Uttarakhand High Court
Nazim Kha vs Unknown on 25 March, 2026
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2026:UHC:2124
BA 1st No.448 of 2026
Nazim Kha Vs. State of Uttarakhand
Hon'ble Ashish Naithani, J.
Mr. Bhupendra Prasad, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned AGA, 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 - Nazim Kha, who has been accused in FIR No.501 of 2025, under Sections 137 (2) and 87 of the BNS, at Police Station Kashipur, District Udham Singh Nagar.
4. Learned counsel for the Applicant submits, at the outset, that no case is made out against the Applicant and the victim does not support the prosecution story and despite that he was not enlarged on bail. Referring to the statement of the victim (Page 15 Annexure No.15) to the bail application, which is recorded under Section 183 of BNSS, it is pointed out that the victim has categorically mentioned that there were no physical relations made between the Applicant and the victim. He further submits that it is also not a case of abduction.
5. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.
6. Accordingly, bail application is allowed. It is directed that the Applicant - Nazim Kha, who has been accused in FIR No.501 of 2025, under Sections 137 (2) and 87 of the BNS, at Police Station Kashipur, District Udham Singh Nagar, 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.) 25.03.2026 Nitesh/