Uttarakhand HC Grants Bail To Man In Alleged Surety Racket, Noting His Mobile Number On Co-Accused’s Aadhaar Was Main Link

The applicant sought bail in a case registered under Sections 229(1), 318(4), 338, 340(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, alleging a racket involving forged documents used to furnish sureties.

The applicant was not named in the FIR; the alleged link to the offence was that his mobile number appeared on an Aadhaar card used by co-accused Satish.

The applicant denied involvement, and the State did not dispute that this was the primary basis for implicating him.

He had been in judicial custody since 26 March 2026.

The alleged offences were under Sections 229(1), 318(4), 338, 340(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The Court applied its discretion to assess the bail application in light of the nature of the allegations and the material linking the applicant to the offence.

It cited no specific bail provision or precedent.

The Court noted that the applicant was not named in the FIR and that the prosecution primarily relied on his mobile number appearing on the Aadhaar card used by Satish.

There was no specific allegation that the applicant forged a document or furnished a false surety.

Considering the nature of the allegations, the Court found that the applicant had made out a case for bail, without expressing any opinion on the merits.

The Court directed that the applicant be released on furnishing a personal bond and two reliable sureties, each in the like amount, to the satisfaction of the court concerned.