Rajveer Singh vs State Of Uttarakhand
2026 Latest Caselaw 2396 UK

Uttarakhand High Court

Rajveer Singh vs State Of Uttarakhand on 25 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
  Application for Bail and Suspension of Sentence (IA) No.2 of 2026
                                 In
                   Criminal Appeal No. 314 of 2025
Rajveer Singh                                               ........... Appellant
                                      Vs.
State of Uttarakhand                                      ........... Respondent
Present : Mr. Akram Parvez, Advocate for the appellant.
          Mr. Siddhartha Bisht, AGA 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 14.02.2025, passed in Special Sessions Trial No.26 of

2020, State vs. Rajveer Singh, by the court of Special Judge

(POCSO Act)/District and Sessions Judge, Champawat. By it, the

appellant has been convicted under Sections 363 IPC and Sections

3/4 of the Protection of Children from Sexual Offences Act, 2012

read with 376 IPC and sentenced accordingly. The appellant seeks

bail during pendency of the appeal.

2. Heard on Application for Bail and Suspension of

Sentence (IA) No.2 of 2026.

3. According to the FIR, on 12.03.2020 at 10:00, the

appellant enticed the victim and took her along with him.

4. Learned counsel for the appellant submits that the

appellant and the victim, both were in relationship; this is what the

victim has stated during investigation and in court also.

5. Learned State Counsel submits that though the victim

has stated that she was in relationship with the appellant, but the

act of physical relation was forcibly done by the appellant and the

victim was a minor.

6. It is a stage of bail after conviction. Much of the

discussion at this stage is to be avoided. To the extent of

appreciating the controversy the matter may be examined with the

caveat that any observation made at this stage shall have no

bearing at any subsequent stage of the case and in as other case.

7. In court also, the victim has stated that she and the

appellant, both were in relationship and under the pretext of

marriage the appellant took her with him and, thereafter

established physical relations with her.

8. Having considered this and other attending factors of

this case, 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 execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

11. Let the appellant be released on bail, during 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.

12. List for final hearing in due course.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 25.03.2026 Sanjay