Meenakshi Verma Bhandari vs Unknown
2026 Latest Caselaw 1538 UK

Uttarakhand High Court

Meenakshi Verma Bhandari vs Unknown on 26 February, 2026

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                                                                                  2026:UHC:1357
                              BA 1st No.107 of 2026
                              Meenakshi Verma Bhandari Vs. State of Uttarakhand

                              Hon'ble Ashish Naithani, J.

Mr. P.S. Dhami, learned counsel for the Applicant.

2. Mr. Chitrarth Kandpal, learned Brief Holder, 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 - Smt. Meenakshi Verma Bhandari, who has been accused in Case Crime No.151 of 2025, under Sections 8/20/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Kotwali Pithoragarh, District Pithoragarh. The Applicant is in judicial custody since 06.11.2025.

4. Learned counsel for the Applicant submits that the Applicant has falsely been implicated in the present matter. He further submits that the Applicant has no previous criminal history, and the Applicant is a woman.

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

6. Accordingly, bail application is allowed. It is directed that the Applicant - Smt. Meenakshi Verma Bhandari, who has been accused in Case Crime No.151 of 2025, under Sections 8/20/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Kotwali Pithoragarh, District Pithoragarh, 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.) 26.02.2026 Nitesh/