Mohd. Shahvej vs State Of Uttarakhand
2026 Latest Caselaw 1819 UK

Uttarakhand High Court

Mohd. Shahvej vs State Of Uttarakhand on 11 March, 2026

                                                                                        2026:UHC:1601
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                  COURT'S OR JUDGE'S ORDERS
No.            directions and
             Registrar's order
              with Signatures

                                  ABA No. 04 of 2026

                                  Mohd. Shahvej
                                                                         --Applicant
                                                         Versus
                                  State of Uttarakhand
                                                                      --Respondent

Hon'ble Ashish Naithani, J., Mr. Gaurav Singh, learned counsel for the Applicant.

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

3. The Applicant-Mohd. Shahvej is before this Court seeking anticipatory bail in connection with Fir/Case Crime No. 593 of 2025, registered at Police Station Kotwali Gangnahar Roorkee, District Haridwar, for the offences punishable under Sections 109, 115(2), 118(1), 333, 351(3) and 352 of the B.N.S., 2023.

4. Heard learned counsel for the Applicant and learned State Counsel. Perused the record.

5. Learned counsel for the Applicant submits that the Applicant was granted ad-interim anticipatory bail by the Coordinate Bench of this Court vide order dated 09.01.2026. It is further submitted that the Applicant has duly complied with the directions contained in the said order and has not misused the liberty granted to him. Therefore, it is prayed that the ad- interim protection granted to the Applicant be made absolute.

6. Learned State Counsel opposed the Anticipatory Bail Application and submits that the investigation is still in progress.

7. Considering the submissions advanced by learned counsel for the parties, particularly the fact that the Applicant has been enjoying the benefit of ad-interim anticipatory bail since 09.01.2026 without misuse of liberty, this Court is of the view that no useful purpose would be served in curtailing the liberty 2026:UHC:1601 of the Applicant at this stage.

8. Accordingly, the interim anticipatory bail granted vide order dated 09.01.2026 is hereby made absolute. The Applicant shall continue on bail subject to the conditions already imposed vide order dated 09.01.2026. There shall be no requirement of furnishing fresh bail bonds, as the Applicant has already executed the personal bond and sureties to the satisfaction of the Court concerned.

9. Accordingly, the Anticipatory Bail Application stands disposed of.

(Hon'ble Ashish Naithani, J.) 11-03-2026

Shiksha 2026:UHC:1601