Uttarakhand High Court
Ripul Chauhan vs Unknown on 27 February, 2026
Office Notes, reports,
orders or proceedings
1SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
(Short Term Bail Appl. No.01 of 2026)
In
BA1 No.283 of 2026
Ripul Chauhan
Vs.
State of Uttarakhand
Hon'ble Ashish Naithani, J.,
1.Mr. G.D. Joshi, learned counsel for the Applicant.
2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.
3. Heard learned counsel for the parties.
4. Today, the matter is listed on short term bail application.
5. Applicant has moved the short term bail application seeking short term bail in connection with Case Crime/F.I.R. No.507 of 2025, under Section 8/22 of NDPS Act, Police Station Kashipur, District Udham Singh Nagar during the pendency of trial before the court below.
6. Learned counsel for the Applicant submits that marriage ceremony of his real brother is scheduled to be performed on 07.03.2026 thus for the purpose of attending the marriage ceremony of his brother he sought ten days short term. Marriage card is annexed as Annexure No.6 to the short term bail application.
7. Having considered the submission of learned counsel for the parties, this Court is of the view that the applicant should be released on short term bail. Let the applicant- Ripul Chauhan be released on short term bail only for a period of ten days i.e. from 06.03.2026 to 15.03.2026 from the date of his actual release on executing personal bond and furnishing two reliable sureties each of the like amount to the satisfaction of the court concerned.
8. On expiry of a period of ten days of short term bail, the applicant shall surrender before the Superintendent of the jail concerned.
9. Short term bail application no.01 of 2026 stands disposed of.
10. List this bail application on 20.03.2026.
(Ashish Naithani, J.) 27.02.2026 Arti