Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1482 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 25 February, 2026

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                              CRLA No. 38 of 2026
                              Jaydev Gupta
                                                                   --Appellant
                                                     Versus
                              State of Uttarakhand
                                                                 --Respondent
                                                      With
                              CRLA No. 39 of 2026
                              Laxmi Gupta
                                                                   --Appellant
                                                     Versus
                              State of Uttarakhand
                                                                 --Respondent


                              Hon'ble Ashish Naithani, J.

Mr. M. K. May, learned counsel for the Appellant.

2. Mr. G.C. Joshi, learned A.G.A. along with Mr. J.P. Kandpal, learned Brief Holder for the State.

3. Today, the matter is listed for disposal of the objections to the Bail Application.

4. Objections have not been filed on behalf of the State, and learned State Counsel seeks time to file the same.

5. The present matter relates to an offence under Section 304- B of the IPC. The main allegation against the Appellant is that he caused the death of the deceased.

6. Learned counsel for the Appellant submits that the cause of death was an accidental incident which occurred while the deceased was in the kitchen preparing meals.

7. Learned State Counsel refutes the submissions advanced on behalf of the Appellant, contending that the same are not correct.

8. It is further submitted by learned counsel for the Appellant that the deceased had made certain statements in Bangla which were not properly interpreted.

9. Registry is directed to prepare the paper book and furnish the same to the learned counsel for the parties, as per Rules.

10. Objections, if any, be filed by the Respondent.

11. List this case on 16.03.2026.

(Ashish Naithani, J.) 25.02.2026 Shiksha