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BA1/2508/2025
2026 Latest Caselaw 1450 UK

Citation : 2026 Latest Caselaw 1450 UK
Judgement Date : 24 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

BA1/2508/2025 on 24 February, 2026

                                                                  2026:UHC:1228
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               BA1 No.2508 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Gaurav Panwar, Advocate for the applicant.

Mr. Deepak Bisht, Deputy Advocate General and Mr. Prabhat Kandpal, Brief Holder for the State of Uttarakhand.

2. This first bail application has been moved by the applicant seeking regular bail in Case Crime No.26 of 2025, under Section 103(1), 238, 61(2) of B.N.S., registered at P.S. SIIDCUL, District Haridwar.

3. Learned counsel for the applicant submits that applicant has falsely been implicated in the instant crime and is languishing in jail since 15.01.2025. It is contended by learned counsel for the applicant that co-accused, namely, Ankush and Sachin have already been enlarged on bail by this Court in BA1 No.1074 of 2025 vide order dated 28.11.2025. He submits that this is a case of parity and in case, the applicant is granted bail, he will not misuse the same and will furnish the bail surety as per the satisfaction of this Court.

4. Learned State Counsel has vehemently opposed the prayer for bail.

5. Having regard to the fact that the co-accused, namely Ankush and Sachin, have already been enlarged on bail by this Court in BA1 No. 1074 of 2025, and without expressing any opinion on the merits of the case, this Court is of the 2026:UHC:1228

considered view that the present applicant is also entitled to be released on bail at this stage on the ground of parity.

6. The bail application is allowed.

7. Let the applicant, namely, Jony @ Anant be released on bail, on executing personal bond and furnishing two reliable sureties, each of like amount, to the satisfaction of Court concerned.

(Alok Mahra, J.) 24.02.2026 Arpan

ARPAN

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

2.5.4.20=eabb68a3895e41937c266c23964c048 5365445e3a20dddb7393398f9fe45ba3e,

JAISWAL postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9 D454C5109CB987446351E4DF04AADAA2C2CE A66, cn=ARPAN JAISWAL Date: 2026.02.24 17:54:45 +05'30'

 
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