Firoj vs State Of Uttarakhand
2026 Latest Caselaw 1023 UK

Uttarakhand High Court

Firoj vs State Of Uttarakhand on 13 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                           2026:UHC:894

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                   13TH FEBRUARY, 2026

        FIRST BAIL APPLICATION NO. 2123 of 2025

Firoj                                                  .....Applicant

                               Versus

State of Uttarakhand                                .....Respondent

Counsel for the Applicant      :        Ms. Ruhani Sahani, Advocate
                                        through video conferencing.

Counsel for the Respondent     :        Mr. Pankaj Joshi, Assistant
                                        Government Advocate.


Hon'ble Alok Kumar Verma,J.

The applicant - Firoj is in judicial custody for

the offence punishable under Section 8 read with

Section 21 and Section 29 of the Narcotic Drugs and

Psychotropic Substances Act, 1985 in Case Crime

No.351 of 2025, registered at Kotwali Jwalapur, District

Haridwar.

2. According to the First Information Report

dated 12.07.2025, the co-accused Asharaf was

apprehended by the police on a secret information. He

was searched. The police recovered 102.33 gm. smack

(heroin) from the right pocket of his kurta. He was

arrested. He told the police that the recovered smack

was brought by him from Firoj (applicant).

2026:UHC:894

3. Heard Ms. Ruhani Sahani, learned counsel for

the applicant and Mr. Pankaj Joshi, learned Assistant

Government Advocate for the respondent.

4. Ms. Ruhani Sahani, Advocate, appearing for

the applicant, has contended that the applicant has

been falsely implicated by the co-accused Asharaf.

Applicant was not involved in any alleged offence. He is

not a convicted person. He is a permanent resident of

District Haridwar, therefore, there is no possibility of his

absconding. Charge-sheet has already been filed,

therefore, there is no chance of tampering with the

evidence. The co-accused Asharaf has already been

granted regular bail by this Court, and, applicant is in

custody since 02.09.2025.

5. Mr. Pankaj Joshi, Assistant Government

Advocate, has opposed the bail application. However,

he submitted that apart from the statement of the co-

accused Asharaf, no other evidence has been found

against the applicant.

6. The object of keeping the accused in

detention during the trial is not punishment. The main

purpose is manifestly to secure the attendance of the

accused.

7. Having considered the submissions of learned

2026:UHC:894 counsel for both the parties and in the facts and

circumstances of the case, without expressing any

opinion as to the merits of the case, this Court is of the

view that the applicant deserves bail at this stage.

8. The Bail Application is allowed.

9. Let the applicant - Firoj be released on bail

on his executing a personal bond and furnishing two

reliable sureties, each in the like amount, to the

satisfaction of the court concerned.

___________________ ALOK KUMAR VERMA, J.

Date: 13.02.2026 Pant