BA1/1769/2025
2026 Latest Caselaw 1506 UK

Uttarakhand High Court

BA1/1769/2025 on 25 February, 2026

                                                                  2026:UHC:1297
              Office Notes,
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      Date    or directions               COURT'S OR JUDGE'S ORDERS
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                               BA1 No.1769 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Sanjay Kumar Chandel, Advocate for the applicant.

Mr. Akshay Latwal, A.G.A. 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 F.I.R./Case Crime No.209 of 2025, under Section 109, 115(2), 117(2), 126(2), 191(3) and 351(3) of B.N.S., registered at Police Station I.T.I., District Udham Singh Nagar.

3. Learned counsel for the applicant submits that the persons named in the F.I.R. were identified solely on the basis of a viral video circulating online, which purportedly depicts the injured being assaulted and dumped near the railway track by the accused. He further submits that, upon careful perusal of the said viral video, the applicant does not appear in the footage. This fact stands corroborated by the statement of the injured himself. It is thus argued that the applicant has been falsely implicated in the instant case and has been languishing in judicial custody since 30.07.2025. Learned counsel assures that, in the event of bail being granted, the applicant shall not misuse the liberty so granted and will furnish bail bonds to the satisfaction of this Court.

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

2026:UHC:1297

5. Having regard to the fact that no specific role has been attributed to the applicant, no motive has been ascribed to him, he is not visible in the so-called viral video, and he has remained in custody since 30.07.2025, this Court, without expressing any opinion on the merits of the case, is of the considered view that the applicant deserves to be enlarged on bail at this stage.

6. The bail application is allowed.

7. Let the applicant, namely, Hariom 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.) 25.02.2026 Arpan

ARPAN Digitally signed by ARPAN JAISWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20dddb7

JAISWAL 393398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB987446 351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.02.25 17:48:06 +05'30' 2026:UHC:1297