Rajendra Singh Dhoni @ Raj vs State Of Uttarakhand
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Uttarakhand High Court

Rajendra Singh Dhoni @ Raj vs State Of Uttarakhand on 26 February, 2026

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                               CRLA No.723 of 2025
                               Rajendra Singh Dhoni @ Raj                               ......Appellant
                               Versus
                               State of Uttarakhand                                     ...Respondent
                               Hon'ble Ashish Naithani, J.

Mr. Ravi Shankar Kandpal, learned legal aid counsel for the Appellant.

2. Mr. Chitrarth Kandpal, learned Brief Holder, for the State of Uttarakhand.

3. Appellant was convicted for the offence punishable under Sections 8/20 of the Narcotic Drugs and Substances Act, 1985, vide judgment and order dated 27.09.2025 passed by the court of learned 1st Additional District and Session Judge/Special Judge (NDPS Act 1985), Nainital in Special Session Trial No.40 of 2019, "State Versus Rajendra Singh Dhoni @ Raj". Challenging his conviction and sentence, Appellant has filed this appeal.

4. As per order-sheet dated 03.01.2026, paperbook has not been received by the learned legal aid counsel for the appellant. Today also, learned legal aid counsel for the Appellant requests for the paperbook. Paperbook if prepared be furnished to the parties on the payment of usual charges.

5. Heard on the bail application (IA No.1/2025).

6. Primary ground pleaded for bail in favour of the Appellant by the learned legal aid counsel is that the contraband so recovered and under which he was convicted is lesser quantity (not commercial quantity). Learned legal aid counsel for the Appellant further submits that the Appellant was on bail during the course of trial, and Appellant has no criminal history.

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

8. Consequently, the bail application (IA No.1/2025) is allowed. Let the Appellant/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.

9. List this matter on 15.05.2026.

(Ashish Naithani, J.) 26.02.2026 Nitesh/