Vicky vs Unknown
2026 Latest Caselaw 1548 UK

Uttarakhand High Court

Vicky vs Unknown on 26 February, 2026

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                                      BA1 No.184 of 2026
                                      Vicky
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,

                                      1.

Mr. Abhishek Verma, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikas Uniyal, learned Brief Holder for the State. 3 Learned counsel for the applicant placed the argument in favour of bail firstly referring to this Court order dated 09.10.2025 passed in WPCRL No.1188 of 2025 whereby the co- accused has been granted interim relief; secondly it was stressed that the matter is ante time; thirdly, that Section 58 of NDPS Act has not been complied with and lastly that in the arrest memo time of FIR is mentioned before after the FIR number prior to lodging of the FIR i.e. procedural error that should not have been done so.

4. Learned State counsel at the outset submits that in the present matter there is huge quantity of narcotics i.e. ganja recovered from the appellant that was being transported in a rice bag from Odisha in a canter and regarding the parity learned State counsel makes a statement that a party cannot be granted being the difference in the role so assigned.

5. Learned Sate counsel regarding the contention of mentioning of FIR number prior to the lodging of the FIR, sought time to file supplementary counter affidavit.

6. List this bail application on 18.03.2026.

(Ashish Naithani, J.) 26.02.2026 Arti