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Ramanand vs State Of Uttarakhand
2026 Latest Caselaw 1901 UK

Citation : 2026 Latest Caselaw 1901 UK
Judgement Date : 13 March, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

Ramanand vs State Of Uttarakhand on 13 March, 2026

Author: Ravindra Maithani
Bench: Ravindra Maithani
  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

           IA No.6 of 2026 For Second Bail Application
                                In
               Criminal Appeal No. 515 of 2023

Ramanand                                                  ...... Appellant

                                     Vs.

State of Uttarakhand                                  ..... Respondent

Present:
Mr. Shivam Gulati, Advocate for the appellant.
Mr. V.S. Rawat, A.G.A. for the State.



Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 25/27.07.2023, passed in Sessions

Trial No.323 of 2010, State of Uttarakhand Vs. Ramanand, by the

court of 4th Additional Sessions Judge, Haridwar. By it, the

appellant has been convicted and sentenced under Section 304

IPC.

2. Heard.

3. This appeal has already been admitted.

4. List in due course for final hearing.

5. Heard on First Bail Application (IA) No.6 of 2026

6. Learned counsel for the appellant submits that the

appellant has already undergone more than half of the sentence

imposed upon him; there are less chances of the appeal being

heard in near future.

7. The fact with regard to the period of custody,

which the appellant has already undergone, has not been

disputed by learned State Counsel.

8. Having considered the period of incarceration and

other attending factors, we are of the view that it is a case in

which the execution of sentence should be suspended and the

appellant be enlarged on bail.

9. The bail application is allowed.

10. The sentence appealed against is suspended

during the pendency of the appeal.

11. 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.) 13.03.2026

Ravi Bisht

 
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