Jakiruddin vs State Of Uttarakhand
2026 Latest Caselaw 1242 UK

Uttarakhand High Court

Jakiruddin vs State Of Uttarakhand on 19 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
                   1st Bail Application No. 35 of 2026

 Jakiruddin                                               ........Applicant

                                     Versus

 State of Uttarakhand                                     .....Opposite Party

 Present:-
        Mr. S.K. Shandilya, Advocate for the applicant.
        Mr. Siddhartha Bisht, AGA for the State.

 Hon'ble Ravindra Maithani, J. (Oral)

Applicant Jakiruddin is in judicial custody in FIR No.

169 of 2024, under Sections 8/21/29 of the Narcotic Drugs and

Psychotropic Substances Act, 1985, Police Station Doiwala, District

Dehradun. He has sought his release on bail.

2. Heard learned counsel for the parties and perused the

record.

3. According to the prosecution case, smack in commercial

quantity was recovered from the possession of the co-accused on

18.05.2024. It is she, who revealed that she had brought the smack

from the applicant.

4. Learned counsel for the applicant submits that nothing

was recovered from the applicant; merely based on the statement of

the co-accused and some call details, the applicant has been

implicated. Learned counsel for the applicant also submits that, in

fact, the son of the co-accused had taken some money, as a loan from

the applicant, which he had returned, that too 10 days prior to the

alleged recovery of smack.

5. Learned State Counsel admits that based on the

statement given by the co-accused as well some money transaction

between the applicant and the co-accused, the applicant has been

implicated.

6. Having considered, this Court is of the view that it is a

case fit for bail and the applicant deserves to be enlarged on bail.

7. The bail application is allowed.

8. Let the applicant be released on bail, on his executing a

personal bond and furnishing two reliable sureties, each of the like

amount, to the satisfaction of the court concerned.

(Ravindra Maithani, J.) 19.02.2026 Avneet/