             COURT'S OR JUDGES'S ORDERS
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                                 IA No.1of 2024 (Misc. Application)
                                 In
                                 CRLA No. 488 of 2024
                                 Hon'ble Ashish Naithani, J.

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

2. Mr. G. S. Sandhu, learned Additional Advocate General 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 23.07.2024 and 26.07.2024 passed by learned Additional District & Sessions Judge, Vikasnagar, Dehradun in a joint trial arising out of Sessions Trial No.5 of 2018, "State vs. Gurudayal" in connection with the FIR/Case Crime No.441 of 2017 under Section 307 of IPC, registered at Police Station Vikasnagar, Dehradun and Sessions Trial No.6 of 2018 "State vs. Gurudayal in connection with the FIR/Case Crima No.443 of 2017 under Section 25 of Arms Act registered at P.S. Vikasnagar, Dehradun, whereby the Appellant has been convicted under Section 307 of IPC and Section 25 of Arms Act.

4. Learned counsel for the Appellant/convict submits that the Appellant/convict is the sole breadwinner of his family, his wife is pregnant and the Appellant has faced a trial for almost 7 years; that Appellant has neither any previous criminal history, nor he is a previous convict

5. Learned counsel for the Appellant/convict further submits that the Appellant/convict has spent almost four years in jail

6. Learned State counsel vehemently opposed the bail application, however, admitted that the Appellant/convict has no previous criminal history.

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. Misc. Application stands allowed.

9. List this matter on 10.01.2026.

(Ashish Naithani, J.) 15.11.2025 Akash