Mursleen vs State Of Uttarakhand
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Uttarakhand High Court

Mursleen vs State Of Uttarakhand on 20 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:1970



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                      20TH MARCH, 2026

         FIRST BAIL APPLICATION NO.407 of 2026

Mursleen                                           .....Applicant

                             Versus

State of Uttarakhand                             .....Respondent

Counsel for the Applicant    :       Ms. Aishwarya Thapliyal, learned
                                     counsel holding brief of Mr.
                                     Abhishek Verma, Advocate.

Counsel for the Respondent   :       Mr. Deepak Bhardwaj, Brief
                                     Holder

Hon'ble Alok Kumar Verma,J.

The applicant-Mursleen is in judicial custody

for the offence punishable under Section 29 of the

Narcotic Drugs and Psychotropic Substances Act, 1985

in Case Crime No.386 of 2025, registered at Police

Station Bahadrabad, District Haridwar.

2. According to the First Information Report

dated 05.10.2025, the co-accused Vijay Kumar was

apprehended by the police. He was searched. The

police recovered 35.31 gm. smack from his possession.

He was arrested. He told the police that he has been

supplying the smack for a long time at the behest of

Mursleen (applicant), a resident of his village. He

2026:UHC:1970 further told the police that he has already sold some of

the smack given by Mursleen and was carrying the rest

to sell.

3. Heard Ms. Aishwarya Thapliyal, learned

counsel for the applicant and Mr. Deepak Bhardwaj,

learned Brief Holder for the respondent.

4. Ms. Ashwarya Thapliyal, Advocate, contended

that the applicant was not involved in the alleged

offence. He has been falsely implicated by the co-

accused. He is not a convicted person. He is a

permanent resident of District Muzaffarnagar, Uttar

Pradesh, therefore, there is no possibility of his

absconding.

5. Mr. Deepak Bhardwaj, Brief Holder has

opposed the bail application orally. However, he

submitted that apart from the statements of the co-

accused Vijay Kumar, no other evidence has been found

against the applicant.

6. Having considered the submissions of learned

counsel for both the parties and in the facts and

circumstances of the case, without expressing any

opinion as to the merits of the case, this Court is of the

view that the applicant deserves bail at this stage.

7. The Bail Application is allowed.

2026:UHC:1970

8. Let the applicant - Mursleen be released on

bail on his executing a personal bond and furnishing

two reliable sureties, each in the like amount, to the

satisfaction of the court concerned.

___________________ ALOK KUMAR VERMA, J.

Date: 20.03.2026 JKJ/Pant