Angrej Singh vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant – Angrej Singh is in judicial custody for the offence under Section 8 read with Section 21 and Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No. 190 of 2025, registered at Police Station Dineshpur, District Udham Singh Nagar.

According to the First Information Report dated 04.10.2025, the police recovered 256 gm. smack from the possession of the co-accused Indrajeet Singh. He told the police that he is bringing the said smack from Angrej Singh alias Bittu (applicant).

Heard Mr. Siddhartha Bankoti, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.

Mr. Siddhartha Bankoti, Advocate, submitted that the appcaint has been falsely implicated by co-accused. Nothing was recovered from his possession. He was not involved in the said offence. He is not a convicted person. He is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding, and, he is in judicial custody since 12.12.2025.

Mrs. Rangoli Purohit, Brief Holder has opposed the bail application. However, she submitted on instructions that no evidence is available against the applicant till date regarding the transactions of contraband, apart from the statements of the co-accused.

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.

The Bail Application is allowed.

Let the applicant – Angrej Singh 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.