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Uttarakhand High Court
Ujjwal Singh Pargai vs State Of Uttarakhand on 27 February, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
2017:UHC:8130
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
27th FEBRUARY, 2026
FIRST BAIL APPLICATION NO. 315 of 2026
Ujjwal Singh Pargai .....Applicant
Versus
State of Uttarakhand .....Respondent
Counsel for the Applicant : Mr. Deepak Joshi, Advocate.
Counsel for the Respondent : Mr. Deepak Bhardwaj, Brief
Holder.
Hon'ble Alok Kumar Verma,J.
Applicant - Ujjwal Singh Pargai is in judicial
custody for the offence punishable under Sections 109,
115(2), 191(3), 3(5), 324(4), 324(5), 351(2), 351(3) and
Section 352 of the Bharatiya Nyaya Sanhita, 2023 in Case
Crime No. 201 of 2025, registered at Police Station
Haldwani, District Nainital.
2. According to the respondent-State, on
23.06.2025 at about 07.30 p.m., Harish Singh Mehra, the
younger brother of the informant, along with his
companions Neeraj Bhagat, Bhupendra Singh Bora and
Ganesh Singh Darmwal were going in a car from his house.
Co-accused Rohit Mandola alias Raja and others came in
front of the car and pulled Harish Singh Mehra out of the
car and beat him. When Bhupendra Singh and Ganesh
Singh Darmwal tried to save Harish Singh Mehra, they
assaulted them. Rohit Mandola fired to kill Harish Singh
2017:UHC:8130
Mehra but bullet hit Bhupendra Singh Bora. Rohit Mandola
alias Raja fired the second shot at Bhupendra Singh. The
companions of Rohit Mandola alias Raja were also armed.
They also opened fire. Harish Singh Mehra, Bhupendra
Singh and Ganesh Singh Darmwal were admitted to the
hospital. The First Information Report was registered on
24.06.2025.
3. Heard Mr. Deepak Joshi, learned counsel for the
applicant and Mr. Deepak Bhardwaj, learned Brief Holder for
the respondent.
4. Mr. Deepak Joshi, Advocate, contended that the
applicant was not involved in the alleged offence. He has
been falsely implicated. He did not fire any shot. The case
of the respondent is that Rohit Mandola alias Raja had fired
the shot which hit Bhupendra Singh Bora. No firearm was
recovered from the possession of the applicant. Harish
Singh Mehra, Bhupendra Singh Bora and Ganesh Singh
Darmwal were discharged from the hospital on 27.06.2025,
01.07.2025 and 30.06.2025, respectively. Applicant is a
permanent resident of District Naintial, therefore, there is
no possibility of his absconding. Charge-sheet has already
been filed, therefore, there is no chance of tampering with
the evidence. Akshay Rangwal, a co-accused of similar
role, has already been granted regular bail by this Court in
the First Bail Application No. 2449 of 2025, and, the
applicant is in custody since 26.06.2025.
2017:UHC:8130
5. Mr. Deepak Bhardwaj, Brief Holder, has opposed
the bail application.
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,
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 - Ujjwal Singh Pargai 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.
___________________
ALOK KUMAR VERMA, J.
Dt: 27.02.2026
Shiv/
