Uttarakhand High Court
Than Singh Adhikari vs State Of Uttarakhand on 25 February, 2026
Office Notes,
reports, orders
or proceedings
SL. Dat COURT'S OR JUDGE'S ORDERS
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No. e
and Registrar's
order with
Signatures
CRLA No.15 of 2021
Than Singh Adhikari ......Appellant
Versus
State of Uttarakhand ...Respondent
Hon'ble Ashish Naithani, J.
Mr. Priyanshu Gairola, learned legal aid counsel for the Appellant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.
3. Appellant was convicted for the offence punishable under Sections 8/20 of the NDPS Act, 1985, vide judgment and order dated 30.01.2020, passed by the court of learned 2nd Additional Sessions Judge (Special Court NDPS Act), Nainital in Session Trial No.36 of 2017, "State Versus Than Singh Adhikari". Challenging his conviction and sentence, Appellant has filed this appeal.
4. As per order-sheet dated 22.01.2021, passed by the coordinate Bench of this Court after delay being condoned the matter was heard, and was admitted. Trial Court Record is part of the record.
5. Let a paper-book be prepared and supplied to the learned counsel for the parties on the payment of usual charges.
6. List this matter on 20.03.2026.
7. In the meantime, objections to the bail application (IA No.2/2021) be filed.
8. Appellant is being represented by the learned legal aid counsel Mr. Priyanshu Gairola, but the cause list does not show that Mr. Priyanshu Gairola, is representing the Appellant as legal aid counsel. Registry is directed to rectify the same.
(Ashish Naithani, J.) 25.02.2026 Nitesh/