Shailesh @ Shailendra Rayal And Anr. ... vs State Of Uttarakhand
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Uttarakhand High Court

Shailesh @ Shailendra Rayal And Anr. ... vs State Of Uttarakhand on 16 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                    Bail Application (IA No.2 of 2024)
                    Bail Application (IA No.3 of 2025)

                                   In

                  Criminal Appeal No.91 of 2017

Shailesh @ Shailendra Rayal and Anr.                    ........Appellants

                                 Versus

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

          Mr. Lokendra Dobhal, Advocate for the appellant no.1.
          Mr. Akram Parvez, learned Legal Aid Counsel for the appellant
          no.2.
          Ms. Manisha Rana Singh, learned D.A.G. 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 28.02.2017, passed in Session Trial No.127 of 2013, State vs.

Shailesh @ Shailendra Rayal & Another, by the court of learned 1st

Additional District & Sessions Judge, Rishikesh, District Dehradun. By

it, the appellants have been convicted under Sections 302 read with

Section 34 and 201 read with Section 34 of IPC and sentenced

accordingly. The appellants seek bail in this appeal.

2. Heard learned counsel for the parties and perused the

record.

3. At the very outset, learned counsel for the appellants

would submit that the appellants have already undergone more than

half of the sentences.

4. Learned State counsel admits this fact.

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 applications are allowed.

7. The execution of sentence appealed against is suspended

during the pendency of the appeal.

8. The appellants - Shailesh @ Shailendra Rayal and Rajeev

Bhatia be released on bail, during the pendency of the appeal, on their

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 for final hearing.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 16.03.2026 16.03.2026 Akash