Dharmendra Singh Trikoti vs Unknown
2026 Latest Caselaw 1610 UK

Uttarakhand High Court

Dharmendra Singh Trikoti vs Unknown on 27 February, 2026

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                               BA 1st No.110 of 2026
                               Dharmendra Singh Trikoti Vs. State of Uttarakhand

                               Hon'ble Ashish Naithani, J.

Mr. Akhil Kumar Sah, 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 480 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant, who has been accused in FIR No.127 of 2025, under Sections 351 (3), 64 (2) (f), 65 (1) of BNS and under Section 5(n)/6 of the POCSO Act, at Police Station Mukhani, District Nainital.

4. The report has been lodged by the mother of the victim who by profession is Medical Nurse, and the incident as narrated by the victim to the mother and detailed in the FIR is that while the mother (reporter) was on duty the Applicant (father of the victim) sexually exploited his own 13 years daughter i.e. victim.

5. Learned counsel for the Applicant submits, at the outset, that in the present matter the reporter (mother) and also the victim have not supported the prosecution story/case. Hence, at this juncture grounds for bail are sufficient.

6. Learned State Counsel, however, seeks time to file counter affidavit.

7. Time granted.

8. List this matter on 17.03.2026.

(Ashish Naithani, J.) 27.02.2026 Nitesh/