Uttarakhand High Court
Fareed vs State Of Uttarakhand on 25 February, 2026
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BA 1st No.289 of 2026
Fareed .......Applicant
Vs.
State of Uttarakhand ....Respondent
Hon'ble Ashish Naithani, J.
Mr. Dhruv Chandra, Ms. Garima Thapa, learned counsel for the Applicant.
2. Mr. S.S. Chauhan, learned DAG with Mr. Vikas Uniyal, learned Brief Holder, 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 - Fareed, who has been accused in FIR No.552 of 2022, under Sections 8/22 of the NDPS Act, at Police Station Ramnagar, District Nainital. The Applicant is in judicial custody since 11.06.2025.
4. Learned counsel for the Applicant submits that the Applicant is said to be 21 years old, and he was granted default bail.
5. Learned State Counsel, however, refutes to the submissions so made on behalf of the learned counsel for the Applicant on the ground that the Applicant had defaulted the conditions of the bail so imposed upon him and objections are needed to be filed in the present matter.
6 Counter affidavit to be filed within a period of three weeks.
7. List this matter on 16.03.2026.
(Ashish Naithani, J.) 25.02.2026 Nitesh/