Rohit Paldiya vs State Of Uttarakhand
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Uttarakhand High Court

Rohit Paldiya vs State Of Uttarakhand on 25 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                IA No.1 of 2025 For Bail Application
                                 In
               Criminal Appeal No. 271 of 2024

Rohit Paldiya                                              ...... Appellant

                                     Vs.

State of Uttarakhand                                      ..... Respondent

Present:
Mr. Mukul Dangi, Advocate for the appellant.
Mr. V.S. Rawat, A.G.A. for the State.

Coram:        Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 20.04.2024, passed in Special Sessions

Trial No.06 of 2022, State Vs. Rohit Paldiya, by the court of

Additional Judge (SC/ST Act), Sessions Judge, Nainital. By it, the

appellant has been convicted and sentenced under Sections 323,

376(2)(n), 504, 506 IPC and Section 3(2)(v) of the Scheduled

Castes and the Scheduled Tribes (Prevention of Atrocities) Act,

1989.

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.1 of 2025

6. According to the FIR, the appellant and the victim

came close to each other and the appellant, under the pretext of

marriage, established physical relationship with her, but,

thereafter, he declined for marriage.

7. Learned counsel for the appellant submits that

both the appellant and the victim were staying together willingly.

Thereafter, their relations became strained; no offence has been

committed by the appellant.

8. The factual narration with regard to the romantic

relationship between the parties has not been disputed by learned

State Counsel.

9. Having considered this 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.

10. The bail application is allowed.

11. The sentence appealed against is suspended

during the pendency of the appeal.

12. 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.

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

Ravi Bisht