Angrej Singh vs Unknown
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Uttarakhand High Court

Angrej Singh vs Unknown on 24 March, 2026

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                                                                                  2026:UHC:2097
                              BA 1st No.22 of 2026
                              Angrej Singh Vs. State of Uttarakhand

                              Hon'ble Ashish Naithani, J.

Mr. S.R.S. Gill, Mr. Milind Raj, learned counsel for the Applicant.

2. Mr. Dinesh Chauhan, learned AGA, for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Angrej Singh, who has been accused in FIR No.511 of 2025, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Jaspur, District Udham Singh Nagar.

4. Learned counsel for the Applicant submits that there is non-compliance of Section 50 of the NDPS Act, and the Applicant has falsely been roped in the present matter. The Applicant is in jail since 04.12.2025.

5. Learned State Counsel submits that the Applicant has criminal history of NDPS Act. To this, learned counsel for the Applicant submits that in the said case, the Applicant was acquitted.

6. Considering the overall facts and circumstances of the case, the Applicant has made out a case for bail.

7. Accordingly, bail application is allowed. It is directed that the Applicant - Angrej Singh, who has been accused in FIR No.511 of 2025, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Jaspur, District Udham Singh Nagar, be released on bail on furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the concerned court. The Applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.

(Ashish Naithani, J.) 24.03.2026 Nitesh/