Preetam Singh vs State Of Uttarakhand
2025 Latest Caselaw 5179 UK

Uttarakhand High Court

Preetam Singh vs State Of Uttarakhand on 31 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                IA No.2 of 2025 For Bail Application
                                 In
              Criminal Appeal No. 570 of 2025

Preetam Singh                                                  ...... Appellant

                                    Vs.

State of Uttarakhand                                      ..... Respondent


Present:
Mr. A.N. Pandey, Advocate for the appellant.
Ms. Manisha Rana Singh, D.A.G. for the State of Uttarakhand.


Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 17.04.2025, passed in Special Sessions

Trial No.20 of 2019, State Vs. Preetam Singh, by the court of

Special Judge (Gangster Act)/Sessions Judge, Nainital. By it, the

appellant has been convicted and sentenced under Section 2/3 of

the Uttar Pradesh Gangsters and Anti-Social Activities

(Prevention) Act, 1986.

2. Heard.

3. This is an admitted appeal.

4. List in due course for final hearing.

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

6. Learned counsel for the appellant submits that the

appellant 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 been

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.

(Ravindra Maithani, J.) 31.10.2025

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