Dheraj Singh Negi vs State Of Uttarakhand
2026 Latest Caselaw 1778 UK

Uttarakhand High Court

Dheraj Singh Negi vs State Of Uttarakhand on 11 March, 2026

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                                                                                       2026:UHC:1598

                               BA1 No. 78 of 2026

                               Dheraj Singh Negi               --Applicant

                                               Versus

                               State of Uttarakhand           --Respondent

                               Hon'ble Ashish Naithani, J.

Mr. Vinod Sharma, learned counsel for the Applicant.

2. Mr. Chitrarth Kandpal, learned Brief Holder for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant - Dheraj Singh Negi, aged about 31 years, S/o Shri Guman Singh Negi, R/o Palethi Tehsil, Chamoli, District Chamoli. The Applicant is in judicial custody in connection with FIR No. 0026 of 2025, registered at Police Station Joshimath, District Chamoli, under Section 80(2) of the B.N.S., 2023.

4. Heard Mr. Vinod Sharma, learned counsel for the Applicant, and Mr. Chitrarth Kandpal, learned Brief Holder for the State. Perused the record.

5. Learned counsel for the Applicant submits that soon before the death, there was no allegation of dowry. It is further submitted that as per the post-mortem report, the cause of death is stated to be hanging and viscera was preserved; however, the charge-sheet has been submitted without awaiting the viscera report. It is also submitted that the Applicant was arrested without providing written grounds of arrest, which is against the mandate of law. Learned counsel further submits that the Applicant has no criminal history and places reliance upon the judgment of the Hon'ble Supreme Court in "Gurucharan Kumar and Another vs. State of Rajasthan", (2003) 2 SCC 698.

6. Learned State Counsel opposed the Bail Application and submits that there was continuous scuffling between the deceased and the Applicant.

7. Considering the facts and circumstances of the case and the submissions advanced by learned counsel for the parties, without expressing any opinion on the merits of the case, this Court is of the view that the Applicant is entitled to be released on bail at this stage.

8. Accordingly, the Bail Application is allowed.

9. Let the Applicant be released on bail upon his executing a personal bond and furnishing tw o reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

10. All pending applications, if any, stand disposed of.

(Ashish Naithani, J.) 11.03.2026 Shiksha