BA2/28/2026

Citation : 2026 Latest Caselaw 980 UK
Judgement Date : 12 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

BA2/28/2026 on 12 February, 2026

               Office Notes,
            reports, orders or
SL
             proceedings or
 .   Date
              directions and                                COURT'S OR JUDGES'S ORDERS
No
            Registrar's order                                                       2026:UHC:847
             with Signatures


                                 BA2 No. 28 of 2026

                                 Hon'ble Ashish Naithani, J .

Mr. Bilal Ahmed, 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. Heard learned counsel for the parties.

4. This is the second Bail Application moved on behalf of the Applicant seeking regular bail in connection with Case Crime No. 951 of 2025, under Sections 8 read with Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at P.S. Laksar, District Haridwar. The first Bail Application was dismissed as withdrawn with liberty to file a fresh bail application.

5. Learned counsel for the Applicant submits that the Applicant has been falsely implicated. The alleged recovery of contraband is stated to be 165.3 grams, which is much below the commercial quantity. It is further submitted that the mandatory provisions of the NDPS Act have not been complied with and that the Applicant has been in judicial custody since 29.09.2025.

6. Learned State Counsel opposed the Bail Application.

7. Considering the facts and circumstances of the case, and without expressing any opinion on the merits, this Court is of the view that the Applicant deserves to be enlarged on bail at this stage.

8. Accordingly, the Bail Application is allowed.

9. Let the Applicant be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

10. All pending applications, if any, stand disposed of.

(Ashish Naithani, J.) 12.02.2026 Shiksha SHIKSHA Digitally signed by SHIKSHA BINJOLA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c12f21822fbd40bf63 BINJOLA 9b1c, postalCode=263001, st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED00E67B5283D205F1 8FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2026.02.12 16:06:54 +05'30'