Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1535 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 26 February, 2026

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                              Bail Application (IA No. 02 of 2025)
                              In
                              CRLA No. 341 of 2025
                              Hira Singh alias Sunny
                                                                     --Appellant
                                                       Versus
                              State of Uttarakhand
                                                                   --Respondent
                              Hon'ble Ashish Naithani, J.

Ms. Reema Rana, learned Legal Aid Counsel for the Appellant.

2. Mr. Chitrarth Kandpal, learned Brief Holder for the State of Uttarakhand.

3. Heard learned counsel for the parties on the Bail Application (I.A. No. 02 of 2025).

4. The present Criminal Appeal has been filed against the judgment and order dated 15.04.2025, passed by the learned Special Judge (POCSO)/Additional District Judge, Dehradun in Special Sessions Trial No. 132 of 2019, "State vs. Hira Singh alias Sunny," whereby the learned Trial Court has convicted and sentenced the Appellant to undergo three years' rigorous imprisonment along with a fine of Rs. 10,000/- under Section 363 of the IPC. In default of payment of fine, the Appellant shall further undergo one month's additional simple imprisonment.

5. Learned Legal Aid Counsel submits that the Appellant remained on bail during the course of trial and never misused the liberty so granted. It is further submitted that there are several contradictions in the statement of the victim, and the Appellant is in jail since 15.04.2025.

6. Learned State Counsel has opposed the bail application.

7. 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.

8. The Bail Application is allowed. Accordingly, the Appellant - Hira Singh alias Sunny - 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.

9. 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.

10. List this case on 15.05.2026.

(Ashish Naithani, J.) 26.02.2026 Shiksha