Jagdish Ram ........Appellant/ vs State Of Uttarakhand
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Uttarakhand High Court

Jagdish Ram ........Appellant/ vs State Of Uttarakhand on 23 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

       HIGH COURT OF UTTARAKHAND AT NAINITAL

     Application for Bail and Suspension of Sentence (IA) No.1 of 2023
                                 In
                   Criminal Appeal No. 491 of 2023


Jagdish Ram                                    ........Appellant/Applicant

                                    Vs.

State of Uttarakhand                                 ........... Respondent

Present : Mr. Prateek Tripathi, Advocate for the appellant/applicant.
          Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh Joshi, Brief
          Holder for the State.



Coram :        Hon'ble Ravindra Maithani. J.
               Hon'ble Ashish Naithani, J.

Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 22.06.2023, passed in Sessions Trial No.02 of 2022,

State of Uttarakhand vs. Jagdish Ram, by the Court of Sessions

Judge, Bageshwar. By it, the appellant has been convicted and

sentenced under Sections 302, 201 IPC. The appellant seeks bail

during pendency of the appeal.

2. Heard on Application for Bail and Suspension of

3. The wife of the appellant went missing in the night of

09.11.2021. Subsequently, hear dead body was recovered.

4. Learned counsel for the appellant submits that the

prosecution has not been able to prove its case beyond reasonable

doubt. He submits that after missing of the victim on 09.11.2021,

her family members were informed by the appellant's family; the

deceased was in the habit of going away from her home; she has

done it in the past on two occasions, of which, reports were also

recorded. He submits that whatever recovery is alleged at the

instance of the appellant, was made from the open space,

accessible to all and this is only the kind of evidence against the

appellant.

5. Learned State Counsel does not dispute the factual

narration.

6. 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/applicant be enlarged on bail.

7. The bail application is allowed.

8. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

9. Let the appellant/applicant be released on bail, during

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.

10. List in due course.

(Ashish Naithani, J.) (Ravindra Maithani, J.) 23.02.2026 Sanjay