Naeem vs Unknown
2026 Latest Caselaw 1837 UK

Uttarakhand High Court

Naeem vs Unknown on 12 March, 2026

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                                      BA1 No.365 of 2026
                                      Naeem
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,

                                      1.

Mr. Mani Kumar, learned counsel for the Applicant.

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

3. Present bail application is moved by the applicant, who is in judicial custody in connection with FIR No.331 of 2025 under Section 61(2), 64(1), 137(2), 143(1), 144 & 238 of Bhartiya Nyaya Sanhita alongwith Section 3 & 4 of the Protection of Children From Sexual Offence 2012 and Section 3(2)(v)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act registered at Police Station-Kunda, District Udham Singh Nagar.

4. The matter intercepted with a missing person's report that involved the victim deceased aged 15 years and later her dead body was recovered from Moradabad a long distance from her native place Kashipur.

5. Learned counsel for the applicant submits that the applicant accused has been falsely roped in, in the present matter.

6. Let the objection be filed by the State alongwith missing person's report; autopsy report as well as the inquest report within two weeks.

7. List on 30.03.2026.

(Ashish Naithani, J.) 12.03.2026 Arti