BA1/2510/2025
2026 Latest Caselaw 802 UK

Uttarakhand High Court

BA1/2510/2025 on 9 February, 2026

                                                                      2026:UHC:706
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               BA1 No.2510 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Siddharth Bankoti, Advocate for the applicant.

Mr. Pradeep Lohani, Brief Holder for the State of Uttarakhand.

2. This is first bail application moved by the applicant, seeking regular bail in F.I.R./Case Crime No.67 of 2023, under Section 302 I.P.C., registered at Police Station Rishikesh, District Dehradun.

3. Learned counsel for the applicant submits that the applicant has no criminal antecedents and has been in judicial custody since 06.02.2023. It is contended that there is no credible or cogent evidence on record connecting the applicant with the alleged offence and that he has been falsely implicated. It is further submitted that the applicant had no motive to commit the alleged offence and that the prosecution has failed to produce any independent witness to support the alleged recovery. It is argued that there is no likelihood of the applicant influencing or tampering with the prosecution witnesses, especially in view of the fact that the charge-sheet has already been filed. Learned counsel assures that, in the event of grant of bail, the applicant shall not misuse the liberty of bail and shall abide by all the terms and conditions imposed by this Court and shall furnish adequate bail bonds and sureties to the satisfaction of the Court. 2026:UHC:706

4. Per contra, learned State Counsel vehemently opposes the bail application and submits that the prosecution case is duly supported by the statements of eyewitnesses. It is further contended that, upon completion of investigation, the Investigating Officer has collected cogent, credible and clinching oral as well as documentary evidence establishing the complicity of the applicant in the commission of the offence. It is, therefore, submitted that no ground for grant of bail is made out and the present bail application deserves to be rejected.

5. I have considered the submission advanced by the learned counsel for the parties.

6. Having regard to the facts and circumstances of the case, I am not inclined to grant bail to the applicant at this stage.

7. Consequently, the bail application is rejected.

(Alok Mahra, J.) 09.02.2026 Arpan 2026:UHC:706