BA1/1299/2025
2025 Latest Caselaw 1393 UK

Uttarakhand High Court

BA1/1299/2025 on 30 July, 2025

                                                                            COURT'S OR JUDGE'S ORDERS

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat
             or directions
No.    e
            and Registrar's
              order with
              Signatures
                                                                             2025:UHC:6655

                              BA 1st No.1299 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Navnish Negi, learned counsel for the Applicant.

2. Mr. Rakesh Negi, learned Brief Holder, for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application under Section 483 of Bhartiya Nagarik Suraksha Sanhita, 2023 seeking regular bail for the Applicant Omveer S/o Sri Ramkumar, who has been accused in Case Crime No.32 of 2024 under Sections 302, 201 and 34 of IPC, at Police Station Laksman Jhula, District Pauri Garhwal. The Applicant has been in judicial custody since 29.05.2024.

4. At the very outset, learned counsel for the Applicant submits that this is a case of parity as co- accused, namely, Mamta @ Anita was granted bail by this Court vide judgment dated 27.03.2025 in BA 1st No.1892 of 2024.

5. Learned State Counsel very fairly admits the fact that the co-accused was granted bail by this Court.

6. Considering the overall facts and circumstances of the case and the fact that co-accused was granted bail by this Court, the Applicant has made out a case for bail.

7. Accordingly, bail application is allowed. It is directed that the Applicant - Omveer S/o Ramkumar, be released on bail in connection with Case Crime No.32 of 2024 under Sections 302, 201 and 34 of IPC, at Police Station Laksman Jhula, District Pauri Garhwal, to the satisfaction of the court concerned. The Applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.

(Ashish Naithani, J.) 30.07.2025 Nitesh/