Anand Singh vs State Of Uttarakhand
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Uttarakhand High Court

Anand Singh vs State Of Uttarakhand on 16 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

     Delay condonation application (IA No.1 of 2025)
               Bail Application (IA No.2 of 2025)
                                  In
                Criminal Appeal No. 772 of 2025

Anand Singh                                           ...... Appellant

                                  Vs.

State of Uttarakhand                                 ......Respondent


Presence:
Mr. Shankar Agarwal and Mr. Ashish Agarwal, learned counsel for
the appellant.
Mr. Pankaj Joshi, learned AGA for the State.



Coram: Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Hon'ble Ravindra Maithani, J. (Oral)

The appellant proposes to file an appeal against the

judgment and order dated 10/11.09.2025, passed in Special

Sessions Trial No.82 of 2021, State vs. Anand Singh, by the court of

learned Ist Additional Sessions Judge/Special Judge (NDPS) Act,

Nainital. By it, the appellant has been convicted under Sections

8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985,

and sentenced accordingly. There is a delay of 51 days.

2. Heard learned counsel for the parties on the delay

condonation application (IA No.1 of 2025).

3. Learned counsel for the appellant submits that the brother

of the appellant is the parokar, and he was in shock and trauma.

The deponent was advised to file an appeal against the impugned

judgment and order. In that process, the delay has occurred.

4. Learned counsel for the State has no objection, if the delay

condonation application is allowed.

5. Having considered the grounds taken in the affidavit

enclosed with the delay condonation application, this Court is of the

view that there is a good ground to condone the delay, therefore, the

delay in preferring the appeal is condoned and the delay

condonation application stands allowed accordingly.

6. Admit.

7. Summon the LCR.

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

9. According to the prosecution case, on 25.02.2021, charas

was recovered from the possession of the appellant.

10. Learned counsel for the appellant submits that the co-

convict Sumit, has already been enlarged on bail by this Court on

11.03.2026 in CRLA No. 722 of 2025.

11. These facts are not disputed by learned State Counsel.

12. 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.

13. The bail application is allowed.

14. The execution of sentence appealed against is suspended

during the pendency of the appeal.

15. The appellant - Anand Singh 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.

16. List along with CRLA No.722 of 2025.

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