"Madan Pal vs Unknown
2026 Latest Caselaw 2866 UK

Uttarakhand High Court

"Madan Pal vs Unknown on 9 April, 2026

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                              IA No.01/2026 (Bail Application)
                              With
                              CRLA No.172 of 2026
                              "Madan Pal Vs. Central Bureau of Investigation"
                              Hon'ble Ashish Naithani, J.

Mr. Shashi Kant Shandilya, learned counsel for the Appellant.

2. Mr. Nikhil Sabri, learned counsel, holding brief of Mr. Piyush Garg, learned counsel for the CBI.

3. Appellant was convicted for the offence punishable under Sections 120B, 420, 467, 468 and 471 of IPC and under Section 13 (2) read with Section 13 (1) (d) of the Prevention of Corruption Act, 1988, vide judgment and order dated 20.03.2026, passed by the court of learned Special Judge Anti Corruption (CBI)/3rd Additional Session Judge, Dehradun in CBI Case No.02 of 2005 "CBI Vs. Ravindra Srivtastava and others". Challenging his conviction and sentence, Appellant has filed this appeal.

4. The bail application has been moved on behalf of the Appellant primarily with the contention that firstly the Appellant has been enlarged on interim bail. Secondly, on the ground of parity as the co-accused person associated with the said crime, namely, Sukhpal and Deepak Kumar Verma, had been enlarged on bail by this Court

5. Learned State Counsel has vehemently opposed the bail application of the Appellant.

6. Considering the overall facts and circumstances of the case, the Appellant has made out a case for bail.

7. Consequently, the bail application is allowed. Let the Appellant/Applicant, be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amounts to the satisfaction of the Court concerned.

8. List this matter on 15.06.2026.

(Ashish Naithani, J.) 09.04.2026 Nitesh/