BA1/401/2025
2026 Latest Caselaw 2077 UK

Uttarakhand High Court

BA1/401/2025 on 18 March, 2026

                                                                  2026:UHC:1851
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                               BA1 No.401 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Pankaj Tangwan, Mr. Mukesh Kumar Kaparuwan and Mr. Girveer Chand, Advocates for the applicant.

Mr. V.S. Pal, A.G.A. for the State of Uttarakhand.

Mr. B.S. Adhikari, Advocate for the complainant.

2. This first bail application has been moved by the applicant seeking regular bail in Case Crime No.08 of 2025, under Section 109 & 3(5) of B.N.S., 2023, registered at Police Station Badkot, District Uttarkashi.

3. Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case and has been in judicial custody since 26.02.2025. It is contended that the applicant, being the Chairman of Nagar Palika Parishad, Barkot, has been roped in due to political rivalry. Elaborating further, it is submitted that the allegation in the complaint that the applicant's vehicle overtook the Tehsildar's vehicle and struck the complainant's car from behind, nearly causing it to fall into a deep gorge, is wholly baseless and fabricated. It is argued that even if the F.I.R. version is taken at face value, the manner of the alleged incident is inherently improbable, as a vehicle hit from behind would not veer off towards the right side. The technical evaluation report does not support the prosecution's case. Moreover, photographs of both vehicles demonstrate absence of any visible damage to the applicant's vehicle. It is further submitted that the applicant undertakes not to misuse the liberty of bail and is ready to furnish adequate sureties to the satisfaction of the 2026:UHC:1851 Court.

4. Learned State Counsel has vehemently opposed the prayer for bail.

5. Having considered the rival submissions and perused the material on record, this Court finds that the applicant has been in judicial custody since 26.02.2025. The prosecution version, at this stage, is not wholly free from doubt, particularly in view of the technical evaluation report and the photographs placed on record, which prima facie do not corroborate the manner of the alleged incident. The possibility of false implication on account of political rivalry also cannot be ruled out at this stage. No material has been brought on record to indicate that the applicant would tamper with evidence or influence witnesses if enlarged on bail.

6. Accordingly, without expressing any opinion on the merits, the applicant is entitled to be released on bail at this stage.

7. The bail application is allowed.

8. Let the applicant, namely, Vinod Dobhal be released on bail, on executing personal bond and furnishing two reliable sureties, each of like amount, to the satisfaction of Court concerned.

(Alok Mahra, J.) 18.03.2026 Arpan

ARPAN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a2 0dddb7393398f9fe45ba3e, postalCode=263001,

JAISWAL st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109C B987446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.18 16:39:04 +05'30' 2026:UHC:1851