Angad Singh vs Unknown
2026 Latest Caselaw 1611 UK

Uttarakhand High Court

Angad Singh 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:1442

                                      BA1 No.148 of 2026
                                      Angad Singh
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,
                                      1.

Mr. Sanjay Kumar, learned counsel for the Applicant.

2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.

3. Present bail application is moved by the applicant-Angad Singh, who is in judicial custody in connection with FIR No.05 of 2026 under Section 8/20/60 of NDPS Act, P.S. Salt, District Almora.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that there is no independent witness of the alleged recovery; there is no recovery of any illegal contraband from the possession of the applicant and he is not the owner of the vehicle. He submits that he has no criminal history. He further submits that earlier short term bail was granted to the applicant for a period of one month on the medical ground vide order dated 03.02.2026.

6. 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