CRLA/521/2025
2025 Latest Caselaw 5687 UK

Uttarakhand High Court

CRLA/521/2025 on 20 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
       Date      reports,
                orders or                COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/38                          CRLA No.521 of 2025
                              Hon'ble Ravindra Maithani, J.

Mr. Deepak Petshali, Advocate for the appellant.

Mr. Siddharth Bisht, AGA for the State. In this matter, bail was heard and order dictated, but before signing it was realized that the matter requires to be heard on certain more points, for example, injuries, period of incarceration, sentence imposed, etc. Since the order has not been signed, it has not attained finality in view of the judgment of the Hon'ble Supreme Court in the case of Kushalbhai Ratanbhai Rohit and others Vs. State of Gujarat, (2014)9 SCC 124. List on 05.12.2025.

(Ravindra Maithani, J.) 20.11.2025 Sanjay