BA1/1748/2025
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Uttarakhand High Court

BA1/1748/2025 on 9 February, 2026

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                                 BA1 No. 1748 of 2025
                                 Hon'ble Alok Mahra, J.

Mr. Vikas Anand, learned counsel for the applicant.

2. Mr. Deepak Bisht, learned D.A.G. for the State.

3. The applicant - Naveen Patwal, who is in judicial custody in connection with FIR/Case Crime No. 110 of 2025, under Sections 109 and 3(5) of BNS, registered at P.S.- Haldwani, District Nainital, has sought his release on bail.

4. Heard learned counsel for the parties and perused the records.

5. Learned counsel for the applicant would submit that as per the FIR, the role assigned to the applicant is that he caught hold of the injured while the other co-accused stabbed his neck with a knife. It is further submitted that after investigation, chargesheet has been submitted and statement of the injured victim has been recorded and in his statement given as PW-3, injured victim did not identify the applicant, who was present in the judicial custody when the witness was examined.

6. Learned State Counsel, on the other hand, has vehemently opposed the bail application.

7. Having considered the submissions, under the facts and circumstances of the case and in view of the statement given by the victim as PW-3, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

8. Accordingly, the bail application is allowed.

9. Let the applicant be released on bail on his executing a personal bond and furnishing two reliable sureties each of the like amount, to the satisfaction of the court concerned.

(Alok Mahra J.) 09.02.2026 Ujjwal