Khulid Malik @ Khalid vs State Of Uttarakhand
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Uttarakhand High Court

Khulid Malik @ Khalid vs State Of Uttarakhand on 28 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                 1st Bail Application No. 485 of 2025
Khulid Malik @ Khalid                                    .............Applicant

                                   Versus

State of Uttarakhand                                      ........Respondent



Present:-
       Mr. Lalit Sharma, Advocate for the applicant.
       Mr. B.N. Molakhi, Deputy Advocate General for the State.
       Mr. Siddhartha Sah, Advocate for the informant.



Hon'ble Ravindra Maithani, J. (Oral)

The applicant Khulid Malik @ Khalid is in judicial

custody in FIR No. 485 of 2024, under Sections 406, 420, 467, 468,

471 and 120-B IPC, P.S. Rudrapur, District Udham Singh Nagar.

He has sought his release on bail.

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the applicant submits that the

applicant was not informed the grounds of arrest in writing; it

makes a ground for bail, as laid down by the Hon'ble Supreme

Court in the cases of Vihaan Kumar v. State of Haryana and

another, 2025 SCC OnLine SC 269 and Mihir Rajesh Shah v. State

of Maharashtra and another, 2025 SCC OnLine SC 2356.

4. Learned State Counsel admits that grounds of arrest

were not communicated to the applicant in writing.

5. In para 21 of the judgment in the case of Vihaan

Kumar (supra), the Hon'ble Supreme Court observed as follows:-

"21. Therefore, we conclude:

a) The requirement of informing a person arrested of grounds of arrest is a mandatory requirement of Article 22(1);

....................................................................................... ....................................................................................... ......................................................................................

f) When a violation of Article 22(1) is established, it is the duty of the court to forthwith order the release of the accused. That will be a ground to grant bail even if statutory restrictions on the grant of bail exist. The statutory restrictions do not affect the power of the court to grant bail when the violation of Articles 21 and 22 of the Constitution is established."

6. In the case of Mihir Rajesh Shah (supra), the Hon'ble

Supreme Court has further summed up the principle in para 56 as

under:-

"56. In conclusion, it is held that:

i) The constitutional mandate of informing the arrestee the grounds of arrest is mandatory in all offences under all statutes including offences under Penal Code, 1860 (now BNS 2023);

ii) The grounds of arrest must be communicated in writing to the arrestee in the language he/she understands;

iii) In case(s) where, the arresting officer/person is unable to communicate the grounds of arrest in writing on or soon after arrest, it be so done orally. The said grounds be communicated in writing within a reasonable time and in any case at least two hours prior to production of the arrestee for remand proceedings before the magistrate.

iv) In case of non-compliance of the above, the arrest and subsequent remand would be rendered illegal and the person will be at liberty to be set free."

7. Since, in the instant case, grounds of arrest were not

communicated to the applicant in writing, this Court is of the view

that it is a case fit for bail and the applicant deserves to be enlarged

on bail.

8. The bail application is allowed.

9. Let the applicant be released on bail, on his executing a

personal bond and furnishing two reliable sureties, each in the like

amount, to the satisfaction of the court concerned.

(Ravindra Maithani, J.) 28.11.2025 Avneet/