Harjinder Singh Sandhu vs State Of Uttarakhand
2025 Latest Caselaw 5825 UK

Uttarakhand High Court

Harjinder Singh Sandhu 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. 132 of 2024


Harjinder Singh Sandhu                             ........Appellant

                              Versus

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

Present:-

            Mr. Vikas Anand, Advocate for the appellant.
            Mr. Pankaj Joshi, A.G.A. for the State.
            Mr. Abhishek Verma, Advocate for the informant.



Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the

judgment and order dated 06.03.2024, passed in Special

Sessions Trial No. 436 of 2019, State of Uttarakhand Vs.

Harjinder Singh Sandhu, by the court of FTC/Additional

Sessions Judge/Special Judge (POCSO), Udham Singh

Nagar. By it, the appellant has been convicted and

sentenced under Section 354 IPC and section 9/10 of the

Protection of Children From Sexual Offences Act, 2012.

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

25.04.2025.

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