Uttarakhand High Court
Abdul Rehman vs State Of Uttarakhand on 10 March, 2026
COURT'S OR JUDGES'S ORDERS
Office Notes,
reports, orders
or proceedings
SL.
Date or directions
No
and Registrar's
order with
Signatures
2026:UHC:1515
BA1 No. 337 of 2026
Abdul Rehman --Applicant
Versus
State of Uttarakhand --Respondent
Hon'ble Ashish Naithani, J.
Mr. Mohd. Safdar, learned counsel for the Applicant.
2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.
3. The Bail Application has been moved by the Applicant - Abdul Rehman, aged about 26 years, S/o Imran, R/o Near Bismillah Masjid, Mohalla Pathanpura, Manglaur, P.S. Manglaur, District Haridwar. The Applicant is in judicial custody in connection with Case Crime No. 409 of 2025 (Sessions Trial No. 86 of 2025), registered at Police Station Manglaur, District Haridwar, under Sections 103(1), 109(1), 115(2), 190, 191(2), 191(3), 351(2), and 3(5) of the B.N.S., 2023.
4. Heard Mr. Mohd. Safdar, learned counsel for the Applicant, and Mr. Vikash Uniyal, learned Brief Holder for the State. Perused the record.
5. Learned counsel for the Applicant submits that the Applicant is not depicted in the footage as carrying a knife, nor is he shown attacking, assaulting, or causing any injury to the deceased or the injured persons. It is further submitted that, upon perusal of the post-mortem report of the deceased as well as the medical reports of the injured persons, namely Samad Khand, Salman, and Uvesh, it is evident that neither the deceased nor any of the injured persons sustained any grievous injury from a blunt weapon.It is further submitted that the grounds of arrest were never communicated to the Applicant, as mandated under Article 22(1) of the Constitution of India. Furthermore, there has been no recovery of any weapon or incriminating article at the instance of the Applicant. The Applicant has no criminal history, and the prosecution has failed to establish any motive for the alleged crime.
6. Learned State Counsel opposed the Bail Application.
7. Considering the facts and circumstances of the case, and without expressing any opinion on the merits of the matter, this Court is of the view that the Applicant is entitled to be released on bail at this stage.
8. Accordingly, the Bail Application is allowed.
9. Let the Applicant be released on bail upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.
10. All pending applications, if any, stand disposed of.
(Ashish Naithani, J.) 10.03.2026 Shiksha