Vishwash Rathore ........Appellant/ vs State Of Uttarakhand
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Uttarakhand High Court

Vishwash Rathore ........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 2025
                                     In
                   Criminal Appeal No. 771 of 2025

Vishwash Rathore                                ........Appellant/Applicant
                                     Vs.
State of Uttarakhand                                  ........... Respondent
Present    :    Ms.      Sukhwani       Singh,       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 16.12.2025, passed in Sessions Trial No.95 of 2021,

State Vs. Vishwash Rathore, by the court of Additional Sessions

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

been convicted under Sections 323, 506 IPC and sentenced

accordingly. The appellant seeks bail during pendency of the

appeal.

2. Heard.

3. Admit.

4. Call for the LCR.

5. Heard on Bail Application (IA) No.01 of 2025.

6. It is the case of the appellant the he has been

sentenced for one year rigorous imprisonment; he was on bail

during trial; he is still on interim bail; there are less chances of the

appeal being heard in the near future. Therefore, it is case fit for

bail.

7. Learned State Counsel admits the factual aspects.

8. 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.

9. The bail application is allowed.

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

this appeal shall remain suspended during the pendency of the

appeal.

11. 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.

12. List in due course.

(Ravindra Maithani, J.) 03.01.2026 Sanjay