Uttarakhand High Court
Unknown vs State Of Uttarakhand on 26 February, 2026
Office Notes,
reports, orders
or proceedings
SL. Dat
or directions COURT'S OR JUDGE'S ORDERS
No. e
and Registrar's
order with
Signatures
Bail Application (IA No. 03 of 2025)
In
CRLA No. 148 of 2025
Lalit
--Appellant
Versus
State of Uttarakhand
--Respondent
Hon'ble Ashish Naithani, J.
Mr. Shailabh Pandey, learned Legal Aid Counsel for the Appellant.
2. Mr. G.C. Joshi, learned A.G.A. for the State of Uttarakhand.
3. Heard learned counsel for the parties on the Bail Application (I.A. No. 03 of 2025).
4. The present Criminal Appeal has been filed against the impugned judgment and order dated 25.11.2024, passed by the Court of learned Special Judge, NDPS/3rd Additional District Judge, Dehradun in Special Sessions Trial No. 103 of 2014, "State vs. Lalit and Another," whereby the learned Trial Court has convicted and sentenced the Appellant to undergo three years' rigorous imprisonment along with a fine of Rs. 40,000/- under Section 8/20(B) of the NDPS Act, 1985. In default of payment of fine, the Appellant shall further undergo two months' additional simple imprisonment.
5. Learned Legal Aid Counsel submits that the Appellant remained on bail during the course of trial and never misused the liberty so granted. It is further submitted that the mandatory provisions of the NDPS Act have not been complied with and that the Appellant has undergone long incarceration.
6. Learned State Counsel has opposed the bail application.
7. After hearing learned counsel for the parties and upon consideration of the facts and circumstances of the case, this Court is of the opinion that, at this stage, sufficient grounds exist for granting bail to the Appellant during the pendency of the appeal.
8. The Bail Application is allowed. Accordingly, the Appellant - Lalit - shall be released on bail during the pendency of the present criminal appeal, upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the learned Trial Court concerned.
9. It is clarified that the grant of bail shall not be treated as a ground for seeking unnecessary adjournments or for delaying the disposal of the present criminal appeal.
10. List this case on 15.05.2026.
(Ashish Naithani, J.) 26.02.2026 Shiksha