"Muneer vs Unknown
2026 Latest Caselaw 2421 UK

Uttarakhand High Court

"Muneer vs Unknown on 25 March, 2026

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                               IA No.1/2026 (Bail Application)
                               With
                               CRLA No.131 of 2026
                               "Muneer Vs. State of Uttarakhand"
                               Hon'ble Ashish Naithani, J.

Mr. Mohd. Safdar, learned counsel for the Appellant.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned AGA, for the State of Uttarakhand.

3. Appellant was convicted for offence punishable under Sections 489-B and 489-C of IPC vide judgment and order dated 27.02.2026, passed by the court of learned First Additional Session Judge, Roorkee, District Haridwar in Session Trial No.20 of 2018, "State Vs. Irtaza and another". Challenging his conviction and sentence, Appellant has filed this appeal.

4. Learned counsel for the Appellant submits that during the course of trial, the Appellant was on bail and at present the Appellant is also in interim bail. He further submits that fine of Rs.25,000/- has also been deposited by the Appellant.

5. Considering the overall facts and circumstances of the case, the Appellant has made out a case for bail.

6. Consequently, the bail application is allowed. Let the Appellant/Applicant, be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned.

7. Admit.

8. Let the Trial Court Record be called for. After receipt of the TCR, let paper-book be prepared and supplied to the learned counsel for the parties on the payment of usual charges.

9. List this matter on 14.05.2026.

(Ashish Naithani, J.) 25.03.2026 Nitesh/