Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1303 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 20 February, 2026

             Office Notes,
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                              BA1 No. 261 of 2026
                              Yogesh Sharma
                                                             --Applicant
                                                  Versus
                              State of Uttarakhand
                                                            --Respondent

Hon'ble Ashish Naithani, J., Mr. Ravi Shankar Kandpal, learned Legal Aid Counsel for the Applicant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant- Yogesh Sharma, aged about 24 years, S/o Shri Bhuwan Sharma, R/o H-79, Sanjay Nagar, Sector-23, Ghaziabad, U.P. The Applicant is in judicial custody in connection with Case Crime/FIR No. 92 of 2025, registered at Police Station Lalkua, District Nainital, under Sections 64 and 308(2) of the B.N.S., 2023, and Section 67 of the I.T. Act, 2000.

4. Learned Amicus Curiae appearing for the Applicant submits that the matter arises out of a consensual relationship between two adults. It is further submitted that there are no cogent grounds to implicate the present Applicant and that he has been falsely roped in the present case.

5. Learned State Counsel, however, refutes the submissions advanced by the learned Amicus Curiae and submits that the Applicant is alleged to have blackmailed the victim on the pretext of circulating her obscene video footage. It is further pointed out that the Applicant has also been charged under Section 67 of the I.T. Act, 2000. Learned State Counsel seeks time to file objections.

6. Let the objection(s) be filed by the State.

7. List this case on 23.03.2026.

(Ashish Naithani, J.) 20-02-2026

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