Sanjay Nigaltiya vs State Of Uttarakhand
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Uttarakhand High Court

Sanjay Nigaltiya vs State Of Uttarakhand on 9 January, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                   Bail Application No. 01 of 2026
                                  In
                    Criminal Appeal No.1 of 2026

Sanjay Nigaltiya                                         ......Appellant

                                Versus


State of Uttarakhand                                    ....Respondent


Present:
            Mr. Gulshan Pandey, Advocate for the appellant.
            Mr. B.M. Molekhi, D.A.G. for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against the judgment and order

dated 25.11.2025, passed in Special Sessions Trial No. 16 of 2023,

State Vs. Sanjay Nigaltiya, by the court of Special Sessions Judge,

(Electricity Act), Nainital. By it, the appellant has been convicted and

sentenced under Section 135 of the Electricity Act, 2003 ("the Act").

The appellant seeks bail in this appeal.

2. Heard learned counsel for the parties and perused the

record.

3. Admit.

4. Call for the LCR.

5. After receipt of the LCR. Let paper book be prepared and

provided to learned counsel for the parties, as per Rules.

6. List in due course.

Heard on Bail Application No. 1 of 2026

7. Learned counsel for the appellant submits that the

appellant has been convicted under Section 135 of the Act and

sentenced to undergo simple imprisonment for a period for three

months.. He was on bail during trial. He is still on bail. He never

misused the bail. There are less chances of appeal being heard in near

future.

8. Learned State counsel admits these facts.

9. Having considered, without adverting much on merits, this

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

should be suspended and the appellant be enlarged on bail.

10. The bail application is allowed.

11. The sentence appealed against is suspended during the

pendency of the appeal.

12. 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.

(Ravindra Maithani, J.) 09.01.2026 Jitendra