"Dharmendra vs Unknown
2026 Latest Caselaw 2938 UK

Uttarakhand High Court

"Dharmendra vs Unknown on 10 April, 2026

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                               BA 1st No.569 of 2026
                               "Dharmendra Vs. State of Uttarakhand"

                               Hon'ble Ashish Naithani, J.

Mr. Abhishek Verma, learned counsel for the Applicant.

2. Mr. Vipul Painuly, learned AGA for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Dharmendra, who has been accused in Case Crime/FIR No.511 of 2025 under Sections 8/20/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Jaspur, District Udham Singh Nagar.

4. Learned counsel representing the Applicant submits for consideration of the bail firstly that the present matter is on footing of the parity as the co-accused has been granted bail and the Applicant has been named under Section 29 of the NDPS Act, and named by the co-accused. The main accused as mentioned above has already been enlarged on bail by this Court.

5. Learned State Counsel, however, refutes to the submissions and submits that the parity will not lie as contended by the learned counsel for the Applicant in favour of the Applicant.

6. Learned State Counsel prays for and is granted two weeks' time to file counter affidavit.

7. List this matter on 28.04.2026.

(Ashish Naithani, J.) 10.04.2026 Nitesh/