Yashwant Singh vs State Of Uttarakhand

Alok Kumar Verma, J

Objection(s) to the Bail Application is taken on record.

The appellant-Yashwant Singh has been convicted for the offence punishable under Section 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as, “the Act, 2012”), under Sections 354A and 354D IPC, and, in view of Section 42 of the said Act, 2012, he has been sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.5,000/-.

Heard Mr. B.M. Pingal, learned counsel appearing for the appellant and Mr. Pramod Tiwari, learned Brief Holder for the State on the Bail Application No.1 of 2022.

Mr. B.M. Pingal, learned counsel for the appellant submitted that there are substantial doubt about the conviction. The appellant was on bail during the trial and the conditions of bail were neither misused nor violated by him and he is a permanent resident of District Rudraprayag.

Mr. Pramod Tiwari, learned Brief Holder for the State, opposed the bail application.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the appellant, namely, Yashwant Singh, provided he submits his personal bond and two reliable sureties, each in the like amount to the satisfaction of the court concerned.

Bail Application is allowed accordingly.

Registry is directed to send a soft copy of this bail order immediately by e-mail to the appellant through the concerned Jail Superintendent for necessary action.

List this Appeal on 25.05.2023.