Balister vs State Of Uttarakhand
2025 Latest Caselaw 4149 UK

Uttarakhand High Court

Balister 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. 414 of 2018
                         09th September, 2025



 Balister                                               .........Appellant
                                   Versus
 State of Uttarakhand                           ...........Respondent
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 Mr. Mohd. Safdar, learned counsel for the appellant.
 Mr. B.N. Maulakhi, learned D.A.G. for the State.
 Ms. Reema Rana, learned counsel, holding brief of Ms. Shalini Thakral, learned
 counsel for the complainant.
 ----------------------------------------------------------------------
 Hon'ble Ravindra Maithani, J. (Oral)

Hon'ble Alok Mahra, J.

The instant appeal is preferred against the

judgment and order dated 17.10.2018 passed by learned

District and Session Judge, Haridwar in S.T. No. 276 of 2014

State Vs. Balister', whereby the appellant has been convicted

and sentenced for the offence punishable under Section 25 of

Arms Act.

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 the appellant has also been prosecuted for an offence

under Section 302 of the IPC along with an offence under

Section 25 of the Arms Act and against the conviction under

Section 302 IPC, the appellant has already been granted bail

in the appeal.

5. This fact has not been disputed by the learned

State Counsel as well as by the learned counsel for the

complainant.

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 in due

course.

(Ravindra Maithani, J.)

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