Sanjay Gupta vs State Of Uttarakhand
2026 Latest Caselaw 1737 UK

Uttarakhand High Court

Sanjay Gupta vs State Of Uttarakhand on 10 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                   Bail Application (IA No.1 of 2026)
                                    In

                Criminal Jail Appeal No.59 of 2025

Sanjay Gupta                                            ........Appellant

                                 Versus

State of Uttarakhand                                ........Respondent
Present:-

          Mr. Vikas Anand with Ms. Gyan Mati Kushwaha, Advocates for
          the appellant.
          Ms. Manisha Rana Singh, Deputy Advocate General and Mr.
          Rakesh Negi, Brief Holder for the State.

Coram:Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and order

dated 11/12.09.2025, passed in Sessions Trial No.08 of 2023, State of

Uttarakhand vs. Chandrapal and another, by the court of Additional

Sessions Judge, Khatima, District Udham Singh Nagar. By it, the

appellant has been convicted under Section 304 of IPC and sentenced

accordingly. The appellant seeks bail in this appeal.

2. Heard learned counsel for the parties and perused the

record.

3. It is argued that co-convict Chandrapal having similar role

has already been granted bail. The role of the appellant is less heinous

than the co-convict.

4. This fact has not been denied by the learned State

Counsel.

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

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

appellant be enlarged on bail.

6. The bail application is allowed.

7. The execution of sentence appealed against is suspended

during the pendency of the appeal.

8. The appellant - Sanjay Gupta 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.

9. List in due course.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 10.03.2026 10.03.2026 RS/BS