"Rohit @ Baaju @ Krisn vs Unknown
2026 Latest Caselaw 3073 UK

Uttarakhand High Court

"Rohit @ Baaju @ Krisn vs Unknown on 16 April, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat                                                                                COURT'S OR JUDGE'S ORDERS
             or directions
No.    e
            and Registrar's
              order with
              Signatures


                               BA 1st No.372 of 2026
                               "Rohit @ Baaju @ Krisn Vs. State of Uttarakhand"

                               Hon'ble Ashish Naithani, J.

Mr. Kushagra Saini, learned counsel for the Applicant.

2. Mr. Chitrarth Kandpal, learned Brief Holder, for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Rohit @ Baaju @ Krisn, who has been accused in FIR No.0160 of 2025, dated 20.02.2025 under Sections 103 (1), 61 (2), 3 (5) of the BNS, 2023 and 25 (1-B) (B) of the Arms Act, at Police Station Manglaur, District Haridwar.

4. Learned counsel representing the Applicant submits for the consideration of the bail that the present matter is a case of parity as the co-accused has been enlarged on bail by the coordinate Bench of this Court dated 15.12.2025.

5. Learned State Counsel, however, refutes to the submissions so made by the learned counsel for the Applicant with the statement that the present matter relates to contract killing in which the present Applicant is instrumental who had taken a contract alleged of terminating a person as a target, who is deceased in the present matter and the amount of contract is Rupees Four Lakh.

6. Counter affidavit to be filed within a period of two weeks.

7. List this matter on 02.05.2026.

(Ashish Naithani, J.) 16.04.2026 Nitesh/