Kallan Verma vs State Of Uttarakhand
2026 Latest Caselaw 3048 UK

Uttarakhand High Court

Kallan Verma vs State Of Uttarakhand on 16 April, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

          IA No.6 of 2025 For the Third Bail Application
                                In
               Criminal Appeal No. 173 of 2021

Kallan Verma                                              ...... Appellant

                                     Vs.

State of Uttarakhand                                  ..... Respondent

Present:
Mr. Harshit Sanwal, Advocate for the appellant.
Ms. Manisha Rana Singh, D.A.G. for the State.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 02.04.2021, passed in Special Sessions

Trial No.554 of 2018, State Vs. Kallan Verma, by the court of

FTC/Special Judge, POCSO, District Udham Singh Nagar. By it,

the appellant has been convicted under Sections 363, 367 IPC

and Section 06 of the Protection of Children from Sexual Offences

Act, 2012, and sentenced accordingly.

2. Heard.

3. This appeal has already been admitted.

4. List in due course for final hearing.

5. Heard on Third Bail Application (IA) No.6 of 2025

6. Learned counsel for the appellant submits that the

appellant has already undergone more than half of the sentenced

imposed upon him; there are less chances of appeal being heard

in near future.

7. The fact with regard to the period of custody,

which the appellant has already undergone, has not been

disputed by learned State Counsel.

8. Having considered the period of incarceration and

other attending factors, 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.

9. The bail application is allowed.

10. The sentence appealed against is suspended

during the pendency of the appeal.

11. 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.) 16.04.2026

Ravi Bisht