'X' vs State Of Uttarakhand
2026 Latest Caselaw 9 UK

Uttarakhand High Court

'X' 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. 756 of 2025

 'X'                                                           ........Appellant

                                     Versus

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

 Present:-
        Mr. Jitendra Chaudhary, Advocate for the appellant.
        Mr. Pankaj Joshi, AGA for the State.


 Hon'ble Ravindra Maithani, J.

The challenge in this appeal is made to the judgment and

order dated 03.11.2025/06.11.2025 recorded in Special Sessions Trial

No. 88 of 2018, State of Uttarakhand v. 'X', by the court of Special

Judge (POCSO)/Additional District Judge, Dehradun. By it, the

appellant has been convicted under Sections 307, 147, 148 IPC and

sentenced as under:-

(i) Under Section 307 IPC - rigorous imprisonment for

a period of three year and a fine of Rs. 10,000/-. In

default of payment of fine, to undergo further

imprisonment for a period of one month.

(ii) Under Section 147 IPC - rigorous imprisonment for

a period of one year and a fine of Rs. 2,000/-. In

default of payment of fine, to undergo further

imprisonment for a period of one month.

(iii) Under Section 148 IPC - rigorous imprisonment for

a period of one year and a fine of Rs. 2,000/-. In

default of payment of fine, to undergo further

imprisonment for a period of one month.

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 is a child in conflict with law; he was granted bail during

trial; he is still on interim bail; he never misused the bail; there is no

impediment for allowing him to continue the bail.

8. As such there is no objection made by the learned State

Counsel.

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/