Uttarakhand High Court
Unknown vs State Of Uttarakhand And Another on 24 March, 2026
Office Notes,
reports, orders
or proceedings
SL. Dat
or directions COURT'S OR JUDGE'S ORDERS
No. e
and Registrar's
order with
Signatures
BA1 No. 422 of 2026
Mohit Das alias Rohit
--Applicant
Versus
State of Uttarakhand and Another
--Respondents
Hon'ble Ashish Naithani, J., Mr. Harsh Rautela, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Pramod Tiwari, learned A.G.A. and Mr. Vikash Uniyal, learned A.G.A. for the State of Uttarakhand.
3. The present Bail Application has been moved by the Applicant-Mohit Das @ Rohit Das, aged about 30 years, S/o Guru Prasad, R/o A-707, Resettlement Colony, Khayala, Tilak Nagar, West Delhi, Delhi-110018. The Applicant is in judicial custody in connection with FIR No. 411 of 2025, registered at Police Station Haldwani, District Nainital, for the offences punishable under Section 64 of the B.N.S., 2023 and Sections 5 and 6 of the Protection of Children from Sexual Offences Act, 2012.
4. It is brought to the notice of the Court that the name of learned counsel appearing for the Applicant is not reflecting in the cause list.
5. The Registry is directed to reflect the name of Mr. Harsh Rautela, Advocate, as counsel for the Applicant in the next cause list.
6. Learned counsel for the Applicant submits that the present matter pertains to a consensual relationship between the Applicant and the victim. It is further submitted that although the victim is alleged to be a minor, her age is under dispute and not conclusively established. It is also submitted that the Applicant has been falsely implicated in the present case.
7. Learned State Counsel prays for and is granted two weeks' time to file objections to the bail application.
8. List this case on 10.04.2026.
(Ashish Naithani, J.) 24.03.2026 Shiksha