Salim vs State Of Uttarakhand
2025 Latest Caselaw 5824 UK

Uttarakhand High Court

Salim vs State Of Uttarakhand on 27 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

HIGH COURT OF UTTARAKHAND AT NAINITAL
            Second Bail Application No. 03 of 2025
                              In
               Criminal Appeal No. 423 of 2024


Salim                                               ........Appellant

                               Versus

State of Uttarakhand                           ........Respondent

Present:-

            Mr. Harshit Sanwal, Advocate for the appellant.
            Mr. Siddharth Bisht, A.G.A. for the State.



Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the

judgment and order dated 01-02.07.2024, passed in

Sessions Trial No. 84 of 2016, State of Uttarakhand Vs.

Salim and another, by the court of 3rd Additional Sessions

Judge, Haridwar. By it, the appellant has been convicted

and sentenced under Section 304 read with 34, 323 read

with 34, 452, 504, 506 IPC. The appellant seeks bail in

this appeal.

2. Heard learned counsel for the parties and

perused the record.

3. This is an admitted appeal.

4. List on 13.02.2026 alongwith connected

matters.

5. Heard on Bail Application No. 03 of 2025

6. This is second bail application of the appellant.

His first bail application was dismissed on merits on

16.05.2025.

7. Having considered, this Court is of the view that

there is no new ground to enlarge the appellant on bail.

Accordingly, the second bail application of the appellant

deserves to be rejected.

8. The second bail application is rejected.

(Ravindra Maithani, J.) 27.11.2025 Jitendra