Rohit vs State Of Uttarakhand
2026 Latest Caselaw 1243 UK

Uttarakhand High Court

Rohit vs State Of Uttarakhand on 19 February, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No.3 of 2019
                                  Rohit                          --Appellant
                                                        Vs.
                                  State of Uttarakhand       --Respondent
                                  Hon'ble Manoj Kumar Tiwari, J. (Oral)

Hon'ble Pankaj Purohit, J.

Mr. Tapan Singh, learned counsel for appellant.

2. Mr. K.S. Bohra, learned D.A.G. for State of Uttarakhand/respondent.

3. Learned State Counsel was asked to get custody certificate of appellant vide order dated 13.02.2026.

4. Learned State Counsel submits that although the appellant was initially lodged in District Jail, Dehradun from 28.07.2015 to 20.01.2022, but, thereafter, he was shifted to District Jail, Muzaffarnagar, where, he was lodged till 20.04.2025, and thereafter, he was again shifted to Central Jail, Bareilly.

5. He submits that although instructions regarding period of incarceration undergone by appellant in District Jail, Dehradun and District Jail, Muzaffarnagar, have been received, but, no instruction has been received so far from Central Jail, Bareilly, even though Jail Superintendent, District Jail, Muzaffarnagar has made a request to

Jail concerned for the said purpose.

6. In such view of the matter, we direct Inspector General(Prison), U.P., Lucknow as well as Jail Superintendent, Central Jail, Bareilly to furnish the custody certificate in respect of appellant on or before next date of listing.

7. Put up on 12.03.2026.

8. Registry is directed to communicate this order to Inspector General(Prison), U.P., Lucknow as well as Jail Superintendent, Central Jail, Bareilly, by electronic mode within 48 hrs.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.02.2026 PN