Naurangi Lal vs State Of Uttarakhand
2025 Latest Caselaw 4086 UK

Uttarakhand High Court

Naurangi Lal vs State Of Uttarakhand on 4 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Criminal Appeal No. 508 of 2025
                                    With
                IA No.1 of 2025 For Bail Application

Naurangi Lal                                                 ...... Appellant

                                     Vs.

State of Uttarakhand                                      ..... Respondent

Present:
Mr. Gaurav Nagpal and Amit Tyagi, Advocates for the appellant.
Ms. Manisha Rana Singh, D.A.G. for the State of Uttarakhand.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeal has been preferred against

judgment and order dated 07.08.2025, passed in Special Sessions

Trial No.57 of 2022, State Vs. Naurangi Lal, by the court of

Special Judge (NDPS Act), Dehradun. By it, the appellant has

been convicted and sentenced under Section 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 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

applicant has already been in custody for 2 years and 6 months

during trial; at present, the appellant is 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.) 04.09.2025

Ravi Bisht