BA1/1829/2025
2026 Latest Caselaw 614 UK

Citation : 2026 Latest Caselaw 614 UK
Judgement Date : 4 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

BA1/1829/2025 on 4 February, 2026

              Office Notes,
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SL.
      Date    or directions                 COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
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               Signatures
                               BA1 No.1829 of 2025

                               Hon'ble Siddhartha Sah, J.

Mr. Vikas Anand, learned counsel for the applicant.

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

3. The applicant-Dipankar Vishwas is accused in FIR No.234 of 2025, under Sections 8/20 of the NDPS Act, Police Station Rudrapur, District Udham Singh Nagar. He has sought his release on short term bail.

4. A short term bail application has been filed on behalf of the applicant on the ground that the mother of the accused/applicant is in a very bad shape of health and she is suffering from fourth stage cancer and it is necessary to take her for advance treatment since the local doctors had refused to treat her and had advised to take her to a specialized centre with better facilities.

5. The counsel for the applicant has drawn the attention of this Court to Annexure No.1 of the supplementary affidavit dated 26.01.2026, wherein, there is a medical advise for referring the surgeon/higher centre for her further treatment.

6. The counsel for the State does not deny the said averment made by the counsel for the applicant.

7. In that view of the above, the short term bail application (IA No.2 of 2026) is allowed.

8. Without adverting to the merit purely on humanitarian grounds, this Court is of the view that the applicant may be enlarged on short term bail for six weeks from the date of his release.

9. Accordingly, the applicant-Dipankar Vishwas shall be enlarged on short term bail for a period of 6 weeks from the date of his release, subject to his furnishing a personal bond and two reliable sureties, each of the like amount, to the satisfaction of the court concerned.

10. The applicant is directed to forthwith surrender himself after the expiry of the aforesaid period.

11. The short term bail application (IA No.2 of 2026) stands disposed of accordingly.

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(Siddhartha Sah, J.) Vacation Judge 04.02.2026

Ravi