Aan Singh @ Anand Singh vs State Of Uttarakhand
2025 Latest Caselaw 5817 UK

Uttarakhand High Court

Aan Singh @ Anand Singh vs State Of Uttarakhand on 27 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
               Bail Application No. 01 of 2025
                              In
               Criminal Appeal No.694 of 2025

Aan Singh @ Anand Singh                                ......Appellant

                                Versus


State of Uttarakhand                                   ....Respondent

Present:
            Mr. Sunder Singh Mehra and Geetanjali Dhami, Advocates
            for the appellant.
            Mr. Pankaj Joshi, A.G.A. for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against the judgment and order

dated 11.11.2025, passed in Sessions Trial No. 09 of 2023, State of

Uttarakhand Vs. Aan Singh @ Anand Singh, by the court of 2nd

Additional Sessions Judge, Nainita. By it, the appellant has been

convicted under Section 3/25 of the Arms Act, 1959 ("the Act") and

sentenced to undergo imprisonment for a period of two years with a

fine of Rs.5,000/-. In default of payment of fine, to undergo simple

imprisonment for a further period of three month. He seeks bail in this

appeal.

2. Heard learned counsel for the parties and perused the

record.

3. Admit.

4. Call for the LCR.

5. After receipt of the LCR. Let paper book be prepared and

provided to learned counsel for the parties, as per Rules.

6. List in due course.

Heard on Bail Application No. 1 of 2025

7. Learned counsel for the appellant submits that for the

same offence the appellant was proceeded under Section 307 IPC and

Section 3/25 of the Act. He has been acquitted under Section 307 IPC,

but he has been convicted under Section 3/25 of the Act. He submits

that he is on interim bail. He was on bail during trial. He never

misused the bail.

8. Learned State counsel admits these facts.

9. Having considered, without adverting much on merits, this

Court is of the view it is a case in which the execution of sentence

should be suspended and the appellant be enlarged on bail.

10. The bail application is allowed.

11. The sentence appealed against is suspended during the

pendency of the appeal.

12. The appellant be released on bail, during the pendency of

the appeal, on his executing a personal bond and furnishing two

reliable sureties, each of the like amount, to the satisfaction of the

court concerned.

(Ravindra Maithani, J.) 27.11.2025 Jitendra