Uttarakhand High Court
Jiwan Singh vs State Of Uttarakhand on 20 September, 2025
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
HON'BLE JUSTICE SHRI ALOK KUMAR VERMA
AND
HON'BLE JUSTICE SHRI ALOK MAHRA
20TH SEPTEMBER, 2025
SHORT TERM BAIL APPLICATION (IA NO.7 OF 2025)
in
CRIMINAL APPEAL NO.786 OF 2023
Jiwan Singh ...... Appellant
Vs.
State of Uttarakhand ......Respondent
Counsel for the Appellant : Mr. Vikas Anand, Advocate
with Mrs. Gyan Mati
Kushwaha, Advocate.
Counsel for the State : Mr. Pradeep Lohani, Brief
Holder and Mr.
Chitrarth Kandpal,
Brief Holder.
Corum: Hon'ble Alok Kumar Verma, J.
Hon'ble Alok Mahra, J.
(Per : Shri Alok Kumar Verma, J.)
Appellant - Jiwan Singh has been convicted for
the offence punishable under Section 302 read with Section
34 of the Indian Penal Code, 1860 (for short, 'IPC') and has
been sentenced to undergo life imprisonment along with a
fine of Rs. 10,000/-; he has been convicted and sentenced
to undergo rigorous imprisonment for a period of three
years along with a fine of Rs.5,000/- for the offence
punishable under Section 201 read with Section 34 IPC; he
has been convicted and sentenced to undergo life
imprisonment along with a fine of Rs.10,000/- for the
offence punishable under Section 364-A read with Section
34 IPC; he has been convicted and sentenced to undergo
rigorous imprisonment for a period of one year along with a
fine of Rs.1,000/- for the offence punishable under Section
342 read with Section 34 IPC; he has been convicted and
sentenced to undergo life imprisonment along with a fine of
Rs.10,000/- for the offence punishable under Section 120B
read with Section 34 IPC, and, he has been further
convicted and sentenced to undergo rigorous imprisonment
for a period of three years along with a fine of Rs.5,000/-
for the offence punishable under Section 212 read with
Section 34 IPC vide judgment dated 27.09.2023/
05.10.2023, passed by learned Additional Sessions Judge,
Khatima, District Udham Singh Nagar in Sessions Trial
No.81 of 2017. All the sentences have been directed to run
concurrently.
2. Heard Mr. Vikas Anand, learned counsel for the
appellant and Mr. Pradeep Lohani, learned Brief Holder for
the State on the Short Term Bail Application No.IA No.7 of
2025.
3. The Short Term Bail Application has been filed on
the ground that examination for post of Lekhpal and Village
Development Officer is to be held on 21.09.2025 at P.M.S.
A.U.T. GIC Khatima, Sitarganj Road, near Kotwali Khatima,
District Udham Singh Nagar and the appellant has to appear
in the said examination.
4. Mr. Vikas Anand, Advocate has requested that
since the appellant does not have time to file bail bonds,
therefore, the appellant be permitted to appear in the said
examination in Police custody.
5. The said request has not been opposed by Mr.
Pradeep Lohani, Brief Holder for the State.
6. The Superintendent of Central Jail, Sitarganj is
directed to make necessary arrangements for the appellant
to appear in the said examination on 21.09.2025 in Police
custody.
7. The Short Term Bail Application is disposed of.
8. A copy of this order be sent to the Superintendent
of Central Jail, Sitarganj forthwith for compliance.
____________________
ALOK KUMAR VERMA .J.
_____________
ALOK MAHRA, J.
Dated: 20.09.2025
BS
