CRLA/442/2023
2026 Latest Caselaw 2492 UK

Uttarakhand High Court

CRLA/442/2023 on 31 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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D1-
12                                CRLA No.442 of 2023
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Mr. Vinod Sharma, Advocate for the appellant.

Mr. Siddhartha Bisht, A.G.A. for the State.

Learned counsel for the appellant is raising an issue that in the articles that were seized at the spot, the FIR number is recorded.

When was it recorded? Has it been pleaded in the Bail Application, IA No.1 of 2023?

Learned counsel for the appellant submits that it is not so pleaded in the bail application.

Learned State Counsel is not in a position to reply as to at what stage it was recorded.

Learned counsel for the appellant seeks a week's time to file a supplementary affidavit.

Let it be so filed.

A week thereafter, response to the bail application as well as the supplementary affidavit may be filed.

List this matter on 28.04.2026.

(Siddhartha Sah J.) (Ravindra Maithani J.) 31.03.2026 RV