Rajesh Sharma vs State Of Uttarakhand
2025 Latest Caselaw 4534 UK

Uttarakhand High Court

Rajesh Sharma vs State Of Uttarakhand on 22 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Bail Application (IA No.819 of 2025)
                                   In
                Criminal Appeal No. 121 of 2018

Rajesh Sharma                                        ...... Appellant

                                   Vs.

State of Uttarakhand                                ......Respondent


Presence:
Mr. Mohd. Matloob, learned Legal Aid counsel for the appellant.
Mr. V.S. Rawat, learned AGA for the State.



Coram: Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against judgment

and order dated 22.02.2018, passed in Special Sessions Trial No.03

of 2016, State Vs. Rajesh Kumar, by the court of Sessions Judge/

Special Sessions Judge, Champawat. By it, the appellant has been

convicted and sentenced under Section 8/20 Narcotic Drugs and

Psychotropic Substances Act. He seeks bail.

2. Learned counsel for the appellant would submit that the

appellant has already undergone more than half of the sentence

imposed upon him and there is less chance of appeal being heard in

near future.

3. The period of the custody, which the appellant has

undergone, has been admitted by the learned State Counsel.

4. 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.

5. The bail application is allowed.

6. The sentence appealed against is suspended during the

pendency of the appeal.

7. The appellant- Rajesh Sharma 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.

8. Since the appeal has already been admitted, list in due

course for final hearing.

(Alok Mahra, J.) (Ravindra Maithani, J.) 22.09.2025 22.09.2025 BS