BA1/153/2026
2026 Latest Caselaw 547 UK

Uttarakhand High Court

BA1/153/2026 on 3 February, 2026

                                                                    2026:UHC:667
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                               BA1/153/2026
                               Hon'ble Sidhartha Sah, J.

Mr. Harshpal Sekhon, learned counsel for the applicant through V.C.

2. Mr. Devendra Rana, learned AGA assisted by Mr. Vikas Uniyal, Brief Holder for the State

3. Applicant- Sahil, who is in judicial custody in connection with FIR No.131 of 2025, dated 27.04.2025, under Sections 310(2), 311, 317(3) and 61(2) of Bhartiya Nyaya Sanhita, 2023, PS Kichha, District Udham Singh Nagar, has sought his release on bail.

4. Heard learned counsel for the parties and perused the material available on record.

5. The bail has been sought on the ground of parity in view of the order dated 5th January, 2026, passed by learned Coordinate Bench of this Court in First Bail Application No. 2201 of 2025, Harendra alias Bittu vs. State of Uttarakhand.

6. On the query, learned State counsel does not dispute that the role of the applicant is any different from Harendra alias Bittu.

2026:UHC:667

7. Having considered the submissions of learned counsel for the parties and facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period. Therefore, at this stage, on the ground of parity, bail application of the applicant is allowed.

8. Accordingly, let the applicant be enlarged on bail, on his executing personal bond and furnishing two reliable sureties, each of like amount, to the satisfaction of Court concerned.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 Kaushal 2026:UHC:667