Mansoor vs State Of Uttarakhand
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Uttarakhand High Court

Mansoor vs State Of Uttarakhand on 16 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                   Bail Application (IA No.1 of 2021)

                                   In

                 Criminal Appeal No.208 of 2021

Mansoor                                             ........Appellant

                                 Versus

State of Uttarakhand                               ........Respondent
Present:-

          Mr. Vinod Sharma along with Mr. Kamlesh Budhlakoti,
          Advocates for the appellant.
          Ms. Manisha Rana Singh, learned D.A.G. 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 20.03.2021, passed in Special Session Trial No.387 of 2019,

State vs. Mansoor by the court of learned Special Judge, N.D.P.S. Act,

Dehradun. By it, the appellant has been convicted under Section

20(b)(ii)(c) read with Section 8(c) of Narcotics Drugs and Psychotropic

Substances Act, 1985 and sentenced accordingly. The appellant seeks

bail in this appeal.

2. Heard learned counsel for the parties and perused the

record.

3. According to the prosecution case, Charas was recovered

from the possession of the appellant on 14.07.2019.

4. Learned counsel for the appellant submits that the entire

case is false. The prosecution has not been able to prove its case.

According to the prosecution case, sample seal and arrest memo were

prepared at the spot, but it bears the FIR number, which was lodged

much after the alleged recovery.

5. Learned State counsel admits these facts.

6. The Court wanted to know as to how FIR number could be

recorded in the arrest memo, which was prepared at the spot? There is

no answer to it.

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

case in which the execution of sentence should be suspended and the

appellant be enlarged on bail.

8. The bail application is allowed.

9. The execution of sentence appealed against is suspended

during the pendency of the appeal.

10. The appellant - Mansoor be released on bail, during the

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.

11. List in due course.

(Siddhartha Sah, J.) (Ravindra Maithani, J.) 16.03.2026 16.03.2026 Akash