Uttarakhand High Court
Fareed vs Unknown on 29 April, 2026
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2026:UHC:3271
BA 1st No.289 of 2026
Fareed Vs. State of Uttarakhand
Hon'ble Ashish Naithani, J.
Mr. Dhruv Chandra, learned counsel for the Applicant.
2. Mr. Pradeep Lohani, learned AGA with Mr. Chitrarth Kandpal, 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 S/o Rashid, who has been accused in FIR No.552 of 2022, under Sections 8/22 of the NDPS Act, at Police Station Ramnagar, District Nainital.
4. Learned counsel for the Applicant submits that the Applicant has falsely been implicated in the present matter. The Applicant is languishing in jail since 11.06.2025 and the Applicant has no previous criminal history. He further submits that the Applicant was granted default bail by the learned court below vide order dated 05.04.2023.
5. Bail application of the Applicant has been opposed by the learned State Counsel.
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 - Fareed S/o Rashid, who has been accused in FIR No.552 of 2022, under Sections 8/22 of the NDPS Act, at Police Station Ramnagar, District Nainital, be released on bail on furnishing afresh 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.) 29.04.2026 Nitesh/