Sajid Khan vs Unknown
2026 Latest Caselaw 2795 UK

Uttarakhand High Court

Sajid Khan vs Unknown on 8 April, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                           COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               BA1 No.354 of 2026
                               Sajid Khan
                               Vs
                               State of Uttarakhand
                               With
                               BA1 No.2547 of 2025
                               Riyasat Kha
                               Vs
                               State of Uttarakhand
                               with
                               BA1 No.323 of 2026
                               Toseef Khan
                               Vs
                               State of Uttarakhand


                               Hon'ble Ashish Naithani, J.

Mr. Sanjay Bhatt and Mr. Prem Prakash Bhatt, learned counsel for the Applicants in BA1 No.354 of 2026 and BA1 No.323 of 2026.

2. Mr. N.S. Kanyal, learned AGA for the State.

3. Mr. Pooran Singh Rawat and Mr. M.C. Upadhyay, learned counsel for the complainant.

4. Learned counsel for the applicants submits that the applicant is not named and during the course of investigation his name surfaced; there are no independent witnesses to support the same. It is also stated that the prosecution could not established the motive and the role cannot be communicated to point out that there is commission of crime and he was responsible solely.

5. Learned counsel for the complainant submits that in the present matter the assailants entered the house premises of the deceased and shot dead. He further submits that in case applicants are enlarged on bail it will be dangerous to the family members and other witnesses. He submits that the whole crime scene and the incident has been captured in the CCTV footage. He further submits that applicants have criminal history.

6. Since there is a mention of CCTV footage that would be beneficiary for consideration of bail.

7. Learned State counsel prays for and is granted two weeks time to file counter affidavit in all the connected cases alongwith the CCTV footage.

8. In BA1 No.2547 of 2025 the name of the applicant is mentioned as "Riyasat Kha" whereas as pointed out it is Riyasat Khan.

9. Registry is directed to verify the same.

10. List these bail applications on 24.04.2026.

(Ashish Naithani, J.) 08.04.2026 Arti