CRLA/161/2025
2026 Latest Caselaw 2626 UK

Uttarakhand High Court

CRLA/161/2025 on 2 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                  Office Notes,
               reports, orders or
SL.             proceedings or
       Date                                          COURT'S OR JUDGES'S ORDERS
No.              directions and
               Registrar's order
                with Signatures
      02.04.                        CRLA No.163 of 2025
      2026                          With
                                    CRLA Nos.161 and 162 of 2025
                                    Hon'ble Alok Kumar Verma, J.

Hon'ble Alok Mahra, J.

Mr. Vikas Kumar Guglani, learned counsel & Mr. Sanpreet Singh Ajmani, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General for the respondent.

3. Appeals arising out of bail rejection order in FIR Nos.21, 22 and 23 of 2024 are listed for today.

4. On 18.03.2026, Mr. Vikas Kumar Guglani, Advocate, sought time to place a copy of notification, by which the court of learned IInd Additional Sessions Judge, Haldwani, District Nainital has been designated as a Special Court under the National Investigation Agency Act, 2008.

5. Mr. Vikas Kumar Guglani, Advocate has filed a supplementary affidavit with documents.

6. The appellant had moved a bail application before the Single Bench to grant bail in FIR No.21 of 2024. It was admitted before the Single Bench that a Special Court has been constituted under Section 11 of the National Investigation Agency Act, 2008 for the trial of scheduled offences investigated by the National Investigation Agency. Therefore, the bail application was dismissed as not maintainable.

7. According to the respondent, there are eleven criminal cases against the appellant, including these three cases.

8. Mr. Vikas Kumar Gulgani, Advocate, submitted that the appellant has been acquitted in the case of FIR No.195 of 2018. He had not been named in the FIR No.331 of 2020 and the records of cases related to FIR No.344 of 2008 and FIR No.247 of 2010 have been weeded out.

9. Mr. Vikas Kumar Guglani, Advocate, has sought time to inform the Court regarding the remaining matters.

10. Mr. J.S. Virk, Deputy Advocate General, has also sought time to seek instructions regarding FIR No.331 of 2020.

11. List on 16.04.2026.

(Alok Mahra, J.) (Alok Kumar Verma, J.) 02.04.2026 Shiv/