CRLA/44/2026
2026 Latest Caselaw 753 UK

Uttarakhand High Court

CRLA/44/2026 on 6 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
      06.02.2026                            CRLA No.44 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. D. N. Sharma and Ms. Manju Bahuguna, learned counsel for the appellant.

2. Mr. J.S. Virk, learned DAG along with Mr. Tumul Nainwal, learned AGA for the State.

3. The instant criminal appeal has been preferred against the judgment and order dated 08.01.2026 passed by the Special Sessions Judge, Udham Singh Nagar in Special Sessions Trial No. 126 of 2017 (arising out of FIR No. 190 of 2016), State of Uttarakhand vs. Jarif Ahmad, for the offence punishable under Section 135 of the Electricity Act, Police Station ITI, District Udham Singh Nagar, whereby the appellant has been convicted under Section 135(1) of the Electricity Act and sentenced to undergo six months' simple imprisonment.

4. The bail application is accompanied by an affidavit in support thereof. In paragraph 10 of the affidavit, it has been categorically stated that the appellant/applicant has already been enlarged on interim bail after passing of the conviction order dated 08.01.2026 and, therefore, the appellant is not in judicial custody.

5. On a query made by the Court, learned counsel for the State submits that there is no difficulty in confirming the aforesaid interim bail order.

6. In such view of the matter, the bail application (IA No. 2 of 2026) deserves to be allowed and the interim bail granted to the appellant is made absolute in terms of the said interim order.

7. Summon the TCR.

8. List on 18.03.2026.

9. Urgency application (IA No.1 of 2026) stands disposed of.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 BS