Rahul vs Unknown
2026 Latest Caselaw 1745 UK

Uttarakhand High Court

Rahul vs Unknown on 10 March, 2026

             Office Notes, reports,
SL.          orders or proceedings
      Date   or directions and
No
             Registrar's order with                COURT'S OR JUDGES'S ORDERS
             Signatures                                                      2026:UHC:337

                                      BA2 No.24 of 2026
                                      Rahul
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,
                                      1.

Mrs. Prabha Naithani, learned counsel for the Applicant.

2. Mr. G.C. Joshi, learned AGA for the State.

3. Present second bail application is moved by the applicant, who is in judicial custody in connection with FIR No.370 of 2025 under Sections 318(4), 348, 336(3), 338, 340(2), 61 of Bhartiya Nyaya Sanhita 2023 and Section 66(C), 66(D) of the Information Technology Act, P.S. Kotwali Jwalapur, District Haridwar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant is a law student and languishing in jail since 06.09.2025; he has no criminal antecedents; he is not named in the FIR. She submits that co-accused David Kumar has already been granted bail by this Court vide order dated 27.02.2026 in the similar offence and on the ground of parity applicant is also entitled to be released on bail.

6. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.

7. Accordingly, second bail application is allowed. Let the Applicant-Rahul be released on bail on furnishing a personal bond and two reliable sureties each in the like amount to the satisfaction of the Court concerned.

(Ashish Naithani, J.) 10.03.2026 Arti