Uttarakhand High Court
Unknown vs State Of Uttarakhand on 20 February, 2026
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or directions COURT'S OR JUDGE'S ORDERS
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BA1 No. 255 of 2026
Amit Kumar
--Applicant
Versus
State of Uttarakhand
--Respondent
Hon'ble Ashish Naithani, J., Mr. D.N. Sharma, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.
3. The present Bail Application has been moved by the Applicant- Amit Kumar, aged about 29 years, S/o Barfan, R/o Village Dallawala, Police Station Khanpur, District Haridwar. The Applicant is in judicial custody in connection with FIR No. 0303 of 2025, registered at Police Station Khanpur, District Haridwar, under Sections 64(2)(m), 351(3), 123 of Bharatiya Nyaya Sanhita, 2023 and under Section 67 of Information Technology Act.
4. Learned counsel for the Applicant submits, at the outset, that in the present matter the charge-sheet has already been filed. It is further submitted that there is an inordinate delay of 70 days in lodging the FIR. It is also contended that the present Applicant has been falsely roped in, as is evident from the record, which reflects financial transactions between the Applicant and the victim. The Applicant is stated to be in judicial custody since 17.11.2025.
5. Learned State Counsel prays for and is granted two weeks' time to file objections in the present matter.
6. List this case on 18.03.2026.
(Ashish Naithani, J.) 20-02-2026 Shiksha