"Naveen @ Kallu vs Unknown
2026 Latest Caselaw 1981 UK

Uttarakhand High Court

"Naveen @ Kallu vs Unknown on 16 March, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat                                                                         COURT'S OR JUDGE'S ORDERS
             or directions
No.    e
            and Registrar's
              order with
              Signatures

                              IA No.2/2025 (Bail Application)
                              With
                              CRLA No.416 of 2025
                              "Naveen @ Kallu Vs. State of Uttarakhand"
                              Hon'ble Ashish Naithani, J.

Mr. Siddharth Bankoti, learned legal aid counsel for the Appellant.

2. Mr. S.S. Chauhan, learned DAG, Mr. Pramod Tewari, learned AGA assisted by Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.

3. Appellant was convicted for offence punishable under Section 22 (C) of the NDPS Act, vide judgment and order dated 02/04.01.2025, passed by the court of learned Special Judge, NDPS, Dehradun in Special Session Trial No.105 of 2021, "State Vs. Naveen @ Kallu". Challenging his conviction and sentence, Appellant has filed this appeal.

4. Learned counsel for the Appellant submits that the Appellant has already served the half of the sentence awarded to him.

5. Considering the overall facts and circumstances of the case, the Appellant has made out a case for bail.

6. Consequently, the bail application is allowed. Let the Appellant/Applicant, be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned. However, it is made clear that in case the Appellant has misused the bail granted to him, the bail shall stands cancelled automatically.

7. List this matter on 25.05.2026.

(Ashish Naithani, J.) 16.03.2026 Nitesh/