CRJA/17/2020
2025 Latest Caselaw 4059 UK

Citation : 2025 Latest Caselaw 4059 UK
Judgement Date : 3 September, 2025

Uttarakhand High Court

CRJA/17/2020 on 3 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  CRJA No.17 of 2020
                                  Hon'ble Pankaj Purohit, J.

Mr. Akram Parvez, learned legal-aid counsel for the appellant/applicant.

2. Mr. S.C. Dumka, learned A.G.A. with Ms. Sweta Badola Dobhal, learned Brief Holder for the State of Uttarakhand.

3. The appellant/applicant is exempted from filing the affidavit in support of Bail Application. The Exemption Application (IA/1/2024) stands disposed of.

4. Learned legal-aid counsel for the appellant/applicant would press the Bail Application (IA/2/2024) for the release of appellant/applicant on bail.

5. Learned legal-aid counsel for the appellant/applicant submits that the appellant/applicant was convicted under Section 354, 506 IPC and under Section 3/4 of the POCSO Act and sentenced for a maximum period of four years' rigorous imprisonment, by the learned Additional District Judge/F.T.S.C., Roorkee, District Haridwar, in Special Sessions Trial No.125 of 2019 State Vs. Mukul Goyal, vide its judgment and order dated 13-14.01.2020.

6. He further submits that appellant/ applicant is languishing in jail since his arrest and was not on bail during trial. He further submits that learned Trial Court has wrongly convicted and sentenced the appellant/applicant as the learned Trial Court did not apply its legal acumen. He also submits that the appellant/applicant is young boy and sole bread earner in his family, thus, he deserves to be enlarged on bail.

7. Per contra, learned State Counsel vehemently opposed the bail application stating that the appellant/applicant has a criminal history and, there are charge of Sections 354 and 306 IPC with the mother of the victim also against him.

8. Having heard the learned counsel for the parties and having gone through the impugned judgment and order of conviction and sentence as well as the material available on record, this Court is not inclined to grant bail the appellant/ applicant at this stage.

9. Accordingly, the bail application (IA/2/ 2024) is rejected.

10. Put up for final hearing on 14.10.2025.

(Pankaj Purohit, J.) 03.09.2025 PN