"State Of Uttarakhand vs Unknown
2025 Latest Caselaw 1746 UK

Uttarakhand High Court

"State Of Uttarakhand vs Unknown on 6 August, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

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      06.08.2025                        CRLA No. 463 of 2025
                                        Hon'ble Alok Kumar Verma, J.

The proposed Criminal Appeal has been filed against the judgment dated 07.07.2025, passed by learned Special Sessions Judge (NDPS), Pithoragarh in Special Sessions Trial No.40 of 2022, "State of Uttarakhand Vs. Shamsher Singh and Another", by which the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of one year with a fine of Rs.10,000/- for the offence punishable under Section 8 read with Section 20(b) (ii) (a) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

2. Heard Mr. Akshay Joshi, learned counsel for the appellant and Mr. Chitrarth Kandpal, learned Brief Holder for the State.

3. Admit.

4. List on 14.10.2025.

5. Heard on the Bail Application (IA No.1 of 2025)

6. Mr. Akshay Joshi, Advocate for the appellant contended that there are substantial doubts about the conviction. Appellant is on interim bail, granted by the Special Sessions Judge, Pithoragarh. He was on bail during the trial and the conditions of the bail were never misused by him.

7. Mr. Chitrarth Kandpal, Brief Holder, has opposed the bail application.

8. Having considered the submissions of learned counsel for the parties and in the facts and circumstances of the case, this Court is of the view that the appellant deserves bail at this stage.

9. The Bail Application (IA No.01 of 2025) is allowed.

10. Let the appellant - Shamsher Singh be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.

(Alok Kumar Verma, J.) 06.08.2025 Shiv/