Pankaj Singh vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant Pankaj Singh is in judicial custody for the offence punishable under Section 8 read with Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Case Crime No.206 of 2025, registered at Police Station Dineshpur, District Udham Singh Nagar.

According to the First Information Report dated 29.11.2025, the applicant and co-accused Santosh Singh were coming on a motorcycle (Registration No.UK06BN2974). Co-accused Santosh Singh was driving the said motorcycle and the applicant was a pillion rider. Seeing the police, they tried to run away. They were apprehended by the police. Co-accused Santosh Singh was searched by the police. The police recovered 131 gm. of smack from a polythene bag kept in his jeans. The applicant Pankaj Singh told the police that he and Santosh Singh go to Sitarganj and after taking contraband from Sitarganj, they sell in Dineshpur and Gadarpur. They were arrested at 17:15 hrs.

Heard Mr. Vikas Anand, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

Mr. Vikas Anand, Advocate, appearing for the applicant contended that the applicant has been falsely implicated by the police. The alleged smack was not recovered from his possession. Applicant has no criminal antecedents. He is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding, and, the co-accused has been granted regular bail by this Court in the First Bail Application No.2516 of 2025.

Mr. Pradeep Lohani, learned Brief Holder for the respondent, has opposed the bail application.

The object of keeping the accused in detention during the investigation is not punishment. The main purpose is manifestly to secure the attendance of the accused. There is nothing on record to indicate that the applicant had earlier been involved in any unacceptable activities.

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 – Pankaj 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.