CRLR/257/2026
2026 Latest Caselaw 2971 UK

Uttarakhand High Court

CRLR/257/2026 on 15 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

SL.          Office Notes,
No.   Date      reports,
               orders or                      COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             CRLR No. 257 of 2026
                             with
                             IA No. 01 of 2026 (Bail Application)

                             Hon'ble Rakesh Thapliyal, J.

1. Ms. Soniya Chawla, learned counsel for the revisionist.

2. Mr. Himanshu Sain, learned A.G.A. for the State.

3. The instant criminal revision has been preferred by the revisionist Rajendra @ Goldi S/o Jaspal Singh against the judgment and order dated 20.03.2026 passed by the IIIrd Additional Senior Civil Judge/ACJM Rudrapur, District Udham Singh Nagar in Criminal Case No. 9976 of 2022 State vs. Rajendra @ Goldi and another whereby he has been convicted for the offence punishable under Section 379 of IPC with the sentence of one year rigorous imprisonment and fine of Rs. 5,000/- and in default of payment of fine he has to further undergo additional one month's simple imprisonment. The said conviction and sentence, as awarded by the trial court, was reversed by the learned Sessions Judge

of 2024 by judgment and order dated 20.03.2026 and the revisionist was convicted under Section 411 of IPC with the sentence of six months rigorous imprisonment.

4. As per office report, the revision is well within time.

5. Admit.

6. Summon the Trial Court Record.

Heard on bail application (IA No. 01 of 2026).

7. Learned counsel for the revisionist argued that the revisionist was on bail during trial and now the learned Sessions Judge convicted the revisionist with a sentence of six months rigorous imprisonment for the offence punishable under Section 411 of IPC and he is languishing in jail since 20.03.2026 and, therefore, be released on bail.

8. Learned counsel for the State have not disputed this fact that the revisionist was on bail during.

9. Taking into consideration that the revisionist was on bail during trial and the maximum sentence as awarded by the learned Session Judge is six months rigorous imprisonment, and now, he is languishing in jail since 20.03.2026, this Court is of the view that the revisionist deserves for bail.

10. Accordingly, without expressing any opinion on the merit of the case, the bail application is allowed. Let the revisionist Rajendra alias Goldi be released on bail, during the pendency of the revision, on his executing a personal bond and furnishing two reliable sureties of the like amount to the satisfaction of the court concerned.

11. List this case in the month of June 2026.

(Rakesh Thapliyal, J.) 15.04.2025 Nahid