BA1/156/2026
2026 Latest Caselaw 628 UK

Citation : 2026 Latest Caselaw 628 UK
Judgement Date : 4 February, 2026

[Cites 3, Cited by 0]

Uttarakhand High Court

BA1/156/2026 on 4 February, 2026

              Office Notes,
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                               BA1 No.156 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Maneesh Bisht and Mr. Akshit Gururani, learned counsels for the applicant.

2. Ms. Pushpa Bhatt, Deputy Advocate General and Mr. S.C. Dumka, learned AGA for the State.

3. By means of the present bail application, the applicant has sought his release on bail in connection with FIR No.145 of 2025, under Section 8/20 of NDPS Act, Police Station Kathgodam, District Nainital.

4. Learned counsel for the applicant has sought the bail on the ground of parity in view of the order dated 24.12.2025 passed in BA1 No.2496 of 2025, Kailash Chandra vs. State of Uttarakhand wherein the co-accused Kailash Chandra was granted bail by the Coordinate Bench of this Hon'ble Court.

5. Learned counsel for the State does not dispute that the applicant is entitled to be enlarged on bail on the ground of parity.

6. The contraband recovered from the applicant is 0.607 gm Charas which is less than commercial quantity.

7. The object of keeping the accused in detention during the investigation is not punishment. The main purpose is manifestly to secure the attendance of the accused.

8. Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, without expressing any opinion as to the merits of the case, this Court is of the view that the applicant deserves bail at this stage.

9. The Bail Application is allowed.

10. Let the applicant-Sonu Sahu be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.

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(Siddhartha Sah, J.) Vacation Judge 04.02.2026

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