Anil Kumar vs Unknown
2026 Latest Caselaw 1498 UK

Uttarakhand High Court

Anil Kumar vs Unknown on 25 February, 2026

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                                                                                       2026:UHC:1301
                               BA 1st No.142 of 2026
                               Anil Kumar Vs. State of Uttarakhand

                               Hon'ble Ashish Naithani, J.

Mr. M.S. Pal, learned senior counsel assisted by Mr. Shivam Singh Pargai, learned counsel for the Applicant.

2. Mr. Vipul Painuly, learned AGA, 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 - Anil Kumar, who has been accused in FIR/Case Crime No.0006 of 2026, under Sections 8/20 of the Narcotics Drugs and Psychotropic Substances Act, 1985 at Police Station Transit Camp, District Udham Singh Nagar. The Applicant is in judicial custody since 04.01.2026.

4. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.

5. Accordingly, bail application is allowed. It is directed that the Applicant - Anil Kumar, who has been accused in FIR/Case Crime No.0006 of 2026, under Sections 8/20 of the Narcotics Drugs and Psychotropic Substances Act, 1985 at Police Station Transit Camp, District Udham Singh Nagar, be released on bail on furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the concerned court. The Applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.

(Ashish Naithani, J.) 25.02.2026 Nitesh/