Unknown vs State Of Uttarakhand
2026 Latest Caselaw 2217 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 20 March, 2026

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                              BA1 No. 421 of 2026
                              Aman alias Raja
                                                                    --Applicant
                                                     Versus
                              State of Uttarakhand
                                                                  --Respondent

Hon'ble Ashish Naithani, J., Mr. Parikshit Saini, learned counsel holding brief of Mr. Mohd. Safdar, 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-Aman @ Raja, aged about 24 years, S/o Ashwini @ Bittu, R/o Kheda Jatt, P.S. Kotwali Mangalaur, District Haridwar. The Applicant is in judicial custody in connection with Case Crime No. 327 of 2025, registered at Police Station Kotwali Mangalaur, District Haridwar, for the offences punishable under Sections 109(2), 115(2), 125, 351(2), and 352 of the B.N.S., 2023.

4. Learned counsel for the Applicant submits, at the outset, that despite the case being one of parity, the learned Trial Court did not enlarge the Applicant on bail.

5. The primary ground for consideration of bail, as submitted by learned counsel, is that the Applicant was neither involved in the duel nor in the firing, nor was he involved in any offence under the POCSO Act. It is further submitted that the main accused, who was allegedly involved in the firing which resulted in injuries to the victim and was also named in the offence under the POCSO Act, has already been enlarged on bail. The only role assigned to the Applicant, as per the prosecution story, is that of an accomplice and nothing more.

6. Learned State Counsel, however, seeks time to file objections.

7. List this case on 10.04.2026.

(Ashish Naithani, J.) 20.03.2026

Shiksha