Raja @ Irfan vs Unknown
2026 Latest Caselaw 1619 UK

Uttarakhand High Court

Raja @ Irfan 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:1441

                                      BA1 No.1759 of 2025
                                      Raja @ Irfan
                                      Vs.
                                      State of Uttarakhand
                                      Hon'ble Ashish Naithani, J.,
                                      1.

Mr. Gaurav Singh, learned counsel for the Applicant.

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

3. Present bail application is moved by the applicant-Raja @ Irfan, who is in judicial custody in connection with FIR/Case Crime No.114 of 2025 under Section 8/29 of NDPS Act registered at P.S. SIDCUL, District Haridwar.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that applicant nothing was recovered from the possession of the applicant. He further submits that co-accused Sanu Khan has been released on bail in the similar offence by this Court vide order dated 13.02.2026 and on the basis of parity applicant is entitled to be released on bail.

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

7. 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. The applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.

(Ashish Naithani, J.) 27.02.2026 Arti