Vishal Sharma Alias Letu ... vs State Of Uttarakhand
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Uttarakhand High Court

Vishal Sharma Alias Letu ... vs State Of Uttarakhand on 3 January, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

                  Bail Application (IA) No.01 of 2025
                                      In
                   Criminal Appeal No. 237 of 2024

Vishal Sharma alias Letu                        ........Appellant/Applicant
                                     Vs.
State of Uttarakhand                                   ........... Respondent
Present    :    Mr.    Vikas     Kumar      Guglani,   Advocate   for   the
                appellant/applicant.
                Mr. Pankaj Joshi, AGA for the State.


Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 30.03.2024, passed in Special Sessions Trial No.99 of

2020, State of Uttarakhand Vs. Vishal Sharma alias Letu, by the

court of Special Judge (NDPS Act) Udham Singh Nagar. By it, the

appellant has been convicted and sentenced under Sections 8/22 of

the Narcotic Drugs and Psychotropic Substances Act, 1985. The

appellant seeks bail during pendency of the appeal.

2. The appeal is already admitted.

3. Heard on Bail Application (IA) No.01 of 2025.

4. Learned counsel for the appellant would submit that

the appellant has been sentenced 10 years rigorous imprisonment;

he has already undergone more than half of the sentence awarded

to him; there are less chances of the appeal being heard in the near

future. Therefore, it is case fit for bail.

5. Learned State Counsel admits the factual aspects.

6. Having considered, this Court is of the view that it is a

case in which the execution of sentence should be suspended and

the applicant/appellant be enlarged on bail.

7. The bail application is allowed.

8. The execution of sentence, which is under challenge in

this appeal shall remain suspended during the pendency of the

appeal.

9. Let the applicant/appellant be released on bail, during

pendency of the appeal on his executing a personal bond and

furnishing two reliable sureties, each of the like amount, to the

satisfaction of the court concerned.

10. List in due course.

(Ravindra Maithani, J.) 03.01.2026 Sanjay