Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1064 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 16 February, 2026

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                              CRLA No. 759 of 2025

                              Dharm Singh
                                                                   --Appellant
                                                     Versus
                              State of Uttarakhand
                                                                 --Respondent

Hon'ble Ashish Naithani, J., Mr. Lokendra Dobhal, learned counsel for the Appellant.

2. Mr. G.C. Joshi, learned A.G.A. for the State of Uttarakhand.

3. As per the last order sheet dated 13.02.2026, necessary corrections were directed to be carried out, which learned counsel appearing for the Appellant submits have since been duly incorporated.

4. At the outset, learned counsel for the Appellant submits that the co-accused has already been granted bail.

5. The matter pertains to recovery of contraband, namely charas, wherein the present Applicant and the co-accused, Phool Singh, were apprehended on the date of the incident.

6. The co-accused- Phool Singh, was apprehended with 992 grams of charas, whereas the present Applicant was apprehended with 1.474 kilograms of charas.

7. In order to examine the plea of parity as claimed by the Applicant, list the present matter along with CRLA No. 760 of 2025, "Phool Singh vs. State of Uttarakhand."

8. Learned State Counsel submits that the contraband recovered from both the Appellant and the co-accused has been confirmed by the FSL report to be charas. It is further submitted that the plea of parity is not available to the present Applicant, inasmuch as the co-accused was granted bail considering the lesser quantity recovered from him, whereas the present Applicant was apprehended with recovery of commercial quantity.

9. List this case on 17.02.2026.

(Hon'ble Ashish Naithani, J.) 16-02-2026

Shiksha