Uttarakhand High Court
BA1/1426/2025 on 27 August, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes,
reports, orders
or proceedings
SL. No. Date or directions COURT'S OR JUDGE'S ORDERS
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BA1 No.1426 of 2025
Hon'ble Pankaj Purohit, J.
Mr. Susheel Kumar, learned counsel for the applicant.
2. Mr. S.C. Dumka, learned AGA with Ms. Sweta Badola, learned B.H. for the State.
3. The applicant is under incarceration in connection with the FIR No.0261 of 2025 dated 11.05.2025, for the offences punishable under Sections 105, 190, 191(2) and 191(3) of the B.N.S. 2023, registered with P.S. Pathri, District Haridwar.
4. It is argued that co-accused Nisar has been granted bail by this Court on 18.08.2025 and the role assigned to the present applicant is akin to that of co-accused who has been enlarged on bail; that the applicant deserves bail on the ground of parity; the applicant has been falsely roped in the case having no involvement at all in the crime; deceased's cause of death is cardiac arrest due to coronary spasm.
5. Per contra, learned State Counsel submits that the charges levelled against the applicant are very serious.
6. Having heard the learned counsel for the parties and having gone through the contents of FIR and material available on record, this Court is of the view that at this stage, present applicant also deserves to be released on bail.
7. Accordingly, the bail application is allowed. Let the applicant-Adil, be released on bail, on his executing personal bond and furnishing two reliable sureties, each of like amount, to the satisfaction of Court concerned.
(Pankaj Purohit, J.) 27.08.2025 R.Dang