Yashod Singh Mehra vs Unknown
2026 Latest Caselaw 1746 UK

Uttarakhand High Court

Yashod Singh Mehra 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:1536

                                      BA1 No.121 of 2026
                                      Yashod Singh Mehra
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,

                                      1.

Mr. Gaurav Singh, learned counsel for the Applicant.

2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.

3. Present first bail application is moved by the applicant, who is in judicial custody in connection with FIR No.15 of 2025 dated 06.12.2025 under Section 109(1), 121(2) of Bhartiya Nyaya Sanhita (BNS) 2023, Police Station Khansyun, District Nainital.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant has been falsely implicated in the present case; there is no recovery from the applicant; there is no independent or public witness. Learned counsel for the applicant submits that except the statement of the co-accused there is no legally admissible evidence on record to prima facie establish the involvement of the applicant in the alleged firing incident. He further submits that applicant has no criminal history and is languishing in jail since 11.12.2025.

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

7. Accordingly, bail application is allowed. Let the Applicant-Yashod Singh 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