Uttarakhand High Court
ABA/49/2026 on 13 February, 2026
Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
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ABA No. 49 of 2026
Hon'ble Rakesh Thapliyal, J.
1. Mr. V.K. Kaparuwan and Mr. Krishan Mohan Joshi, learned counsel for the applicant.
2. Mr. B.C. Joshi, learned AGA and Mr. Himanshu Sain, learned Brief Holder for the State.
3. Mr. S.K. Shandilya, learned counsel for the complainant.
4. Applicant Kartik Chaudhary, who is minor representing, through his natural guardian the father Mr. Narayan Singh is praying for anticipatory bail in reference to FIR dated 03.02.2026 bearing FIR No. 0106 of 2026, Police Station - Kotwali Laksar, District - Haridwar wherein as many as six persons have been implicated for the offences punishable under Section 109, 190, 191 (2), 191 (3) and 352 of BNS, 2023.
5. Learned counsel for the applicant argued that applicant is innocent and studying in Class 12th Standard. He submits that on the date of incident there were hot talks between the parties, due to which this unfortunate incident was happened though applicant was not actively involved in this incident. He further submits that taking into consideration that applicant is a student of Class 12th Standard, he may be given some protection.
6. Let the respondents may file counter affidavit within three weeks. Two weeks thereafter is granted to the applicant to file rejoinder affidavit.
7. Taking into consideration that the applicant is student of 12th Standard, interim protection is granted to this extent that in the event of arrest of the applicant - Kartik Chaudhary, he shall be released on interim bail on executing a personal bond of Rs. 30,000/- to the satisfaction of the Investigating Officer / Arresting Officer concerned, subject to the following condition:
i. Applicant shall cooperate with the investigating agency and he shall make himself available for interrogation by the police officer as and when required.
ii. Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case.
iii. Applicant shall not indulge in any such activity in future.
8. List in the week commencing 23.03.2026 along with WPCRL No. 282 of 2026.
(Rakesh Thapliyal, J.) 13.02.2026 SKS