Manish Alias Bolar vs State Of Uttarakhand
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Uttarakhand High Court

Manish Alias Bolar vs State Of Uttarakhand on 25 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                         2026:UHC:1277

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     25th FEBRUARY, 2026
        FIRST BAIL APPLICATION NO. 1907 of 2025

Manish alias Bolar                                 .....Applicant

                               Versus
State of Uttarakhand                               .....Respondent

Counsel for the Applicant      :       Mr. Gaurav Singh, Advocate.


Counsel for the Respondent     :       Mr. Pratiroop Pandey, Assistant
                                       Government Advocate.


Hon'ble Alok Kumar Verma,J.

Applicant - Manish alias Bolar is in judicial

custody for the offence punishable under Sections 420, 467,

468, 471, 120B of the Indian Penal Code, 1860, Sections

111, 351 and Section 352 of the Bharatiya Nyaya Sanhita,

2023 in Case Crime No.415 of 2025, registered at Kotwali,

District Haridwar.

2. As per the First Information Report dated

27.08.2025, the applicant and the co-accused persons

created a fake power of attorney deed and showed that the

said deed was executed by one Rekha. Thereafter, sale-

deed of two plots was executed on the basis of the said

forged power of attorney deed.

3. Heard Mr. Gaurav Singh, learned counsel for the

applicant and Mr. Pratiroop Pandey, learned Assistant

Government Advocate for the respondent.

4. Mr. Gaurav Singh, Advocate, contended that the

2026:UHC:1277 applicant is not a member of any Gang. He did not threaten

to anyone. There were four other criminal cases registered

against him. He has been acquitted in three criminal cases

and he is on bail in another criminal case. Applicant did not

execute the power of attorney deed. He is not the witness

to the alleged Power of Attorney deed. The alleged sale-

deed was not executed by him. He is not the witness to the

said sale-deed. He is a permanent resident of District

Haridwar, therefore, there is no possibility of his

absconding. Charge-sheet has already been filed, therefore,

there is no chance of tampering with the evidence, and, the

applicant is in custody since 28.08.2025.

5. Mr. Pratiroop Pandey, Assistant Government

Advocate, has opposed the bail application. He submitted

that the informant was threatened by the applicant.

6. Bail is the rule and committal to jail is an

exception. Refusal of bail is a restriction on the personal

liberty of the individual, guaranteed under Article 21 of the

Constitution of India. The object of keeping the accused in

detention during the trial is not punishment. The main

purpose is manifestly to secure the attendance of the

accused.

7. Having considered the submissions of learned

counsel for both the parties and in the facts and

circumstances of the case, no reason is found to keep the

applicant behind the bars for an indefinite period, therefore,

2026:UHC:1277 without expressing any opinion as to the merits of the case,

this Court is of the view that the applicant deserves bail at

this stage.

8. The Bail Application is allowed.

9. Let the applicant - Manish alias Bolar be released

on bail on his executing a personal bond and furnishing two

reliable sureties, each in the like amount, to the satisfaction

of the court concerned with the following conditions:-

(i) Applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment; and,

(ii) Applicant shall not directly or indirectly make any inducement, threat or promise to the informant or to any person, acquainted with the facts of this case.

___________________ ALOK KUMAR VERMA, J.

Dt: 25.02.2026 Pant /