Uttarakhand High Court
BA1/2436/2025 on 13 February, 2026
Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
Office Notes,
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BA1 No. 2436 of 2025
Hon'ble Rakesh Thapliyal, J.
1. Mr. Lalit Sharma and Ms. Suraiya Naaz, learned counsel for the applicant.
2. Mr. Sandeep Sharma, learned Deputy Advocate General for the State.
3. Present applicant "Santosh Kumar Meena, son of Shri Shivram Meena" is seeking regular bail in relation to FIR dated 21.09.2024 bearing FIR No. 29 of 2024, Police Station - Cyber Crime Rudrapur, District - Udham Singh Nagar which was lodged against some unknown persons for the offences punishable under Section 3 (5), 318, (4), 61 (2) BNS, 2023 read with Section 66 D of the IT Act.
4. Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated. He further submits that applicant is a student and pursuing D. Pharma Course from Rajasthan University of Health Sciences, Sorabh College of Pharmacy, Karauli and is languishing in jail since 11.02.2025. He further submits that applicant's Adhar Card was misused by someone and he is not involved in the crime and applicant has no previous criminal history.
5. A detail counter affidavit has been filed by the State / prosecution. Learned State Counsel submits that after collecting credible evidence, charge sheet has been filed.
6. After hearing learned counsel for the parties and taking into consideration that applicant is pursuing D. Pharma and is languishing in jail since 11.02.2025 and he has no previous criminal history, this Court is of the view that the applicant deserve for bail.
7. Accordingly, without expressing any opinion on the merit of the case the bail application is allowed.
8. Let the applicant "Santosh Kumar Meena, son of Shri Shivram Meena" be released on bail on furnishing his personal bond and two sureties, each of the like amount to the satisfaction of the court concerned.
9. It is made clear that after being released on bail, the applicant shall provide his mobile number to the concerned police station and shall join the trial court proceedings without seeking any unnecessary adjournment. It is further made clear that if the applicant is found indulged in future in any such activity the prosecution is free to move an application for cancellation of bail.
(Rakesh Thapliyal, J.) 13.02.2026 SKS