Unknown vs Narcotics Control Bureau
2026 Latest Caselaw 2139 UK

Uttarakhand High Court

Unknown vs Narcotics Control Bureau on 19 March, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat
             or directions                                    COURT'S OR JUDGE'S ORDERS
No.    e
            and Registrar's
              order with
              Signatures
                              BA1 No. 223 of 2026
                              Hemant
                                                              --Applicant
                                                    Versus
                              Narcotics Control Bureau
                                                             --Respondent

With BA1 No. 1348 of 2025 Gulfam Khan

--Applicant Versus Narcotics Control Bureau

--Respondent With

Neeraj Kumar Sharma

--Applicant Versus Narcotics Control Bureau

--Respondent With

Vishal Kumar Yadav

--Applicant Versus Narcotics Control Bureau

--Respondent With

Aakash

--Applicant Versus Narcotics Control Bureau

--Respondent

Hon'ble Ashish Naithani, J., Mr. Pratul Kumar, learned counsel for the Applicant in BA1 No. 223 of 2026, Mr. Neeraj Garg, learned counsel for the Applicant in BA1 No. 1348 of 2025, Mr. Pawan Mishra, learned counsel for the Applicant in BA1 No. 1399 of 2025, Ms. Suraiya Naaz, learned counsel for the Applicant in BA1 No. 1495 of 2025 and Mr. Gaurav Singh, learned counsel for the Applicant in BA1 No. 273 of 2026.

2. Mr. Shobhit Saharia, learned counsel for the NCB.

3. Mr. Pratul Kumar, learned counsel appearing in BA1 No. 223 of 2026, prays for and is granted two weeks' time to file a rejoinder affidavit.

4. As noted by the Coordinate Bench vide order dated 18.02.2026, on the submission advanced by the Applicant that the mandatory grounds for communication of arrest were not conveyed to the Applicant in writing, resulting in a clear violation of certain principles of law. Further, learned counsel for the Respondent had sought one week's time to seek instructions regarding the same.

5. The above observation and order shall also apply to the related matters mentioned hereinabove.

6. Today, learned counsel for the Respondent has submitted copies of the said queries, stating that the arrest memo was communicated in writing.

7. The same may be furnished through an affidavit, and copies thereof may be provided to the other party.

8. List these cases on 07.04.2026.

(Ashish Naithani, J.) 19.03.2026

SB