CRLA/41/2026
2026 Latest Caselaw 601 UK

Uttarakhand High Court

CRLA/41/2026 on 3 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      03.02.2026                            CRLA No.41 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Narendra Bali, learned counsel (through V.C.) and Mr. Subhash Joshi, learned for the appellant.

2. Mr. J.S. Virk, learned DAG along with Mr. Tumul Nainwal, learned AGA for the State.

3. This criminal appeal has been preferred against the judgment and order dated 28.11.2025 and the order of conviction dated 01.12.2025 passed by the learned 1st Additional Sessions Judge (NDPS Act), Nainital.

4. Admit.

5. Summon the TCR.

6. Learned counsel for the State seeks and is granted four weeks' time to file objection against the bail application.

7. List on 10.03.2026.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS