Unknown vs State Of Uttarakhand
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Uttarakhand High Court

Unknown vs State Of Uttarakhand on 25 February, 2026

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                              Bail Application (IA No. 02 of 2026)
                              In
                              CRLA No. 37 of 2026
                              Punnu Alias Raghuveer
                                                                    --Appellant
                                                      Versus
                              State of Uttarakhand
                                                                  --Respondent
                              Hon'ble Ashish Naithani, J.

Mr. Prem Prakash Bhatt, learned Legal Aid Counsel for the Appellant.

2. Mr. G.C. Joshi, learned A.G.A. along with Mr. J.P. Kandpal, learned Brief Holder for the State.

3. The matter is fixed for hearing on the bail application filed by the Appellant.

4. Heard learned counsel for the parties on the Bail Application (I.A. No. 02 of 2026).

5. The present Criminal Appeal has been filed against the judgment and order dated 06.08.2025 passed by the learned Additional Sessions Judge, Kotdwar, Pauri Garhwal in Sessions Trial No. 08 of 2024 (Case Crime No. 135 of 2024), titled "State vs. Punnu alias Raghuveer", under Sections 363 and 366 of the Indian Penal Code, Police Station Kotdwar, District Pauri Garhwal, whereby the appellant has been convicted and sentenced to undergo three years' rigorous imprisonment under Section 363 IPC along with a fine of Rs. 5,000/-, and in default of payment of fine, to further undergo three months' additional imprisonment. The appellant has further been sentenced to undergo four years' rigorous imprisonment under Section 366 IPC along with a fine of Rs. 5,000/-, and in default of payment of fine, to further undergo three months' additional imprisonment.

6. Learned Legal Aid Counsel appearing for the Appellant submits that the Appellant remained on bail during the course of trial and never misused the liberty so granted. It is further submitted that the Appellant has been in jail since 06.08.2025 and has no criminal history. It is also submitted that PW-1, the victim and prosecution witness no. 1, has not supported the prosecution case and that there are serious contradictions in her statement.

7. Learned State Counsel has opposed the bail application.

8. After hearing learned counsel for the parties and upon consideration of the facts and circumstances of the case, this Court is of the opinion that, at this stage, sufficient grounds exist for granting bail to the Appellant during the pendency of the appeal.

9. The Bail Application is allowed. Accordingly, the Appellant - Punnu alias Raghuveer - shall be released on bail during the pendency of the present criminal appeal, upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the learned Trial Court concerned.

10. It is clarified that the grant of bail shall not be treated as a ground for seeking unnecessary adjournments or for delaying the disposal of the present criminal appeal.

11. List this case on 14.05.2026.

12. In the meantime, Registry is directed to prepare the paper book and supply the same to learned counsel for the parties, as per Rules.

(Ashish Naithani, J.) 25.02.2026 Shiksha