JEEVAN ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jeevan Arya @ Jaggu, who is in judicial custody in connection with FIR/Case Crime No. 05of 2025, under Sec. 8/20 of NDPS Act, 1985, registered at P.S.- Bhatrojkhan, District Almora, has sought his release on bail.

(2.) Learned counsel for the applicant/accused would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the co-accused, namely, Rohit Kumar and Bhupesh Kumar have already been granted bail by this Court vide order dtd. 15/10/2025 and the applicant/accused is also entitled to be released on bail on the basis of parity.

(3.) Learned counsel appearing for the State would fairly admit that it is a case of parity.