LAWS(UTN)-2026-5-4

SHAVEZ KHAN ALIAS SAMEER Vs. STATE OF UTTARAKHAND

Decided On May 12, 2026
Shavez Khan Alias Sameer Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Sheetal Selwal, learned counsel for the Applicant.

(2.) Mr. J.P. Kandpal, learned A.G.A. for the State of Uttarakhand.

(3.) The present Bail Application has been moved by the Applicant--Shavez Khan alias Sameer, S/o Aslam Khan, R/o Village Darau, Police Station Kichha, District Udham Singh Nagar. The Applicant is in judicial custody in connection with FIR No. 90 of 2026, registered at Police Station Kichha, District Udham Singh Nagar, for offences punishable under Ss. 8/21 of the N.D.P.S. Act, 1985.