Aeijaj Ahemad vs Unknown
2026 Latest Caselaw 1604 UK

Uttarakhand High Court

Aeijaj Ahemad vs Unknown on 27 February, 2026

             Office Notes, reports,
SL.          orders or proceedings
      Date   or directions and
No
             Registrar's order with                 COURT'S OR JUDGES'S ORDERS
             Signatures                                                    2026:UHC:1436

                                      BA1 No.64 of 2026
                                      Aeijaj Ahemad
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,

                                      1.

Ms. Sheetal Selwal, 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. Present bail application is moved by the applicant-Aeijaj Ahemad, who is in judicial custody in connection with FIR No.229 of 2024 for the offence punishable under Section 8/21 read with 29 of NDPS Act, Police Station Kichha, District Udham Singh Nagar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant is a innocent person and he has been falsely implicated in the instant case. She submits that the said contraband was recovered from the main accused Kamal Bisht and he has been granted bail by the court below; applicant is languishing in jail since 17.11.2025.

6. Learned State counsel has vehemently opposed the bail application.

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

8. Accordingly, bail application is allowed. Let the Applicant be released on bail on furnishing a personal bond and two reliable sureties each in the like amount to the satisfaction of the concerned court.

(Ashish Naithani, J.) 27.02.2026 Arti