Sajjan Kumar vs State Of Uttarakhand
2026 Latest Caselaw 1479 UK

Uttarakhand High Court

Sajjan Kumar vs State Of Uttarakhand on 25 February, 2026

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                               BA 1st No.287 of 2026
                               Sajjan Kumar                                            .......Applicant
                               Vs.
                               State of Uttarakhand                                    ....Respondent

                               Hon'ble Ashish Naithani, J.

Mr. Prashant Khanna, learned counsel for the Applicant.

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

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Sajjan Kumar, who has been accused in FIR No.03 of 2026, under Sections 376 and 420 of IPC, at Police Station Rudraprayag, District Rudraprayag. The Applicant is in judicial custody since 15.01.2026.

4. Learned counsel for the Applicant submits that in the present matter all the allegations are false especially the allegation regarding the rape as the relations establish between the Applicant and the victim are consensual, and they were also engaged; he further submits that false allegations regarding the offence under Section 420 of IPC were made against the Applicant on the pretext that he procured a loan from Bank in the name of the victim.

5. Counter affidavit to be filed within a period of three weeks.

6. List this matter on 16.03.2026.

(Ashish Naithani, J.) 25.02.2026 Nitesh/