Jameer Ahamad vs State Of Uttarakhand
2025 Latest Caselaw 5442 UK

Uttarakhand High Court

Jameer Ahamad vs State Of Uttarakhand on 12 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

HIGH COURT OF UTTARAKHAND AT NAINITAL

       Short Term Bail Application No. 2 of 2025
                                In
             Criminal Appeal No. 326 of 2025


Jameer Ahamad                                       ...Appellant

                             Versus

State of Uttarakhand                             ...Respondent


Present:-
              Mr. Tejas Agarwal, Advocate for the appellant.
              Ms. Manisha Rana Singh, D.A.G. for the State.



Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal has been preferred against the

judgment and order dated 06.05.2025, passed in Special

Sessions Trial No. 19 of 2020, State Vs. Jameer Ahamad,

by the Court of Special Sessions Judge (NDPS

Act)/Sessions Judge, Champawat. By it, the appellant

has been convicted under Section 8/20 of the Narcotic

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

and sentenced under Section 20(b)(ii) (B) of the Act. He

seeks short term bail on the ground of health condition.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the appellant submits that

the appellant is an old person of 70 years of age. He has

undergone bypass surgery on 13.08.2025. His follow up is

not regular. Therefore, he may be granted short term bail

so as to recover completely.

4. Learned State counsel would submit that the

appellant had undergone bypass surgery on 13.08.2025.

She would submit that the follow up of the appellant is

being taken to hospital, but at times it is delayed. His

general condition is stable.

5. Without adverting to the merits, purely on

humanitarian ground, this Court is of the view that the

appellant may be enlarged on short term bail for a

period of six weeks.

6. Let the appellant be released on short term

bail for a period of six weeks from the date of his

release, subject to his furnishing a personal bond and

two reliable sureties of the like amount, to the

satisfaction of the court concerned.

7. After expiry of the period of short term bail,

the applicant shall surrender before the court

concerned and an information shall be forwarded to this

Court.

8. Short term bail application is allowed

accordingly.

9. List on 10.02.2026.

(Ravindra Maithani, J.) 12.11.2025 Jitendra