Mohammad Tausib ........Appellant/ vs State Of Uttarakhand
2025 Latest Caselaw 1283 UK

Uttarakhand High Court

Mohammad Tausib ........Appellant/ vs State Of Uttarakhand on 23 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

      HIGH COURT OF UTTARAKHAND AT NAINITAL

                Criminal Bail Application No.01 of 2025
                                   In
                   Criminal Appeal No. 443 of 2025

Mohammad Tausib                                 ........Appellant/Applicant
                                         Vs.
State of Uttarakhand                                   ........... Respondent
Present :   Mr. B.S. Koranga, Advocate for the appellant/applicant.
            Ms. Manisha Rana Singh, Deputy Advocate General for the State.


Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 15.07.2025, passed in Special Sessions

Trial No.8 of 2020, State of Uttarakhand Vs. Mr. Mohammad

Tausib, by the court of Special Sessions Judge (NDPS Act)/District

and Sessions Judge), Champawat. By it, the appellant has been

convicted and sentenced under Section 8/21(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 prepared and

provided to the learned counsel for the parties, as per Rules.

6. List in due course.

7. Heard on Criminal Bail Application No.1 of 2025.

8. Learned counsel for the appellant would submit that the

appellant has been on bail during trial; he is still on interim bail; he

has never misused the bail.

9. These facts are admitted by the 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 applicant/appellant be enlarged on bail.

11. The bail application is allowed.

12. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

13. Let the applicant/appellant be released on bail, during

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.) 23.07.2025 Sanjay