Rohit ........Appellant/ vs State Of Uttarakhand
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Uttarakhand High Court

Rohit ........Appellant/ vs State Of Uttarakhand on 3 January, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

                    Bail Application (IA) No.01 of 2024
                                        In
                     Criminal Appeal No. 752 of 2024

Rohit                                              ........Appellant/Applicant
                                        Vs.
State of Uttarakhand                                      ........... Respondent
Present:           Mr.      Prateek     Tripathi,       Advocate         for     the
                   appellant/applicant.
                   Mr. Pankaj Joshi, AGA for the State.


Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 12.11.2024, passed in Special Sessions Trial No.710 of

2022, State of Uttarakhand Vs. Rihit, by the court of

FTC/Additional Sessions Judge/Special Judge (POCSO), Rudrapur,

Udham Singh Nagar. By it, the appellant has been convicted and

sentenced under Sections 363, 366 IPC and Sections 16/17 of the

Protection of Children from Sexual Offences Act, 2012. The

appellant seeks bail during pendency of the appeal.

2. The appeal is already admitted.

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

4. Learned counsel for the appellant would submit that

the appellant has been sentenced 05 years rigorous imprisonment;

he has already undergone more than half of the sentence awarded

to him; there are less chances of the appeal being heard in the near

future. Therefore, it is case fit for bail.

5. Learned State Counsel admits the factual aspects.

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

case in which the execution of sentence should be suspended and

the applicant/appellant be enlarged on bail.

7. The bail application is allowed.

8. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

9. Let the applicant/appellant be released on bail, during

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.

10. List in due course.

(Ravindra Maithani, J.) 03.01.2026 Sanjay