"Abdul Kadir vs Unknown
2026 Latest Caselaw 3032 UK

Uttarakhand High Court

"Abdul Kadir vs Unknown on 16 April, 2026

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                               BA 1st No.593 of 2026
                               "Abdul Kadir Vs. State of Uttarakhand"

                               Hon'ble Ashish Naithani, J.

Mr. Gaurav Singh, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned DAG with Mr. Pramod Tewari, learned AGA, with Mr. Vikash Uniyal, learned Brief Holder, 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 - Abdul Kadir, who has been accused in FIR/Case Crime No.386 of 2025, dated 05.10.2025, under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Bahadrabad, District Haridwar.

4. Learned counsel representing the Applicant submits for the consideration of the bail, at the outset, firstly there was no recovery shown to be made from the possession of the Applicant. Matter relates to a contraband, namely, smack (heroin) weighing 35.31 grams, which was recovered from co-accused Sri Vijay Kumar, and the Applicant has been named under Section 29 of the NDPS Act after the statement of the co-accused and secondly the present matter relates to parity as the co-accused persons including the one from whose possession said contraband was recovered.

5. Two weeks' time is granted to the State to file counter affidavit.

6. List this matter on 02.05.2026.

(Ashish Naithani, J.) 16.04.2026 Nitesh/