Narayan Singh Mehta vs State Of Uttarakhand
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Uttarakhand High Court

Narayan Singh Mehta vs State Of Uttarakhand on 5 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
               Bail Application No. 01 of 2025
                              In
               Criminal Appeal No.259 of 2025

Narayan Singh Mehta                                ......Appellant

                               Versus


State of Uttarakhand                                 ....Respondent

Present:
            Mr. Devesh Upreti, Advocate for the appellant.
            Mr. Pramod Tiwari, Brief Holder for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against the judgment and

order dated 08.04.2025, passed in Special Sessions Trial No. 48 of

2019, State Vs. Narayan Singh Mehta, by the court of Special

Sessions Judge, (NDPS Act)/Sessionst Judge, Champawat. By it, the

appellant has been convicted under Section 20 (b) (ii) (B) of the

Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act") and

sentenced to undergo rigorous imprisonment for a period of two years

with a fine of Rs.25,000/-. In default of payment of fine, to undergo

simple imprisonment for a further period of three months. The

appellant seeks bail in this appeal.

2. Heard learned counsel for the parties and perused the

record.

3. Admit.

4. LCR has already been received.

5. Let paper book be prepared and provided to learned

counsel for the parties, as per Rules.

6. List in due course.

Heard on Bail Application No. 1 of 2025

7. Learned counsel for the appellant would submit that the

appellant is on interim bail. He has been on bail during trial. He

would submit that the appellant is 80 years of age. The maalkhaana

register was not produced.

8 Having considered, without adverting much on merits,

this Court is of the view it is a case in which the execution of sentence

should be suspended and the appellant be enlarged on bail.

9. The bail application is allowed.

10. The sentence appealed against is suspended during the

pendency of the appeal.

11. 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.) 05.05.2025 Jitendra