Unknown vs State Of Uttarakhand
2026 Latest Caselaw 2091 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 18 March, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat
             or directions                              COURT'S OR JUDGE'S ORDERS
No.    e
            and Registrar's
              order with
              Signatures

                              Bail Application (IA No. 01 of 2026)
                              In
                              CRLA No. 54 of 2026
                              Mohd. Fayeem
                                                                --Appellant
                                                   Versus
                              State of Uttarakhand
                                                              --Respondent

Hon'ble Ashish Naithani, J., Mr. Sanjay Bhatt, learned counsel for the Appellant.

2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The matter is fixed for hearing on the Bail Application filed by the Appellant.

4. Heard learned counsel for the parties on the Bail Application (I.A. No. 01 of 2026).

5. The present Criminal Appeal has been filed against the judgment dated 02.02.2026, passed by the learned Sessions Judge, Champawat, in Sessions Trial No. 14 of 2021, "State vs. Fayeem", whereby the Appellant has been convicted and sentenced to undergo three years of simple imprisonment along with a fine of Rs. 25,000/- under Section 307 of IPC, and in default of payment of fine, he shall undergo additional simple imprisonment of six months.

6. Learned counsel for the Appellant/Applicant submits that the Appellant/Applicant has no criminal history and belongs to a poor family living below the poverty line. It is further submitted that the Appellant/Applicant was on bail during the trial and never misused the liberty granted to him, and there is no apprehension that the Appellant/Applicant will tamper with the evidence or influence witnesses, as the trial has already concluded.

7. Learned State Counsel has opposed the Bail Application.

8. After hearing learned counsel for the parties and considering the facts and circumstances of the case, at this stage, without expressing any opinion on the merits of the case, this Court is of the opinion that sufficient grounds exist for granting bail to the Appellant.

9. Accordingly, the Bail Application is allowed. Let the Appellant/Applicant be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

10. It is clarified that the grant of bail shall not be treated as a ground for seeking unnecessary adjournments or for delaying the disposal of the present Criminal Appeal.

11. The Registry is directed to prepare the paper book and supply the same to learned counsel for the parties, in accordance with the Rules.

12. List this case on 28.05.2026.

(Hon'ble Ashish Naithani, J.) 18-03-2026

Shiksha