Sahil Kumar vs State Of Uttarakhand
2026 Latest Caselaw 2982 UK

Uttarakhand High Court

Sahil Kumar vs State Of Uttarakhand on 15 April, 2026

              Office Notes,
             reports, orders                                                         COURT'S OR JUDGES'S
             or proceedings
SL.
      Date    or directions
No
             and Registrar's
                order with
               Signatures

                               BA1 No. 280 of 2026
                               Sahil Kumar                         ....Applicant
                                                      Vs.
                               State of Uttarakhand              ......Respondent
                               Hon'ble Ashish Naithani, J.

Mr. Ankit Bisht, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present matter relates to an illegal transaction involving alleged money extortion, accompanied by unlawful and frivolous digital threats.

4. An Amendment Application (IA No. 01 of 2026) has been filed on behalf of the Applicant, wherein it is stated that there are typographical errors in paragraph no. 2 of the bail application. It is further prayed that the said errors be corrected, and the present bail application be treated as the first bail application. Additionally, certain discrepancies are also sought to be rectified through the present amendment.

5. Learned State Counsel has no objection to the aforesaid amendment application.

6. Accordingly, the Amendment Application is allowed.

7. Let the amendment be incorporated today itself.

8. Learned State Counsel submits that objections are ready and seeks some time to place the same on record.

9. List this matter on 24.04.2026.

(Ashish Naithani, J.) 15.04.2026 SB