CRLR/598/2025
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Uttarakhand High Court

CRLR/598/2025 on 21 November, 2025

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                              CRLR No. 598 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Shubhr Rastogi, learned counsel for the Revisionist through video conferencing.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision has been preferred challenging the judgment and order dated 19.09.2025 passed by the learned IVth Additional Sessions Judge, Haridwar in Criminal Appeal No. 95 of 2024, "Rampal vs. State of Uttarakhand and Another", as well as the judgment and order dated 16.11.2025 passed by the learned Additional Chief Judicial Magistrate, Laksar, District Haridwar in Criminal Case No. 371 of 2011, "State vs. Rampal", whereby the Revisionist has been convicted for the offences punishable under Sections 323, 325, and 504 IPC.

4. Admit.

5. Heard on the Bail Application (I.A. No. 2 of 2025).

6. Learned counsel for the Revisionist submits that the Revisionist is in long incarceration, as he has been lodged in jail since 24.10.2025. It is further submitted that he has no criminal antecedents and had duly cooperated during the trial. The Revisionist undertakes to abide by all conditions that may be imposed by this Court during the pendency of the revision.

7. Learned State Counsel, however, opposes the bail application.

8. This Court has considered the submissions advanced, the nature of the allegations, and the period of incarceration already undergone by the Revisionist.

9. Considering the overall facts and circumstances of the case, this Court is of the considered opinion that the Revisionist deserves to be enlarged on bail during the pendency of the present revision.

10. Accordingly, the Revisionist shall be released on bail, subject to his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Trial Court.

11. It is, however, clarified that the grant of bail shall not be treated as a ground for seeking adjournments or for delaying the disposal of the present revision.

12. List this case on 12.02.2026 for further hearing.

(Ashish Naithani, J.) 21.11.2025 Shiksha