Ramchandra vs Unknown
2026 Latest Caselaw 2210 UK

Uttarakhand High Court

Ramchandra vs Unknown on 20 March, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No.                                           COURT'S OR JUDGE'S ORDERS
             and Registrar's                                        2026:UHC:1985
               order with
               Signatures
                               BA1 No.176 of 2026
                               Ramchandra
                               Vs.
                               State of Uttarakhand
                               Hon'ble Ashish Naithani, J.

Mr. Vikas Singh Yadav, learned counsel for the Applicant.

2. Mr. Chittrarth Kandpal, learned Brief Holder for the State.

3. Present bail application is filed by the applicant, who is in judicial custody in connection with FIR No.0006 of 2026 under Section 8/21 of N.D.P.S. Act, Police Station Mukhani, District Nainital during the pendency of trial before trial court below.

4. Heard learned counsel for the parties.

5. Learned counsel for the applicant submits that he has been falsely implicated in the instant case and there is no independent witness; applicant has no criminal history. He submits that 83 gram of smack was recovered from the possession of the applicant, which is below the commercial quantity; grounds of arrest have not been communicated to him. He further submits that he has the responsibility of his family and due to false implication his family is facing great hardship.

6. Learned State counsel has vehemently opposed the bail application.

7. Without expression any opinion on the final merits of the case and considering the facts and circumstance of the case, this Court is of the view that applicant deserves bail.

8. Accordingly, the bail application is allowed. Let the applicant-Ramchandra be released on bail on executing a personal bond and furnishing two reliable sureties each of the like amount to the satisfaction of court concerned.

(Ashish Naithani, J.) 20.03.2026 Arti