LAWS(UTN)-2026-2-6

BRIJESH SINGH YADAV Vs. STATE OF UTTARAKHAND

Decided On February 19, 2026
Brijesh Singh Yadav Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. Vikas Anand and Ms. Gyan Mati Kushwaha, learned counsels for the Appellant.

(2.) Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

(3.) The matter is taken up for hearing on the Bail Application filed by the Appellant.