CRLA/609/2025
2025 Latest Caselaw 4919 UK

Citation : 2025 Latest Caselaw 4919 UK
Judgement Date : 16 October, 2025

Uttarakhand High Court

CRLA/609/2025 on 16 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 609 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J

                                 1.  Mr. Pradeep Kumar Chauhan, learned
                                 counsel for the appellants.
                                 2.   Mr. Piyush Garg,          learned counsel for
                                 the respondent-CBI.

3. Appellants were convicted for offence punishable under Section 120B & 420 of IPC and they were sentenced to one year rigorous imprisonment vide judgment dated 29.09.2025 rendered by learned Special Judge, Anti Corruption (CBI) / IIIrd Additional Sessions Judge, Dehradun in CBI Case No. 03 of 2011. Challenging the said judgment, this appeal has been filed by the appellants.

4. Heard learned counsel for the parties on the question of bail and perused the record.

5. Mr. Pradeep Kumar Chauhan, learned counsel appearing for the appellants submits that learned Special Judge, Anti Corruption (CBI) has granted interim bail to appellants for a period of thirty days, vide order dated 29.09.2025, which would expire on 28.10.2025. Thus, it is prayed that interim bail granted by trial court be made absolute.

6. In such view of the matter, the interim bail, granted to the appellants by trial court, is made absolute on the same terms and condition as was imposed by learned trial court.

7. Admit the appeal.

8. Summon the trial court record.

9. List this case in usual course.

10. Bail application (IA No. 1 of 2025) stands disposed of.

11. Let certified copy of this order be supplied to the appellants, within 24 hours.

(Manoj Kumar Tiwari, J) 16.10.2025 Aswal