Unknown vs State Of Uttarakhand
2026 Latest Caselaw 2141 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 19 March, 2026

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                              BA1 No. 401 of 2026
                              Akbar
                                                                     --Applicant
                                                      Versus
                              State of Uttarakhand
                                                                   --Respondent

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

2. Mr. S. S. Chauhan, learned Deputy Advocate General for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant- Akbar, aged about 40 years, S/o Ninha, R/o Village Hazara Grant, Police Station SIDCUL, District Haridwar. The Applicant is in judicial custody in connection with FIR/Case Crime No. 355 of 2025, registered at Police Station SIDCUL, District Haridwar, for the offence under Section 103(1) and 61(2) of B.N.S., 2023.

4. Learned counsel for the Applicant submits that the Applicant has been falsely roped in the present matter. The case pertains to a contract killing, wherein the main accused has already been enlarged on bail. It is further submitted that there is neither any role attributed to the Applicant nor any evidence of his presence at the scene of the crime; nevertheless, his bail application has been rejected.

6. Learned State Counsel, however, seeks three weeks' time to file a counter affidavit/objection to the bail application.

7. List this case on 07.04.2026.

(Ashish Naithani, J.) 19.03.2026

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