Arjun Gupta vs State Of Uttarakhand
2026 Latest Caselaw 1281 UK

Uttarakhand High Court

Arjun Gupta vs State Of Uttarakhand on 19 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

         HIGH COURT OF UTTARAKHAND AT NAINITAL

                                           Second Bail Application No.26 of 2026

Arjun Gupta                                                                         ........Applicant

                                                                Versus

State of Uttarakhand                                                              ........Respondent


Present:-
       Mr. Sahil Mullick, Advocate for the applicant.
       Mr. Virendra Singh Rawat, AGA for the State.


Hon'ble Ravindra Maithani, J. (Oral)

The applicant is in judicial custody in FIR/Case Crime

No.10 of 2024, dated 12.01.2024, under Sections 376-AB, 506 IPC

and Sections 5(m), 6 of the Protection of Children from Sexual

Offences Act, 2012, Police Station Basant Vihar, District Dehradun.

He has sought his release on bail. It is second bail application of

the applicant. His first bail application has already been rejected on

15.07.2024.

2. Heard learned counsel for the parties and perused the

record.

3. Having considered, this Court is of the view that

there is no new ground to enlarge the applicant on bail.

Accordingly, the second bail application of the applicant deserves

to be rejected.

4. The second bail application is rejected.

(Ravindra Maithani, J.) 19.02.2026 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=e50e50b49596520698eff87e0a08bbd504686df4d 1afc60f54a287831dec46fe, postalCode=263001,

KANOJIA st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450A84 B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2026.02.20 16:03:31 +05'30'