Lokendra vs State Of Uttarakhand
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Uttarakhand High Court

Lokendra vs State Of Uttarakhand on 20 September, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

 IN THE HIGH COURT OF UTTARAKHAND AT
               NAINITAL
     THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
     THE HON'BLE SRI JUSTICE ALOK MAHRA

                    20TH SEPTEMBER, 2025

                BAIL APPLICATION (IA No.01 of 2023)
                                In
          CRIMINAL APPEAL No.125 of 2022

Lokendra                                              ....Appellant

                            Versus

State of Uttarakhand                              ....Respondent


Counsel for the Appellant     :      Mr. Vikas Anand, Advocate
                                     with Mrs. Gyanmati
                                     Kushwaha, Advocate and Ms.
                                     Anmol Sandhu Advocate
                                     holding brief of Mr. Lalit
                                     Sharma, Advocate.

Counsel for the Respondent    :      Mr. G.S. Sandhu,
                                     Additional Advocate
                                     General assisted by
                                     Mr. Sandeep Sharma,
                                     learned Assistant Government
                                     Advocate.

(Per : Shri Alok Kumar Verma, J.)


           Appellant-Lokendra has been convicted and

sentenced to undergo life imprisonment with a fine of

Rs.5,000/- for the offence punishable under Section 302

read with Section 34 of the Indian Penal Code, 1860,

vide judgment dated 06.04.2022, passed by learned Ist

Additional Sessions Judge, Udham Singh Nagar in

Sessions Trial No. 174 of 2012.
                              2




2.           According to the prosecution-Gaurav Arora

was murdered by Lokendra (appellant), Kapil, Deepak

Bisht and Jitendra. Manoj Pant (PW2) was injured in the

said incident.

3.           Heard Mr. Vikas Anand, learned counsel for

the appellant and Mr. G.S. Sandhu, learned Additional

Advocate General for the respondent.

4.           Mr. Vikas Anand, Advocate appearing for the

appellant,     contended    that   there   are   material

contradictions in the statements of the prosecution's

witnesses. The injured Manoj Pant (PW2) has stated

that Lokendra, Kapil, Jitendra and Deepak Bisht were

not involved in the incident. They did not assault him

and Gaurav Arora. Deepak Bisht, one of the appellant of

similar role in Criminal Appeal No.120 of 2022, has

already been granted bail by this Court on 09.11.2022.

Appellant was on bail during the trial and the conditions

of bail were not violated or misused by him.

5.           Mr. G.S. Sandhu, learned Additional Advocate

General, has opposed the Bail Application.

6.           Considering the facts and circumstances of

the case, without expressing any opinion as to the

merits or demerits of the case, this Court is inclined to
                               3
grant bail to the appellant- Lokendra       during    the

pendency of this appeal.

7.          The Bail Application (IA No. 01 of 2023) is

allowed

8.          Let the appellant - Lokendra be released on

bail on his executing personal bond of Rs.30,000/- and

furnishing two reliable sureties, each in the like amount,

to the satisfaction of the trial court.


                                  __________________
                                   Alok Kumar Verma, J.

____________ Alok Mahra, J. Date:20.09.2025 Neha