Rohit Kumar vs Unknown
2026 Latest Caselaw 2330 UK

Uttarakhand High Court

Rohit Kumar vs Unknown on 24 March, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No.                                             COURT'S OR JUDGE'S ORDERS
             and Registrar's                                          2026:UHC:2069
               order with
               Signatures
                               BA1 No.440 of 2026
                               Rohit Kumar
                               Vs.
                               State of Uttarakhand
                               Hon'ble Ashish Naithani, J.

Mr. Bhuwan Bhatt, learned counsel for the Applicant.

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

3. Present bail application is moved by the applicant, who is in judicial custody in connection with FIR No.614 of 2024 under Sections 419, 420, 467, 468, 471 & 120-B of IPC, Police Station Patelnagar, District Dehradun.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant is a law abiding citizen and no specific role has been assigned to him in the FIR; applicant has no criminal history. He submits that main accused Shikha Sharma has been granted bail by this Court vide order dated 16.01.2026.

6. Learned State counsel has strongly opposed the bail application.

7. Without expression any opinion on the final merits of the case and considered the facts and circumstances of the case, this Court is of the view that applicant deserves bail.

8. Accordingly, the bail application is allowed. Let the applicant-Rohit Kumar be released on bail on executing a personal bond and two sureties of the like amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 24.03.2026 Arti