Gursharan Singh Alias Gagan vs State Of Uttarakhand
2026 Latest Caselaw 1556 UK

Uttarakhand High Court

Gursharan Singh Alias Gagan vs State Of Uttarakhand on 26 February, 2026

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             and Registrar's                                           COURT'S OR JUDGES'S ORDERS
                order with                                                                   2026:UHC:1362
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                               BA1 No. 307 of 2026

                               Gursharan Singh alias Gagan    --Applicant

                                               Versus

                               State of Uttarakhand           --Respondent

                               Hon'ble Ashish Naithani, J.

Ms. Rajni Rangwal and Mr. Ankush Singhal, learned counsels for the Applicant.

2. Mr. J.P. Kandpal, learned Brief Holder for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant - Gursharan Singh alias Gagan, aged about 24 years, S/o Sukhdev Singh, R/o Village Banshkhedi, Police Station Gadarpur, District Udham Singh Nagar. The Applicant is in judicial custody in connection with Case Crime/FIR No. 69 of 2025, registered at Police Station Gadarpur, District Udham Singh Nagar, under Sections 103(1) and 3(5) of the B.N.S., 2023.

4. Heard Ms. Rajni Rangwal and Mr. Ankush Singhal, learned counsel for the Applicant, and Mr. J.P. Kandpal, learned Brief Holder for the State. Perused the record.

5. As per the prosecution story narrated in the FIR, the present Applicant did not fire the gunshot and is only shown to be present at the place of occurrence on the date and time of the incident.

6. Learned counsel for the Applicant submits that the Applicant has falsely been implicated in the present matter and has not committed any offence; that there is a delay of about 9 hours in lodging the FIR and no specific reason for such delay has been mentioned therein; that no article has been recovered from the possession of the Applicant; that the informant, in his statement recorded under Section 180 of the B.N.S.S., has specifically stated that co-accused Harshit Bora fired the gunshot and no specific allegation has been levelled against the present Applicant; and that there was no motive or intention on the part of the Applicant to cause the death of the deceased.

7. Learned State Counsel has opposed the Bail Application.

8. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the matter, this Court is of the view that the Applicant is entitled to be released on bail at this stage.

9. Accordingly, the Bail Application is allowed.

10. Let the Applicant be released on bail upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

11. All pending applications, if any, stand disposed of.

(Ashish Naithani, J.) 26.02.2026 Shiksha