Uttarakhand High Court
BA1/70/2026 on 13 February, 2026
Office Notes,
reports, orders
or proceedings
SL. COURT'S OR JUDGE'S ORDERS
Date or directions
No.
and Registrar's 2026:UHC:907
order with
Signatures
BA1 No.70 of 2026
Hon'ble Ashish Naithani, J.
Mr. B.S. Koranga, learned counsel for the Applicant.
2. Mr. Vipul Painuly, learned AGA for the State.
3. Present bail application has been moved by the applicant, who is in judicial custody in connection with Case Crime No.51 of 2025 under Section 61(2), 82(2) & 319(2) of Bhartiya Nyaya Sanhita, 2023, P.S. Lohaghat, District Champawat.
4. Heard Mr. B.S. Koranga, learned counsel for the applicant and Mr. Vipul Painuly, learned AGA for the State.
5. Learned counsel for the applicant submits that it is a case of parity as the co-accused Smt. Sapana alias Santoshi (wife of Priyanshu Lohiya @ Pushkar-present applicant) had been enlarged on bail by this Court vide order dated 13.01.2026 and applicant is also entitled to be released on bail. He submits that there is no direct evidence against the applicant. He further submits that applicant has no criminal history; he is in jail since 21.08.2025.
6. Learned State counsel has opposed the bail application and submitted that it is a heinous crime.
7. As per the observation of the court below while rejecting the bail there has been specific finding of an apprehension that in case the applicant/accused is released on bail, he will not turn up.
8. Having heard the learned counsel for the parties and considering the overall facts and circumstances of the case, without going into the merits of the case, this Court is of the view that applicant deserves bail.
9. Accordingly, the bail application is allowed. Let the applicant-Priyanshu Lohiya @ Pushkar be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of court concerned subject to the following conditions.
(i.) The applicant shall not misuse the liberty of bail.
(ii.) He shall appear before the court below as and when required.
(iii.) He shall not temper with the evidence or influence the witnesses.
(Ashish Naithani, J.) 13.02.2026 Arti