Chandra Shekhar vs State Of Uttarakhand
2025 Latest Caselaw 4723 UK

Uttarakhand High Court

Chandra Shekhar vs State Of Uttarakhand on 8 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

         IA No.5793 of 2025 For Second Bail Application
                              In
               Criminal Appeal No. 194 of 2018

Chandra Shekhar                                           ...... Appellant

                                     Vs.

State of Uttarakhand                                     ..... Respondent


Present:
Ms. Neelima Mishra Joshi, Advocate for the appellant.
Mr. Pankaj Joshi, A.G.A. for the State of Uttarakhand.

Coram:        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 27.03.2018, passed in Sessions Trial

No.148 of 2015, State Vs. Chandra Shekhar, by the court of

Additional Sessions Judge, Third, District Dehradun. By it, the

appellant has been convicted and sentenced under Sections 302,

307 IPC.

2. Heard.

3. This is an admitted appeal.

4. List on 30.12.2025 for final hearing.

5. Heard on Second Bail Application (IA) No.5793 of

6. Learned counsel for the appellant submits that the

appellant is in custody for more than 10 years now; has already

undergone more than half of the period of sentence imposed on

him; there are less chances of appeal being heard in near future.

7. The fact with regard to the period of custody,

which the appellant has already undergone, has not disputed by

learned State Counsel.

8. Having considered the period of incarceration and

other attending factors, this Court is of the view that it is a case in

which the execution of sentence should be suspended and the

appellant be enlarged on bail.

9. The bail application is allowed.

10. The sentence appealed against is suspended

during the pendency of the appeal.

11. 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.

(Alok Mahra, J.) (Ravindra Maithani, J.) 08.10.2025

Ravi Bisht