Satish vs State Of Uttarakhand
2026 Latest Caselaw 790 UK

Uttarakhand High Court

Satish vs State Of Uttarakhand on 9 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                IA No.1 of 2024 For Bail Application
                                 In
             Criminal Jail Appeal No. 11 of 2022

Satish                                                  ...... Appellant

                                     Vs.

State of Uttarakhand                                   ..... Respondent


Present:
Mr. Bhuvnesh Joshi, learned Amicus Curiae.
Mr. V.S. Rawat, A.G.A. for the State of Uttarakhand.

Coram:        Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 07.12.2021, passed in Special Sessions

Trial No.102 of 2019, State Vs. Satish, by the court of Additional

District Judge/FTSC, Haridwar. By it, the appellant has been

convicted and sentenced under Sections 363, 376 (3) and Section

5(l)(j)(ii)/6 of the Protection of Children from Sexual Offences Act,

2012.

2. Heard.

3. This is an admitted appeal.

4. List thereafter for final hearing.

5. Heard on Bail Application (IA) No.01 of 2024

6. Learned Amicus Curiae submits that it is not a

case of rape; the victim has stated that she was in romantic

relationship with the appellant; she, on her own, left her home

and married the appellant.

7. These facts are not disputed by learned State

Counsel, but he submits that the victim is minor.

8. It is a stage of bail post conviction. Much of the

discussion, at this stage, is not expected of. Arguments are being

appreciated with the caveat that any observation made in this

order shall have no bearing at any subsequent stage of the

proceedings.

9. Admittedly, the victim has been examined as PW2.

She has stated that she was in romantic relationship with the

appellant, and they left their respective homes, got married and

stayed together for a long.

10. According to the prosecution, the victim is a

minor.

11. Having considered the entirety of facts, this Court

is of the view that it is a case in which the execution of sentence

should be suspended and the appellant be enlarged on bail.

12. The bail application is allowed.

13. The sentence appealed against is suspended

during the pendency of the appeal.

14. The appellant be released on bail during the

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.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 09.02.2026

Ravi Bisht