Uttarakhand High Court
Surendra vs Unknown on 16 March, 2026
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2026:UHC:1738
BA 1st No.356 of 2026
Surendra Vs. State of Uttarakhand
Hon'ble Ashish Naithani, J.
Ms. Prabha Naithani, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned DAG, Mr. Pramod Tewari, learned AGA assisted by Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.
3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Surendra, who has been accused in FIR No.370 of 2025, under Sections 318 (4), 348, 336 (3), 338, 340 (2) and 61 of the Bharatiya Nyaya Sanhita, 2023 and under Sections 66(C) and 66(D) of the Information Technology Act, at Police Station Kotwali Jwalapur, District Haridwar.
4. Learned counsel for the Applicant submits that the co- accused has been enlarged on bail by this Court in BA 1st No.2105 of 2025, vide order dated 27.02.2026, and it is a case of parity.
5. On the other hand, learned State Counsel objects to the bail application with the contention that the Applicant is involved in another matter and has antecedents of similar nature.
6. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.
7. Accordingly, bail application is allowed. It is directed that the Applicant - Surendra, who has been accused in FIR No.370 of 2025, under Sections 318 (4), 348, 336 (3), 338, 340 (2) and 61 of the Bharatiya Nyaya Sanhita, 2023 and under Sections 66(C) and 66(D) of the Information Technology Act, at Police Station Kotwali Jwalapur, District Haridwar, be released on bail on furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the concerned court. The Applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.
(Ashish Naithani, J.) 16.03.2026 Nitesh/