BA1/1674/2025
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Uttarakhand High Court

BA1/1674/2025 on 9 February, 2026

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                                 BA1 No. 1674 of 2025
                                 Hon'ble Alok Mahra, J.

Mr. Lokendra Dobhal, learned counsel for the applicant.

2. Mr. Deepak Bisht, learned D.A.G. for the State.

3. The applicant - Pradeep Panwar, who is in judicial custody in connection with FIR/Case Crime No. 27 of 2025, under Sections 8, 20 and 60 of NDPS Act, registered at P.S.- Lamgaon, District Tehri Garhwal, has sought his release on bail.

4. Heard learned counsel for the parties and perused the records.

5. Learned counsel for the applicant would submit that there is no independent witness to corroborate the recovery of the alleged contraband; that the applicant has falsely been implicated in the case; that the compliance of Section 50 and 57 of NDPS Act has not been made in letter and spirit and that as per the recovery memo, inventory was prepared on the spot, but, there is no corresponding entry of the same in the G.D. entry; that the applicant has no previous criminal history and he is languishing in jail since 15.07.2025.

6. Learned State Counsel, on the other hand, has vehemently opposed the bail application.

7. Having considered the submissions, under the facts and circumstances of the case, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

8. Accordingly, the bail application is allowed.

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

(Alok Mahra J.) 09.02.2026 Ujjwal