Sher Ali vs Unknown
2026 Latest Caselaw 1752 UK

Uttarakhand High Court

Sher Ali vs Unknown on 10 March, 2026

               Office Notes,
              reports, orders
              or proceedings                                 COURT'S OR JUDGE'S ORDERS
]SL.
       Date    or directions
No.
              and Registrar's
                order with
                Signatures
                                (Bail Appl. No.01 of 2026)
                                In
                                CRLA No.41 of 2026
                                Sher Ali
                                Vs.
                                State of Uttarakhand
                                Hon'ble Ashish Naithani, J.

Mr. Narendra Bali and Mr. Subhash Joshi, learned counsel for the Appellant/Applicant.

2. Mr. G.C. Joshi, learned AGA for the State.

3. Present criminal appeal is filed by the appellant against the judgment dated 28.11.2025 and order dated 01.12.2025 passed by learned 1st Additional District & Session Judge/Special Judge (NDPS Act) Nainital in Special Session Trial No.70 of 2020 (F.I.R. No.363 2019) State vs. Sher Ali under Section 8/21/60 of the Narcotic Drugs & Psychotropic Substances Act, Police Station Banbhulpura, District Nainital. By the order dated 01.12.2025 appellant was convicted under Section 8/21/60 of the NDPS Act and sentenced to five years rigorous imprisonment alongwith a fine of Rs.50,000/- and in default stipulation six months additional simple imprisonment was imposed upon him.

4. The matter is listed for disposal of bail application.

5. Learned counsel for the applicant submits that applicant was on bail during trial and he has never misused the same.

6. List on 18.05.2026.

7. Heard on bail application.

8. Without going into the merits of the case and considering the fact and circumstances of the case, this court finds it sufficient to enlarge the applicant on bail.

9. Let the applicant-Sher Ali be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the court concerned during the pendency of this appeal.

10. Bail Application stands disposed of.

(Ashish Naithani, J.) 10.03.2026 Arti