Narendra vs State Of Uttarakhand
2025 Latest Caselaw 4148 UK

Uttarakhand High Court

Narendra vs State Of Uttarakhand on 9 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
      HON'BLE JUSTICE MR. RAVINDRA MAITHANI
                                AND
       THE HON'BLE JUSTICE MR. ALOK MAHRA
                Criminal Appeal No. 24 of 2015
                       09th September, 2025



 Narendra                                          .........Appellant
                                Versus
 State of Uttarakhand                             .......Respondent
 ----------------------------------------------------------------------
 Mr. Rajendra Singh Azad, learned counsel for the appellant through video
 conferencing.
 Mr. Siddhartha Bisht, learned A.G.A. for the State.
 ----------------------------------------------------------------------
 Hon'ble Ravindra Maithani, J. (Oral)

Hon'ble Alok Mahra, J.

The instant appeal is preferred against the

judgment and order dated 18.12.2014 passed by learned

Additional District and Session Judge, Lakshar, District

Haridwar in S.T. No. 335 of 2008 State Vs. Pravin and Others,

whereby the appellant has been convicted and sentenced for

the offence punishable under Sections 302/34, 307/34,

302/120-B and 504 of IPC.

2. The appellant seeks bail during pendency of the

appeal.

3. Heard learned counsel for the parties on the bail

application and perused the record.

4. Learned counsel for the appellant would submit

that appellant has already undergone for more than 12 years

in jail. This is more than half of the sentence imposed upon

him and there is less chance of appeal being heard in near future.

5. The period of custody undergone by the appellant

has been admitted by the learned State counsel.

6. 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.

7. The bail application is allowed.

8. The execution of sentence appealed against is

suspended during the pendency of the appeal.

9. Let 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.

10. List the criminal appeal for final hearing on

15.09.2025 along with connected appeals.

(Ravindra Maithani, J.)

(Alok Mahra, J.) Dated: 09.09.2025 Mamta/Ujjwal