BA1/488/2025
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Uttarakhand High Court

BA1/488/2025 on 10 March, 2026

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                                 BA1 No. 488 of 2025
                                 Hon'ble Alok Mahra, J.

Mr. Rajveer Singh, learned counsel for the applicant.

2. Mr. S.C. Dumka, learned A.G.A. for the State.

3. The applicant - Suhail @ Dhanni, who is in judicial custody in connection with FIR/Case Crime No. 60 of 2025, under Sections 109, 351(2), 352 of BNS, registered at P.S.- Kotwali Jwalapur, District Haridwar, has sought his release on bail.

4. In this case, an FIR was lodged on 09.02.2025 by the brother of the victim alleging therein that in the evening of 07.02.2025, when the brother of the complainant went to Kathara Market for taking some goods, the present applicant with an intention to kill the victim, attacked upon him with sharp-edged weapon using abusive language. Somehow, the victim managed to escape from the spot and saved his life. Thereafter, the injured victim was taken to the hospital by local people. The condition of the victim was serious and he had 25-26 stitches on his head. Consequently, the aforesaid FIR was registered.

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

6. Learned counsel for the applicant would submit that applicant has been falsely implicated in the case and that the applicant is languishing in jail since 10.02.2025.

7. Per contra, learned State Counsel vehemently opposed the bail application and would submit that the offence alleged is of a grave and heinous nature; that the whole incident is recorded in the CCTV footage; that the statements of complainant Tushar, injured Kartik and eye-witness Amit recorded under Section 180 BNSS have been enclosed alongwith the counter-affidavit; that the statements of the doctor and medical report of the victim has also been enclosed, which fully corroborates the case, that the present applicant was duly identified by the injured in the video footage and accordingly on the basis of the evidence collected, chargesheet has been submitted against the present applicant under the relevant sections. Therefore, the present bail application is liable to be dismissed.

8. Since, perusal of the content of the FIR and Sections of the FIR reflects the offence to be of very serious and heinous nature and the whole incident is recorded in the CCTV footage, this Court is of the view that there is no good ground to enlarge the applicant on bail at this stage and the present bail application deserves to be rejected.

9. The present bail application is rejected.

(Alok Mahra J.) 10.03.2026 Ujjwal