Sunil Joshi ........Applicant/ vs State Of Uttarakhand
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Uttarakhand High Court

Sunil Joshi ........Applicant/ vs State Of Uttarakhand on 11 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Bail Application (IA) No.1 of 2025
                              In
              Criminal Appeal No. 310 of 2025
Sunil Joshi                             ........Applicant/Appellant
                                  Vs.
State of Uttarakhand                           ........... Respondent
Present : Mr. Devashish Rana, Advocate for the applicant/appellant.
          Ms. Manisha Rana Singh, Deputy Advocate General with Mr. Rakesh
          Negi, Brief Holder for the State.


Coram :       Hon'ble Ravindra Maithani. J.
              Hon'ble Siddhartha Sah, J.

Hon'ble Ravindra Maithani, J. (Oral)

Instant appeal is preferred against the judgment and

order dated 30.04.2025, passed in Special Sessions Trial No.34 of

2021, State vs. Lalit Singh and another, by the court of Special

Sessions Judge (NDPS Act)/District & Sessions Judge, Champawat.

By it, the appellant has been convicted under Sections 8/20 of the

Narcotic Drugs and Psychotropic Substances Act, 1985 and

sentenced accordingly. The appellant seeks bail during pendency of

the appeal.

2. Heard on Bail Application (IA) No.1 of 2025.

3. It is argued that the co-convict Lalit Singh has already

been granted bail. Hence, appellant also deserves bail on the

ground of parity.

4. This fact is not denied by the learned State Counsel.

5. Having considered this and other attending factors, we

are 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.

6. The bail application is allowed.

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

this appeal shall remain suspended during the pendency of the

appeal.

8. 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.

9. List in due course.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 11.03.2026 Sanjay