BAST/5/2026
2026 Latest Caselaw 588 UK

Uttarakhand High Court

BAST/5/2026 on 3 February, 2026

                 Office Notes, reports,
                orders or proceedings or
SL. No   Date        directions and                                     COURT'S OR JUDGES'S ORDERS
                 Registrar's order with
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                                           BAST No.5 of 2026
                                           Hon'ble Siddhartha Sah, J.

Mr. Sumit Bajaj, learned counsel holding brief of Mr. Saurabh Kumar Pandey, learned counsel for the applicant.

2. Mr. B.N. Molakhi, learned Deputy Advocate General for the State.

3. This is a short term bail application seeking release of the applicant-Sumit Gangwar on short term bail in FIR No.0257 of 2025, under Section 8/20 of the NDPS Act, registered at Police Station Mukhani, District Nainital.

4. The grounds for seeking short term bail mentioned in para 6 of the affidavit in support of the short term bail application wherein it is stated that the father of the applicant died on 25.01.2026 and the applicant's presence is crucial for performing last rites/funeral ceremony.

5. Counsel for the State does not deny this averment.

6. In view of the above, short term bail application is allowed.

7. Let the applicant-Sumit Gangwar be enlarged on short term bail only for a period of two weeks only from the date of his release, on his executing a personal bond and reliable sureties to the satisfaction of the Court concerned.

8. Applicant is directed to forthwith surrender after the expiry of the said time.

9. Short term bail application is disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 AK