CRLA/758/2025
2026 Latest Caselaw 38 UK

Uttarakhand High Court

CRLA/758/2025 on 2 January, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
       Date      reports,
                orders or                     COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/58                          Bail Application (IA) No.1 of 2025
                              In
                              CRLA No.758 of 2025
                              Hon'ble Ravindra Maithani, J.

Ms. Sheetal Selwal, Advocate for the appellant.

Mr. Pankaj Joshi, AGA for the State. Instant appeal is preferred against the judgment and order dated 02.12.2025, passed in Special Sessions Trial No.36 of 2018, State of Uttarakhand vs. Mohd. Taj, by the court of First Additional District and Sessions Judge/Special Judge (NDPS Act), Nainital. By it, the appellant has been convicted and sentenced under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Heard.

Admit.

Call for the LCR.

Once LCR is received, paper-book be prepared and supply it to the learned counsel for the parties, as per Rules.

Learned State Counsel seeks time to file objections to the bail application. List on 13.02.2026.

(Ravindra Maithani, J.) 02.01.2026 Sanjay