Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1060 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 16 February, 2026

              Office Notes,
             reports, orders
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SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
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                               (Second Bail Appl. No.04 of 2024)
                               In
                               CRLA No.39 of 2025

                               Jasvinder Singh Alias Kaku
                                                                           --Appellant
                                                            Versus
                               State Of Uttarakhand
                                                                        --Respondent

Hon'ble Ashish Naithani, J.,

Mr. S.R.S. Gill, learned counsel for Appellant No.1.

Mrs. Shivangi Gangwar, learned counsel for Appellant No.2.

Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikas Uniyal, learned Brief Holder for the State.

1. Present criminal appeal has been filed by the applicants against the judgment and order dated 05.01.2023 passed by Special Judge (NDPS) Act/First Additional District and Session Judge, District Udham Singh Nagar in Special Session Trial No.34 of 2013 State vs. Jasvinder Singh and Another under Section 8/20 of Narcotics Drugs and Psychotropic Substance Act whereby the applicants were convicted under Section 8/20 of the NDPS Act and sentenced to 10-10 years rigorous imprisonment each alongwith a fine of Rs.1,00,000/- each and in default stipulation one month additional simple imprisonment was imposed on each of them.

2. Heard Mr. S.R.S. Gill, learned counsel for the Appellant No.1 and Mrs. Shivangi Gangwar, learned counsel for Appellant No.2 as well as Mr. S.S. Chauhan, learned Deputy Advocate General for the State.

3. Learned counsel for the applicants submits that applicants have no criminal history; they were on bail during trial and they never misused the same; they have spent more than three years of incarceration.

4. Ms. Shivangi Gangwar, learned counsel for applicant no.2 submits that applicant no.2 Gurudeep Singh @ Gurumeet Singh is suffering from some ailments, this fact is admitted by learned State counsel.

5. Having heard the learned counsel for the parties and considering the overall facts and circumstances of the case, without going into the merits of the case, this Court is of the view that applicants deserve bail.

6. Accordingly, the bail application is allowed. Let the applicants-Jasvinder Singh @ Kaku and Gurudeep Singh @ Gurumeet Singh be released on bail on their furnishing a personal bond and two sureties of the like amount to the satisfaction of court concerned.

7. List on 06.05.2026.

(Hon'ble Ashish Naithani, J.) 16.02.2026 Arti