Abhay Yaduvanshi @ Abhay Kumar @ Raja vs Unknown
2026 Latest Caselaw 1606 UK

Uttarakhand High Court

Abhay Yaduvanshi @ Abhay Kumar @ Raja vs Unknown on 27 February, 2026

              Office Notes, reports,
              orders or proceedings
1SL.
       Date     or directions and                       COURT'S OR JUDGES'S ORDERS
 No
              Registrar's order with
                    Signatures
                                       (Short Term Bail Appl. No.02 of 2026)
                                       In
                                       BA1 No.73 of 2026
                                       Abhay Yaduvanshi @ Abhay Kumar @ Raja
                                       Vs.
                                       State of Uttarakhand
                                       Hon'ble Ashish Naithani, J.,

                                       1.

Ms. Unnati Pant, learned counsel holding brief of Ms. Roshani Mishra, learned counsel for the Applicant.

2. Mr. Girish Chandra Joshi, learned AGA for the State.

3. Heard learned counsel for the parties.

4. Today, the matter is listed on short term bail application.

5. Applicant has moved the short term bail application seeking short term bail in connection with F.I.R. No.195 of 2025, under Section 103(1) of B.N.S. at P.S. Mukhani, Nainital during the pendency of trial before the court below.

6. Learned counsel for the Applicant submits that applicant's Third Year regular examination alongwith First Year back examination is scheduled to be conducted. It is further submitted that in case the Applicant fails to clear the said back examination, his candidature shall stand permanently cancelled and he shall not be permitted to continue his graduation course.

7. Having considered the submission of learned counsel for the parties, this Court is of the view that the applicant should be released on short term bail. Let the applicant- Abhay Yaduvanshi @ Abhay Kumar @ Raja be released on short term bail only for a period of twenty days from the date of his actual release on executing personal bond and furnishing two reliable sureties each of the like amount to the satisfaction of the court concerned.

8. On expiry of a period of twenty days of short term bail, the applicant shall surrender before the Superintendent of the jail concerned.

9. Short term bail application no.02 of 2026 stands disposed of.

10. List this bail application on 10.04.2026.

11. Let a certified copy of this order be supplied to the counsel for the parties today itself on payment of usual charges.

(Ashish Naithani, J.) 27.02.2026 Arti