CRLA/601/2025
2025 Latest Caselaw 4823 UK

Uttarakhand High Court

CRLA/601/2025 on 13 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                  Office Notes,
                 reports, orders
                 or proceedings
Sl. No   Date                                     COURT'S OR JUDGES'S ORDERS
                or directions and
                Registrar's order
                 with Signatures
                                    CRLA No. 601 of 2025
                                    Hon'ble Manoj Kumar Tiwari, J.

Mr. Vikas Kumar Guglani, Advocate for the appellant.

2. Mr. K.S. Bora, Deputy Advocate General and Mr. Dinesh Chauhan, Assistant Government Advocate for the State of Uttarakhand.

3. This is an appeal against conviction filed under Section 415 Bharatiya Nagarik Suraksha Sanhita, 2023. By the impugned judgment, appellant was convicted for offence punishable under Section 21(b) of Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to three years rigorous imprisonment with fine of `50,000/-. Challenging his conviction, appellant has filed this Appeal.

4. As per office report, the appeal is within time.

5. Admit.

6. Trial Court Record be summoned.

7. List in due course, Bail Application (IA No. 1 of 2025)

8. Learned counsel for appellant submits that appellant has been granted interim bail by learned Special Sessions Judge (NDPS Act)/Sessions Judge, Champawat, for a period of 30 days, under Section 389(3) CrPC, vide order 19.09.2025, on furnishing by him a personal bond of `50,000/- and two reliable and solvent sureties of like amount.

9. Learned counsel for the appellant submits that interim bail granted to the appellant be made absolute, as the sentence is only for three years.

10. Learned State Counsel do not oppose the prayer made by learned counsel for the appellant.

11. Since appellant has been granted interim bail by Trial Court, therefore, interim bail granted to the appellant by Trial Court is made absolute on the same bail bond and sureties, as already submitted before learned Trial Court.

12. Bail Application is, accordingly, disposed of.

(Manoj Kumar Tiwari, J.) 13.10.2025 Navin