Naveen Singh Dhami vs State Of Uttarakhand
2025 Latest Caselaw 2634 UK

Uttarakhand High Court

Naveen Singh Dhami vs State Of Uttarakhand on 21 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Criminal Appeal No. 484 of 2025
                                     With
                IA No.1 of 2025 For Bail Application

Naveen Singh Dhami                                        ...... Appellant

                                     Vs.

State of Uttarakhand                                   ..... Respondent

Present:
Ms. Geetanjali Dhami, Advocate for the appellant.
Mr. V.S. Rawat, A.G.A. for the State of Uttarakhand.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 04.08.2025, passed in Special Sessions

Trial No.02 of 2019, State Vs. Naveen Singh Dhami, by the court

of Special Sessions Judge (NDPS Act), Pithoragarh. By it, the

appellant has been convicted and sentenced under Section 8 read

with Section 20(b)(ii)(b) of the Narcotic Drugs and Psychotropic

Substances Act, 1985.

2. Heard.

3. Admit.

4. Call for the LCR.

5. Once LCR is received, let paper book be provided

to learned counsel for the parties, as per rules.

6. List in due course for final hearing.

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

8. Learned counsel for the appellant submits that the

appellant was on bail during trial; he is still on interim bail; he

has never misused the bail granted to him.

9. These facts are not disputed by learned State

Counsel.

10. Having considered, this Court is of the view that it

is a case in which the execution of sentence should be suspended

and the appellant be enlarged on bail.

11. The bail application is allowed.

12. The sentence appealed against is suspended

during the pendency of the appeal.

13. The appellant be released on bail during the

pendency of the appeal on his executing a personal bond and

furnishing two reliable sureties, each of the like amount, to the

satisfaction of the court concerned.

(Ravindra Maithani, J.) 21.08.2025

Ravi Bisht