Narendra Prasad Dimri vs State Of Uttarakhand
2026 Latest Caselaw 20 UK

Uttarakhand High Court

Narendra Prasad Dimri vs State Of Uttarakhand on 2 January, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
                    IA No. 1 of 2025 (Bail Application)
                                    In
                     Criminal Appeal No. 762 of 2025

 Narendra Prasad Dimri                                         ........Appellant

                                     Versus

 State of Uttarakhand                                        ........Respondent

 Present:-
        Mr. Rajat Mittal, Advocate for the appellant, through video conferencing.
        Ms. Manisha Rana Singh, Deputy Advocate General for the State.



 Hon'ble Ravindra Maithani, J.

The challenge in this appeal is made to the judgment and

order dated 16.12.2025/17.12.2025 recorded in Special Sessions Trial

No. 169 of 2023, State of Uttarakhand v. Narendra Prasad Dimri, by

the court of Special Judge (POCSO)/Additional District Judge,

Dehradun. By it, the appellant has been convicted under Section 354

IPC and Section 7/8 of the Protection of Children from Sexual Offences

Act, 2012 ("the POCSO Act") and sentenced for a period of 03 years

and a fine of Rs. 10,000/- under Section 8 of the POCSO Act.

2. Heard.

3. Admit the appeal.

4. Call for the lower court record. Once the lower court

record is received, let the paper book be prepared and be provided to

the learned counsel for the parties, as per rules.

5. The appellant seeks bail during pendency of the appeal.

6. Heard learned counsel for the parties on bail application

and perused the file.

7. Learned counsel for the appellant submits that the

appellant has been sentenced for three years' imprisonment; he was

on bail during trial; he is still on interim bail; he never misused the

bail.

8. Learned State Counsel admits these facts.

9. Having considered, this Court is of the view that it is a

case in which the execution of the sentence should be suspended and

the appellant be enlarged on bail.

10. The bail application is allowed.

11. The execution of sentence appealed against is suspended

during the pendency of the appeal.

12. Let 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.

13. List the criminal appeal for final hearing in due course.

(Ravindra Maithani, J) 02.01.2026 Avneet/