Gyaru vs State Of Uttarakhand
2025 Latest Caselaw 4586 UK

Uttarakhand High Court

Gyaru vs State Of Uttarakhand on 23 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

HIGH COURT OF UTTARAKHAND AT NAINITAL
        Third Bail Application No. 11290 of 2025
                            In
            Criminal Appeal No. 191 of 2019


Gyaru                                              ........Appellant

                              Versus

State of Uttarakhand                          ........Respondent

Present:-

            Mr. Karan Anand, Advocate for the applicant.
            Ms. Manisha Rana Singh, D.A.G. for the State.



Coram:       Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the

judgment and order dated 06.04.2019, passed in

Sessions Trial No. 139 of 2013, State Vs. Gyaru, by the

court of Special Judge, N.D.P.S. Act, Dehradun. By it, the

appellant has been convicted under Section 8/20 (b) (II)

(C) of the Narcotic Drugs and Psychotropic Substances

Act, 1985 and sentenced to undergo rigorous

imprisonment for a period of 20 years with a fine of Rs.1

Lakh. In default of payment of fine, to undergo simple

imprisonment for a period of three years. The appellant

seeks bail in this appeal.

2. Heard learned counsel for the parties and

perused the record.

3. This is an admitted appeal.

4. This is third bail application of the appellant.

His first bail application of the appellant was dismissed in

non prosecution on 30.09.2029. His second bail was

dismissed as withdrawn on 05.07.2024.

5. Having considered, this Court is of the view that

there is no new ground to enlarge the appellant on bail.

Accordingly, the third bail application of the appellant

deserves to be rejected.

4. The third bail application is rejected.

(Alok Mahra, J.) (Ravindra Maithani, J.) 23.09.2025 Jitendra