Kuldeep Alias Kuljeet vs State Of Uttarakhand
2025 Latest Caselaw 4058 UK

Uttarakhand High Court

Kuldeep Alias Kuljeet vs State Of Uttarakhand on 3 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               IA No.1952 of 2025 For Bail Application
                                 In
               Criminal Appeal No. 372 of 2015

Kuldeep Alias Kuljeet                                     ...... Appellant

                                    Vs.

State of Uttarakhand                                     ..... Respondent

Present:
Mr. Tarun Prakash Singh Takuli, learned Amicus Curiae.
Mr. Pankaj Joshi, A.G.A. for the State of Uttarakhand.

Coram:         Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 17.08.2015, passed in Sessions Trial

No.28 of 2015, State Vs. Kuldeep @ Kuljeet, by the court of

Additional Sessions Judge/Fast Track Court/Special Judge,

POCSO, Udham Singh Nagar. By it, the appellant has been

convicted and sentenced under Sections 376(2) and 366 IPC.

2. Heard.

3. This is an admitted appeal.

4. List in due course for final hearing.

5. Heard on Bail Application (IA) No.1952 of 2025.

6. Learned Amicus Curiae 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. Learned State Counsel submits that as per record,

the appellant has undergone more than half of the period of

sentence imposed on him.

8. Having considered, 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.

(Alok Mahra, J.) (Ravindra Maithani, J.) 03.09.2025

Ravi Bisht