Atar Singh And Another vs Unknown
2026 Latest Caselaw 2622 UK

Uttarakhand High Court

Atar Singh And Another vs Unknown on 2 April, 2026

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                               CRLA No.83 of 2026
                               Atar Singh and Another
                               Vs.
                               State of Uttarakhand
                               With
                               (IA No.01 of 2026) Bail Application
                               Hon'ble Ashish Naithani, J.

Mr. Bharat Singh, learned counsel of the Appellants/Applicants.

2. Mr. Vipul Painuly, learned AGA for the State.

3. Mr. Mohd. Safdar, learned counsel for the complainant.

4. Present criminal appeal is filed by the appellants against the impugned part of the judgment and order of conviction dated 13.02.2026 passed by learned IV Additional Sessions Judge Haridwar in Session Trial No.155 of 2023 State vs. Atar Singh and other. By the said judgment the applicants have been convicted under Sections 147, 323/149, 325/149 of IPC. Under Section 147 of IPC applicants have been sentenced to undergo six months rigorous imprisonment each alongwith a fine of Rs.1000/- each and in default stipulation one month additional imprisonment to each of them. Under Section 323/149 of IPC applicants have been sentenced to undergo three months rigorous imprisonment each alongwith a fine of Rs.500/- each and in default stipulation fifteen days additional imprisonment was imposed on each of them and under Section 325/149 IPC applicants have been sentenced to undergo five years rigorous imprisonment each alongwith a fine of Rs.5000/- each and in default stipulation six months additional imprisonment was imposed on each of them.

5. The matter is listed for disposal of bail application.

6. Learned counsel for the applicant submits that applicant no.2 is a handicapped person and he is suffering from Hemophilia disease also. He submits that applicants were on bail during trial and they did not default the condition of bail.

7. Learned State counsel opposed the bail application.

8. Having considered the facts and circumstance of the case applicants deserve bail.

9. Accordingly, bail application is allowed. Let the applicants-Atar Singh and Bittu be released on bail on their executing a personal bond and two reliable sureties by each of them of the like amount to the satisfaction of court concerned during the pendency of this appeal.

10. List this criminal appeal on 19.06.2026.

(Ashish Naithani, J.) 02.04.2026 Arti