Sanjeev Mehrotra vs State Of Uttarakhand
2025 Latest Caselaw 4610 UK

Uttarakhand High Court

Sanjeev Mehrotra vs State Of Uttarakhand on 25 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Criminal Appeal No. 547 of 2025
                                     With
                IA No.1 of 2025 For Bail Application

Sanjeev Mehrotra                                          ...... Appellant

                                     Vs.

State of Uttarakhand                                     ..... Respondent

Present:
Mr. Rajesh S. Nagarkoti, Advocate for the appellant.
Mr. Pankaj Joshi, A.G.A. for the State of Uttarakhand.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 08.09.2025, passed in Special Sessions

Trial No.01 of 2012, State Vs. Sanjeev Mehrotra, by the court of

Special Judge (Prevention of Corruption Act), Kumaon Division/

Second Additional Sessions Judge, Haldwani, District Nainital. By

it, the appellant has been convicted and sentenced under Sections

7 and 13(1)(d) read with Section 13(2) of the Prevention of

Corruption Act, 1988 ("the Act").

2. Heard.

3. Admit.

4. Call for the LCR.

5. Once LCR is received, let paper book be provided

to learned counsel for the parties, as per rules.

6. List in due course for final hearing.

7. Heard on Bail Application (IA) No.1 of 2025.

8. Learned counsel for the appellant submits that the

appellant has been convicted and sentenced under Sections 7 and

13(1)(d) read with Section 13(2) of the Act; he was on bail during

trial; he is still on interim bail; he has never misused the bail

granted to him.

9. These facts are not disputed by learned State

Counsel.

10. 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.

11. The Bail application is allowed.

12. The sentence appealed against is suspended

during the pendency of the appeal.

13. 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.

(Ravindra Maithani, J.) 25.09.2025

Ravi Bisht