Sonu Singh vs State Of Uttarakhand
2026 Latest Caselaw 1785 UK

Uttarakhand High Court

Sonu Singh vs State Of Uttarakhand on 11 March, 2026

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                                                                                        2026:UHC:1606

                               BA1 No. 257 of 2026

                               Sonu Singh                       --Applicant

                                               Versus

                               State of Uttarakhand            --Respondent

                               Hon'ble Ashish Naithani, J.

Mr. Mani Kumar, learned counsel for the Applicant.

2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Bail Application has been moved by the Applicant - Sonu Singh, aged about 30 years, W/o Shri Darshan Singh, R/o Village Pipalia, Shaktifarm, P.S. Kotwali Sitarganj, District Udham Singh Nagar. The Applicant is in judicial custody in connection with FIR No. 26 of 2026, registered at Police Station Sitarganj, District Udham Singh Nagar, under Sections 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the NDPS Act).

4. Heard Mr. Mani Kumar, learned counsel for the Applicant, and Mr. Vikash Uniyal, learned Brief Holder for the State. Perused the record.

5. Learned counsel for the Applicant submits that the Applicant has no concern with the alleged incident and has been falsely implicated in the present case. It is further submitted that the alleged recovery has been planted upon the present Applicant and there is non-compliance of the mandatory provisions of Sections 42 and 50 of the NDPS Act. It is also submitted that nothing has been recovered from the conscious possession of the present Applicant; however, as per the version of the police party, 38.85 grams of smack (non-commercial quantity) is alleged to have been recovered from the possession of the Applicant during checking.

6. Learned State Counsel opposed the Bail Application.

7. Considering the facts and circumstances of the case, the submissions advanced by learned counsel for the parties and without expressing any opinion on the merits of the case, this Court is of the view that the Applicant is entitled to be released on bail at this stage.

8. Accordingly, the Bail Application is allowed.

9. Let the Applicant be released on bail upon her 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.) 11.03.2026 Shiksha