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Arman vs State Of Uttarakhand
2026 Latest Caselaw 2315 UK

Citation : 2026 Latest Caselaw 2315 UK
Judgement Date : 24 March, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

Arman vs State Of Uttarakhand on 24 March, 2026

Author: Ravindra Maithani
Bench: Ravindra Maithani
  HIGH COURT OF UTTARAKHAND AT NAINITAL
                 Bail Application No. 1 of 2025
                               In
                Criminal Appeal No.707 of 2025

Arman                                             ......Appellant

                            Versus


State of Uttarakhand                             ....Respondent

Present:
           Ms. Divya Jain, Advocate for the appellant.
           Ms. Manisha Rana Singh, D.A.G. for the State.
           Mr. Vikas Anand, Advocate for the informant.
                                      With
                 Bail Application No. 1 of 2025
                              And
                 Bail Application No. 2 of 2025
                               In
                Criminal Appeal No.728 of 2025

Mandeep Alias Manav and others                    ......Appellant

                            Versus


State of Uttarakhand                             ....Respondent

Present:
           Ms. Pushpa Joshi, Senior Advocate, assisted by Ms.
           Nipush Mola Joshi, Advocate for the appellant.
           Ms. Manisha Rana Singh, D.A.G. for the State.



Coram: Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Hon'ble Ravindra Maithani, J. (Oral)

Both these appeals are preferred against the common

judgment and order dated 22.11.2025, passed in Sessions Trial No.

179 of 2022, State Vs. Manavdeep @ Manav, by the court of 2nd

Additional Sessions Judge, Kashipur, District Udham Singh Nagar. By

it, the appellants have been convicted under Section 302 IPC and

sentenced accordingly. They seek bail during the pendency of the

appeals.

2. Heard learned counsel for the parties and perused the

record.

3. These are admitted appeals.

4. LCR has already been received.

5. List in due course.

Heard on Bail Applications

6. According to the FIR, on 25.05.2022, the appellants armed

with lathi and danda assaulted the deceased Vishal Kamboj, due to

which, he sustained multiple injuries and died. He was taken to

hospital. Thereafter, FIR was lodged.

7. Learned Senior Counsel appearing for the appellant

Shahrukh and Mandeep @ Manav submits that, in fact, there is no

eyewitness in the case; had PW1 Ramesh Chand and PW2 Narayan

Chand been present at the spot, they would have taken the deceased to

the hospital, but the deceased was taken by some other person, as he

was not named when brought to the hospital. She also raised the

following points in her submissions:-

(i) One Anmol Hospital is at the same place to place of

incident, but the deceased was not taken to Anmol

Hospital for his treatment, instead he was taken to

Bazpur. It is argued that it appears that the

deceased met with an accident at some other place

and due to enmity the appellants have been named.

(ii) The alleged recovery of danda is without any

disclosure statement. Even forensic report records

that in three of the dandas, blood stains were

present but there was no blood on the other three

dandas.

(iii) The CCTV footages cannot be read into evidence.

There is no forensic report about it. The CCTV

footages were allegedly taken in a pen drive. There is

no recovery memo of pen drive. There is no sample

seal etc.

(iv) PW3 Gagandeep and PW4 Vikram Singh @ Vicky are

also not the eyewitnesses. They simply say that the

appellant suddenly came and assaulted the

deceased Vishal Kamboj. She submits that there is

no motive to kill the deceased. These witnesses have

not stated as to how the appellants reached at the

place? Were they chasing the deceased? There were

other witnesses nearby like A-One Juice Shop, but,

it's owner has not been made a witness.

8. Learned Senior Counsel submits that, in fact, the

appellant Shahrukh's wife had delivered a baby on that date in Anmol

Hospital. On that ground alone, he was granted bail earlier. Therefore,

it is argued that it is a case fit for bail.

9. Learned counsel for the appellant Arman submits that

even in the CCTV footages appellant Arman is not visible.

10. Learned State counsel submits that PW3 Gagandeep and

PW4 Vikram Singh @ Vicky are eyewitnesses. They have given entire

account of it. Insofar as, the evidence of PW1 Ramesh Chand and PW2

Narayan Chand is concerned, it is argued that, in fact, these witnesses

have not stated that they took the deceased to the hospital. According

to them, some other person had taken the deceased to the hospital and

they visited the hospital thereafter. Referring to the statement of PW8

Sub Inspector, Arjun Giri, it is argued that he had prepared the

inquest report.

11. It is a stage of bail post conviction. The appellant does not

have the benefit of presumption of innocence because he was a convict.

However, discussions shall be made to the limited extent of

appreciating the arguments as has been advanced at this stage, which

shall no bearing at the subsequent stage of appeal or at any other

proceedings.

12. It is a case of direct evidence. Motive loses significance in

such circumstances. According to PW1 Ramesh Chand, the father of

the deceased and PW2 Narayan Chand, they both were together when

the incident took place. They did not take the deceased to the hospital.

PW3 Gagandeep and PW4 Vikram Singh @ Vicky, they both were with

the deceased when the incident took place. According to them, in their

presence the appellants and others assaulted the deceased with lathi

and danda indiscriminately and they both managed to escape from

there. Post mortem report also records about the injuries.

13. Having considered, we do not see any ground to enlarge

the appellants on bail. Accordingly, bail applications deserve to be

rejected.

14. The bail applications are rejected.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 24.03.2026

Jitendra

 
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