Unknown vs State Of Uttarakhand
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Uttarakhand High Court

Unknown vs State Of Uttarakhand on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
             orders or proceedings
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      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
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                                      BA1 No.1565 of 2025
                                      Javed Hasan
                                                                             --Applicant
                                                         Versus
                                      State of Uttarakhand
                                                                            --Respondent
                                      Hon'ble Pankaj Purohit, J.

Mr. B.M. Pingal and Ms. Manju Bahuguna, learned counsel for applicant.

2. Mr. S.C. Dumka, learned A.G.A. for the State of Uttarakhand/respondent.

3. Learned State Counsel was directed to submit the criminal history of applicant in the aforesaid first bail application.

4. Today, learned State Counsel passed on to this Court written instruction, which is taken on record.

5. Learned State Counsel, on instruction, submits that there is criminal history of applicant. He was found implicated in FIR No.22 of 2024 u/s 8/20 of the NDPS Act, registered with P.S. Bhatraujkhan, District Almora, and, on the basis of these two cases i.e. present one and the history which has been given by learned State Counsel, he was also implicated under the provisions of the U.P. Gangster act and Antisocial Activities (Prevention) Act, 1986.

6. Put up on 24.04.2026.

(Pankaj Purohit, J.) 17.03.2026 PN