Teerath Singh ........Appellant/ vs State Of Uttarakhand
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Uttarakhand High Court

Teerath Singh ........Appellant/ vs State Of Uttarakhand on 31 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

                  Bail Application (IA) No.01 of 2023
                                      In
                   Criminal Appeal No. 373 of 2025

Teerath Singh                                    ........Appellant/Applicant
                                     Vs.
State of Uttarakhand                                   ........... Respondent
Present : Mr. Siddharth Bankoti, Advocate for the appellant/applicant.
          Ms. Manisha Rana Singh, Deputy Advocate General for the State.


Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 01/02.04.2025, passed in Special Sessions Trial

No.101 of 2022, State of Uttarakhand vs. Teerath Singh, by the

court of Special Judge (POCSO)/Additional District Judge,

Dehradun. By it, the appellant has been convicted and sentenced

under Sections 354 IPC and Sections 9(n) & 9(l) r/w Section 10 of

the Protection of Children from Sexual Offences Act, 2012. The

appellant seeks bail during pendency of the appeal.

2. Heard on Bail Application (IA) No.01 of 2025.

3. Learned counsel for the appellant submits that the

appellant has already undergone half of the sentence imposed upon

him; it is a criminal appeal, which may take some time to get its

disposal.

4. Learned State Counsel admits this fact.

5. Having considered, this Court is of the view that it is a

case in which the execution of sentence should be suspended and

the applicant/appellant be enlarged on bail.

6. The bail application is allowed.

7. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

8. Let the applicant/appellant be released on bail, during

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.

9. List in due course.

(Ravindra Maithani, J.) 31.10.2025 Sanjay