Harsh Chaudhary vs State Of Uttarakhand
2026 Latest Caselaw 1073 UK

Uttarakhand High Court

Harsh Chaudhary vs State Of Uttarakhand on 16 February, 2026

                                                                                         2026:UHC:981
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      Date                                                  COURT'S OR JUDGE'S ORDERS
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                                  ABA No. 1044 of 2025

                                  Harsh Chaudhary
                                                                         --Applicant
                                                         Versus
                                  State of Uttarakhand
                                                                      --Respondent

Hon'ble Ashish Naithani, J., Mr. Rajat Mittal, learned counsel for the Applicant.

2. Mr. G.C. Joshi, learned A.G.A. for the State of Uttarakhand.

3. The Applicant- Harsh Chaudhary, is before this Court seeking Anticipatory Bail in connection with Case Crime No. 0354 of 2025, registered at Police Station Rishikesh, District Dehradun, for the offence punishable under Sections 4/25 of the Arms Act, 1959.

4. Learned counsel for the Applicant submits that the Applicant was granted ad-interim anticipatory bail by the Coordinate Bench vide order dated 15.09.2025. It is further submitted that the co-accused persons, namely, Vishal @ Shooter, Himanshu @ Prashant and Dikshit Kumar, have already been granted bail by the court below on 19.08.2025, 01.09.2025 and 04.09.2025, respectively. On the ground of parity and considering that the Applicant has complied with the interim order, it is prayed that the ad-interim protection so granted be made absolute.

5. Learned State Counsel opposes the Anticipatory Bail Application and submits that the investigation is still in progress.

6. Considering the submissions advanced, particularly that the allegations against the Applicant are stated to be false, that the vehicle in question does not belong to the present Applicant, and that the Applicant has been enjoying the benefit of ad- interim anticipatory bail since 15.09.2025 without misuse of 2026:UHC:981 liberty, this Court is of the view that no useful purpose would be served in curtailing the liberty of the Applicant at this stage.

7. Accordingly, the interim anticipatory bail granted vide order dated 15.09.2025 is hereby made absolute.

8. The Applicant shall continue on bail subject to the conditions already imposed and further subject to the following conditions:

(i) The Applicant shall attend the court proceedings as and when required and shall not seek unnecessary adjournments.

(ii) The Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case.

(iii) The Applicant shall not leave the country without prior permission of the Court concerned.

9. There shall be no requirement for furnishing fresh bail bonds, as the Applicant has already executed the personal bond and sureties to the satisfaction of the court concerned.

10. Accordingly, the Anticipatory Bail Application stands disposed of.

(Hon'ble Ashish Naithani, J.) 16-02-2026

Shiksha SHIKSHA

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c12f21822fbd40bf639b1c, postalCode=263001, st=UTTARAKHAND,

BINJOLA serialNumber=FD80A2D028949381C52796A542D7FF0A9BED00E67B5283D205F18FE2 9BDF5DD9, cn=SHIKSHA BINJOLA Date: 2026.02.16 16:46:34 +05'30' 2026:UHC:981