Beena Mandal And Another ... vs State Of Uttarakhand
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Uttarakhand High Court

Beena Mandal And Another ... vs State Of Uttarakhand on 27 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

                  Bail Application (IA) No.01 of 2025
                                      In
                   Criminal Appeal No. 627 of 2025

Beena Mandal and another                      ........Appellants/Applicants
                                      Vs.
State of Uttarakhand                                    ........... Respondent
Present : Mr. Vikas Anand, Advocate for the appellants/applicants.
          Mr. B.N. Molakhi, Deputy Advocate General for the State.


Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 15.09.2025, passed in Sessions Trial No.117 of 2020,

State of Uttarakhand Vs. Sanjeet Mandal and others, by the court

of Second Additional District and Sessions Judge, Udham Singh

Nagar. By it, the appellants have been convicted and sentenced

under Sections 304-B IPC. The appellants Smt. Beena Mandal and

Shri Thakur Mandal seek bail during pendency of the appeal.

2. The appeal is already admitted.

3. Heard on Bail Application (IA) No.01 of 2025.

4. Learned counsel for the appellants would submit that

the appellants have been sentenced 08 years rigorous

imprisonment; they have already undergone more than half of the

sentence awarded to them; there are less chances of the appeal

being heard in the near future. Therefore, it is case fit for bail.

5. Learned State Counsel admits the factual aspects.

6. Having considered, this Court is of the view that it is a

case in which the execution of sentence should be suspended and

the applicants/appellants be enlarged on bail.

7. The bail application is allowed.

8. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

9. Let the applicants/appellants be released on bail,

during pendency of the appeal on their executing a personal bond

and furnishing two reliable sureties, each of the like amount, by

each one of them, to the satisfaction of the court concerned.

10. List in due course.

(Ravindra Maithani, J.) 27.11.2025 Sanjay