Kailash Khanduri vs Unknown
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Uttarakhand High Court

Kailash Khanduri vs Unknown on 16 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.02 of 2025)
                                In
                                CRLA No.553 of 2025
                                Kailash Khanduri
                                Vs.
                                State of Uttarakhand
                                Hon'ble Ashish Naithani, J.

Mr. Navnish Negi, learned counsel for the Appellant.

2. Mr. Vikas Uniyal, learned Brief Holder for the State.

3. Present criminal appeal is filed by the appellant against the judgment dated 04.06.2025 passed by Special Sessions Judge/District Chamoli (Gopeshwar) in Special Sessions Trial No.20 of 2023 State vs. Kailash Khanduri, whereby the appellant has been convicted under Section 8/20 of NDPS Act and sentenced to ten years rigorous imprisonment alongwith a fine of Rs.1,00,000/- and in default stipulation six months' additional simple imprisonment was imposed.

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

5. Learned counsel for the applicant submits that learned court below has wrongly interpreted the evidence while passing the judgment. He submits that he was not informed of his rights to be personally searched. He submits that applicant was no bail during trial and he has never misused the same.

6. Learned State counsel strongly opposed the bail application and submits that 01.500 Kg. charas was recovered from the possession of the applicant, which is an illegal quantity under the NDPS Act. Hence, applicant should not be granted bail.

7. Having considered the submission of learned counsel for the parties and considering the facts and circumstances of the case, this Court finds no merits in the present bail application.

8. Accordingly, bail application stands rejected.

(Ashish Naithani, J.) 16.03.2026 Arti