Uttarakhand High Court
Vishal Singh vs State Of Uttarakhand on 20 February, 2026
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BA1 No. 260 of 2026
Vishal Singh
--Applicant
Versus
State of Uttarakhand
--Respondent
Hon'ble Ashish Naithani, J., Ms. Sheetal Selwal, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.
3. The present Bail Application has been moved by the Applicant- Vishal Singh, aged about 21 years, S/o Shri Chandra Bhann Singh, R/o Shiv Vihar Colony, Chilkiya, Thana Ramnagar, District Nainital. The Applicant is in judicial custody in connection with FIR No. 01 of 2026, registered at Police Station Salt, District Almora, under Sections 8/20 of the N.D.P.S. Act, 1985.
4. The present matter relates to recovery of narcotic substance, namely Ganja. The total recovery is stated to be 51.950 kilograms, alleged to have been made from three accused persons, namely, the present Applicant - Vishal Singh S/o Chandra Bhann Singh, and two co-accused, Mohd. Anas S/o Late Atik Hussain and Mohd. Hasim S/o Late Khalil Ahmed.
5. Learned State Counsel prays for and is granted two weeks' time to file objections in the present matter.
6. List this case on 09.03.2026 along with BA1 No. 154 of 2026 and BA1 No. 155 of 2026.
(Ashish Naithani, J.) 20-02-2026 Shiksha