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BA1/189/2026
2026 Latest Caselaw 936 UK

Citation : 2026 Latest Caselaw 936 UK
Judgement Date : 12 February, 2026

[Cites 4, Cited by 0]

Uttarakhand High Court

BA1/189/2026 on 12 February, 2026

                                                                     COURT'S OR JUDGES'S ORDERS
               Office Notes,
            reports, orders or
SL
             proceedings or
 .   Date
              directions and
No
            Registrar's order
             with Signatures                                                       2026:UHC:848


                                 BAI No. 189 of 2026

                                 Hon'ble Ashish Naithani, J .

Mr. Rohit Kumar Gaur, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. Heard learned counsel for the parties.

4. This is the first Bail Application moved on behalf of the Applicant seeking regular bail in connection with FIR No. 19 of 2026, under Sections 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at P.S. Haldwani, District Nainital.

5. Learned counsel for the Applicant submits that the Applicant has been falsely implicated in the present matter and the alleged recovery of charas is stated to be 750 grams, which falls below the commercial quantity. It is further submitted that the mandatory provisions of the NDPS Act have not been complied with and that the Applicant has been in judicial custody since 19.01.2026.

6. Learned State Counsel opposed the Bail Application.

7. Considering the facts and circumstances of the case, and without expressing any opinion on the merits, this Court is of the view that the Applicant deserves to be enlarged on bail at this stage.

8. Accordingly, the Bail Application is allowed.

9. Let the Applicant be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Court concerned.

10. All pending applications, if any, stand disposed of.

(Ashish Naithani, J.)

12.02.2026

Shiksha SHIKSHA

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c1 2f21822fbd40bf639b1c, postalCode=263001,

BINJOLA st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED0 0E67B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2026.02.12 16:01:24 +05'30'

 
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