CRLA/621/2025
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Uttarakhand High Court

CRLA/621/2025 on 17 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. 621 of 2025
                                    Hon'ble Manoj Kumar Tiwari, J.

Mr. Lalit Sharma & Ms. Suraiya Naaz, Advocates for the appellant.

2. Mr. K.S. Bora, Deputy Advocate General with 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 24.09.2025, passed by First Additional sessions Judge, Dehradun in Sessions Trial No. 15 of 2020, appellant has been convicted for offence punishable under Sections 306 & 498A IPC and sentenced to maximum punishment of three years rigorous imprisonment with fine of `10,000/- & `5,000/- respectively in the aforesaid two sections. Challenging her conviction, appellant has filed this Appeal.

4. As per office report, the appeal is within time.

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 submit that appellant has been granted interim bail by learned First Additional Sessions Judge, Dehradun, for a period of 30 days, vide order dated 25.09.2025, on furnishing personal bond of `30,000/- and two sureties of like amount.

9. Learned counsel for the appellant submits that the interim bail granted to the appellant is going to expire on 24.10.2025. He submits that interim bail granted to the appellant be made absolute, as the sentence is only for three 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.) 17.10.2025 Navin