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BA1/211/2026
2026 Latest Caselaw 2133 UK

Citation : 2026 Latest Caselaw 2133 UK
Judgement Date : 19 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

BA1/211/2026 on 19 March, 2026

                                                                  2026:UHC:1917
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               BA1 No.211 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Bilal Ahmed, Advocate for the applicant.

Mr. Deepak Bisht, Deputy Advocate General for the State of Uttarakhand.

Mr. Gaurav Singh, Advocate for the complainant.

2. This first bail application has been moved by the applicant seeking regular bail in F.I.R./Case Crime No.119 of 2025, under Section 109(1), 115(2), 117(2), 118(1), 324(4) & 352 of B.N.S., registered at Police Station Piran Kaliyar, District Haridwar.

3. Learned counsel for the applicant submits that applicant has falsely been implicated in the instant crime and is languishing in jail since 28.08.2025. It is contended by learned counsel for the applicant that co-accused, namely, Musawwar has already been enlarged on bail by this Court in BA1 No.1985 of 2025 vide order dated 23.01.2026. He submits that this is a case of parity and in case, the applicant is granted bail, he will not misuse the same and will furnish the bail surety as per the satisfaction of this Court.

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

5. Having regard to the fact that the co-accused, namely, Musawwar has already been enlarged on bail by this Court, and without expressing any 2026:UHC:1917

opinion on the merits of the case, this Court is of the considered view that the present applicant is also entitled to be released on bail at this stage on the ground of parity.

6. The bail application is allowed.

7. Let the applicant, namely, Mohtaseem 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.) 19.03.2026 Arpan

ARPAN

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

2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20 dddb7393398f9fe45ba3e, postalCode=263001,

JAISWAL st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB9 87446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.19 14:56:07 +05'30'

 
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