CRLA/602/2025
2025 Latest Caselaw 4826 UK

Uttarakhand High Court

CRLA/602/2025 on 13 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                  Office Notes,
                 reports, orders
                 or proceedings
Sl. No   Date                                     COURT'S OR JUDGES'S ORDERS
                or directions and
                Registrar's order
                 with Signatures
                                    CRLA No. 602 of 2025
                                    Hon'ble Manoj Kumar Tiwari, J.

Mr. Bhupendra Singh Bhandari, Advocate for the appellant.

2. Mr. K.S. Bora, Deputy Advocate General and Mr. Dinesh Chauhan, Assistant Government Advocate for the State of Uttarakhand.

3. This is an appeal against conviction filed under Section 415 (2) of Bharatiya Nagarik Suraksha Sanhita, 2023. By the impugned judgment dated 10.09.2025, appellant was convicted for offence punishable under Section 2/3 of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986 and he was sentenced to two years rigorous imprisonment with fine of `5,000/-, vide order dated 11.09.2025. Feeling aggrieved by his conviction, appellant has preferred this Appeal.

4. As per office report, the appeal is within time. Advance copy of the appeal has been served upon learned State Counsel.

5. Admit.

6. Trial Court Record be summoned.

7. List in due course.

Bail Application (IA No. 1 of 2025)

8. Learned counsel for appellant submits that appellant has been granted interim bail for a period of 60 days by learned Special Judge (Gangster Act)/ Sessions Judge, Nainital, vide order dated 11.09.2025, on furnishing personal bond of `35,000/- and two sureties of like amount.

9. Learned counsel for the appellant submits that interim bail granted to the appellant be made absolute, as the sentence is only for two years.

10. Learned State Counsel do not oppose the prayer made by learned counsel for the appellant.

11. Since appellant has been granted interim bail by Trial Court, therefore, interim bail granted to the appellant by Trial Court is made absolute on the same bail bond and sureties, as already submitted before learned Trial Court.

12. Bail Application is, accordingly, disposed of.

(Manoj Kumar Tiwari, J.) 13.10.2025 Navin