Uttarakhand High Court
Dharmendra Maurya vs Unknown on 25 March, 2026
Office Notes,
reports, orders
or proceedings
SL.
Date or directions
No. COURT'S OR JUDGE'S ORDERS
and Registrar's 2026:UHC:2147
order with
Signatures
BA1 No.97 of 2026
Dharmendra Maurya
Vs.
State of Uttarakhand
Hon'ble Ashish Naithani, J.
Mr. Abhishek Singh Rawat, learned counsel for the Applicant.
2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.
3. Present bail application is moved by the applicant, who is in judicial custody in connection with FIR No.228 of 2025 dated 02.11.2025 under Section 22, 29, 60 and 8 of the NDPS Act, Police Station Lalkua, District Nainital.
4. Heard learned counsel for the parties.
5. Learned counsel for the applicant submits that so far as grounds of arrest are concerned, there is no independent eye witness. He submits that applicant's wife is pregnant and required association of her husband and applicant is the only bread earner of the family; he has no criminal history; he is languishing in jail since 02.11.2025.
6. Learned State counsel has strongly opposed the bail application.
7. Without expression any opinion on the final merits of the case and considered the facts and circumstances of the case, this Court is of the view that applicant deserves bail.
8. Accordingly, the bail application is allowed. Let the applicant-Dharmendra Maurya be released on bail on executing a personal bond and two sureties of the like amount to the satisfaction of court concerned.
(Ashish Naithani, J.) 25.03.2026 Arti