Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1637 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 27 February, 2026

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                              Bail Application No. 01 of 2025
                              In
                              CRLA No. 326 of 2025
                              Jameer Ahamad
                                                                   --Appellant
                                                     Versus
                              State of Uttarakhand
                                                                 --Respondent
                              Hon'ble Ashish Naithani, J.

Mr. Tejas Aggarwal, learned counsel for the Appellant.

2. Mr. G.C. Joshi, learned A.G.A. for the State of Uttarakhand.

3. Heard learned counsel for the parties on the Bail Application (I.A. No. 01 of 2025).

4. The present Criminal Appeal has been filed against the judgment and order dated 06.05.2025, passed by the learned Special Sessions Judge (NDPS Act), Champawat in Sessions Trial No. 19 of 2020, whereby the Appellant was convicted under Section 8/20 of the N.D.P.S. Act and sentenced to undergo five years of rigorous imprisonment along with a fine of Rs. 50,000/-.

5. Learned counsel for the Appellant submits that the Appellant is in jail since the date of passing of the impugned judgment and order dated 06.05.2025. It is further submitted that the Appellant was on bail during the trial and never misused the liberty granted to him. Learned counsel for the Appellant further submits that there is no criminal history to his credit and that he is a 65-year-old senior citizen suffering from various age-related ailments. It is also submitted that he has been wrongly convicted by the learned Trial Court and that no specific or direct role has been assigned to the Appellant in the alleged offence.

6. Learned State Counsel opposed the bail application.

7. After hearing learned counsel for the parties and upon consideration of the facts and circumstances of the case, this Court is of the opinion that, at this stage, sufficient grounds exist for granting bail to the Appellant during the pendency of the appeal.

8. The Bail Application is allowed. Accordingly, the Appellant - Jameer Ahamad - shall be released on bail during the pendency of the present criminal appeal upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the learned Trial Court concerned.

9. It is clarified that the grant of bail shall not be treated as a ground for seeking unnecessary adjournments or for delaying the disposal of the present criminal appeal.

10. List this case on 18.05.2026.

(Ashish Naithani, J.) 27.02.2026 Shiksha