CRLA/42/2026
2026 Latest Caselaw 631 UK

Uttarakhand High Court

CRLA/42/2026 on 4 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      04.02.2026                            CRLA No.42 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. S.K. Pandey, learned counsel for the appellant.

2. Mr. J.S. Virk, learned DAG along with Mr. Vijay Khanduri, learned Brief Holder for the State.

3. Urgency application (IA No.1 of 2026) is allowed.

4 The present appeal is directed against the judgment and order dated 05.01.2026 passed by the Special Judge (POCSO)/Additional District Judge, Dehradun, in S.S.T. No. 146 of 2019 (Case Crime No. 273 of 2019), State vs. Sunny @ Sonu, under Sections 363, 366-A, 376 of the IPC and Sections 5/6 of the POCSO Act, whereby the appellant has been convicted under Sections 363 and 376 of the IPC and Sections 5/6 of the POCSO Act.

5. Admit.

6. Call for the TCR.

7. In the meantime, learned counsel for the State may file objection to the bail application.

8. List on 24.02.2026.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 BS