Unknown vs State Of Uttarakhand
2026 Latest Caselaw 2136 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 19 March, 2026

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                              BA1 No. 412 of 2026
                              Saurabh Raj
                                                                   --Applicant
                                                     Versus
                              State of Uttarakhand
                                                                 --Respondent

Hon'ble Ashish Naithani, J., Ms. Sudha Tamta, learned Legal Aid Counsel for the Applicant.

2. Mr. Dinesh Chauhan, learned A.G.A. and Mr. N.S. Kaniyal, learned A.G.A. for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant- Saurabh Raj, aged about 45 years, S/o Sonu Chhedalal, R/o Ward No. 14, Subhash Nagar, Rudrapur, District Udham Singh Nagar, Uttarakhand. The Applicant is in judicial custody in connection with FIR/Case Crime No. 168 of 2024, registered at Police Station Haldwani, District Nainital, for the offence under Section 302 of the I.P.C., 1860.

4. Learned Legal Aid Counsel appearing for the Applicant submits that, as per the prosecution case, the Applicant and his wife (deceased) were living separately. The report was lodged by the landlord of the premises where the deceased was residing. It is alleged that the Applicant visited the house of the deceased, caused her death by strangulation, and thereafter took away the two daughters with him.

5. Learned Legal Aid Counsel appearing for the Applicant further submits that the Applicant has been falsely implicated in the present matter. It is contended that the daughters, who are alleged to have been taken away from the premises where the deceased was living, were already residing with the Applicant (their father).

6. Learned State Counsel, however, seeks three weeks' time to file a counter affidavit.

7. List this case on 08.04.2026.

(Ashish Naithani, J.) 19.03.2026

SB