Vishal vs State Of Uttarakhand
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Uttarakhand High Court

Vishal vs State Of Uttarakhand on 17 February, 2026

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                               BA 1st No.200 of 2026
                               Vishal                                              ......Applicant
                               Versus
                               State of Uttarakhand                                ...Respondent
                               Hon'ble Ashish Naithani, J.

Mr. Akshay Pradhan, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.

3. Learned counsel for the Applicant - accused, who is in judicial custody, submits at the outset that there is no role as such regarding the involvement of the Applicant, and as per the FIR, three people are said to have been barged into the house of the victim and fired three rounds.

4. Learned counsel for the Applicant further submits that the accused person who were involved in the incident as narrated in the FIR were identified in the CCTV footage; there is no role of the Applicant-accused and nor was he involved and he was also not seen in the said CCTV footage.

5. Learned State Counsel, however, submits that in the present matter there is a specific involvement of the Applicant

- accused in the incident, and it is a serious matter.

6. Three weeks' time is granted to the State to file counter affidavit.

7. List this matter on 11.03.2026.

(Ashish Naithani, J.) 17.02.2026 Nitesh/