Prashant @ Sunni vs Unknown
2026 Latest Caselaw 1607 UK

Uttarakhand High Court

Prashant @ Sunni vs Unknown on 27 February, 2026

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                                                                                            2026:UHC:1443
                               BA 1st No.85 of 2026
                               Prashant @ Sunni Vs. State of Uttarakhand

                               Hon'ble Ashish Naithani, J.

Mr. Alok Kumar, learned counsel for the Applicant.

2. Mr. Rakesh Negi, learned Brief Holder, for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Prashant @ Sunni, who has been accused in Case Crime No.206 of 2025, under Sections 109 (1) of BNS, 2023 and under Sections 25 (1-B) (a) of Arms Act, at Police Station Kotwali Manglore, District Haridwar. The Applicant is in jail since 03.03.2025.

4. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.

5. Accordingly, bail application is allowed. It is directed that the Applicant - Prashant @ Sunni, who has been accused in Case Crime No.206 of 2025, under Sections 109 (1) of BNS, 2023 and under Sections 25 (1-B) (a) of Arms Act, at Police Station Kotwali Manglore, District Haridwar, be released on bail on furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the concerned court. The Applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.

(Ashish Naithani, J.) 27.02.2026 Nitesh/