ABA/1125/2025
2025 Latest Caselaw 4729 UK

Uttarakhand High Court

ABA/1125/2025 on 8 October, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      08.10.2025                        ABA No.1125 of 2025
                                        Hon'ble Alok Kumar Verma, J.

This Application for anticipatory bail has been filed in Case Crime No.141 of 2025, registered at Police Station Pathri, District Haridwar under Sections 191(2), 191(3), 190, 333, 115(2), 352 and Section 103(1) of the Bharatiya Nyaya Sanhita, 2023.

2. Heard Mr. Sajjad Ahmad, learned counsel with Mr. Mohd. Umar, learned counsel for the applicant and Mr. Akshay Latwal, learned Assistant Government Advocate with Mr. Prabhat Kandpal, learned Brief Holder for the respondent.

3. Mr. Sajjad Ahmad, Advocate submitted that the applicant has been falsely implicated in the present matter. He has relied on the judgments of the Hon'ble Supreme Court in Siddharam Satlingappa Mhetre vs. State of Maharashtra and Others, (2011) 1 SCC (Cri) 514 and Hitesh Umeshbhai Mashru vs. State of Gujarat and Another, [2025(3)JIC 279 (SC)].

4. Mr. Akshay Latwal, Assistant Government Advocate has sought two weeks' time to file objection to the present fresh anticipatory bail application.

5. Time is granted.

6. List on 17.10.2025.

                      (Alok Kumar Verma, J.)
JKJ/Pant                       08.10.2025