Rajeev Kumar Sahani vs Unknown
2026 Latest Caselaw 2983 UK

Uttarakhand High Court

Rajeev Kumar Sahani vs Unknown on 15 April, 2026

               Office Notes,
              reports, orders
              or proceedings
]SL.
       Date    or directions                 COURT'S OR JUDGE'S ORDERS
No.
              and Registrar's                                        2026:UHC:2659
                order with
                Signatures
                                BA1 No.474 of 2026
                                Rajeev Kumar Sahani
                                Vs.
                                State of Uttarakhand
                                Hon'ble Ashish Naithani, J.

Mr. Mani Kumar, learned counsel for the Applicant.

2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.

3. Present bail application has been moved by the applicant, who is in judicial custody in connection with FIR No.126 of 2026, under Section 8/20 of NDPS Act, P.S. Rudrapur, District Udham Singh Nagar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant has no concern with the alleged incident and police party falsely implicated him in the present crime; there was no independent witness of the alleged recovery. He further submits that 5.890 kg of the contraband named Ganja, was alleged to be recovered from the possession of the applicant and that is below the commercial quantity.

6. Learned State counsel has opposed the bail application.

7. Having heard learned counsel for the parties and considering the facts and circumstances of this case, the applicant is entitled to be released on bail.

8. Accordingly, bail application is allowed. Let the applicant-Rajeev Kumar Sahani be released on bail on executing a personal bond and furnishing two reliable sureties of the like amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 15.04.2026 Arti