Amit Nagpal vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Amit Nagpal is in judicial custody in FIR/Case Crime No.161 of 2022, dated 22.11.2022, under Sections 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kelakhera, District Udham Singh Nagar. He has sought short term bail on the ground that his mother expired on 08.11.2023.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that today, the cremation of the mother of the applicant is to be done. Therefore, post death rituals are also to be done. Therefore, the applicant may be released on the short term bail.

Learned State counsel, under instructions, has confirmed that the mother of the applicant died on 08.11.2023 and today her cremation is to be done.

Having considered, without adverting to the merits of the case, purely on the humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail for a period of two weeks from the date of his release.

Let the applicant be released on short term bail for a period of two weeks from the date of his release, on his executing a personal bond, to the satisfaction of the court concerned. It is further directed that, on expiry of two weeks, the applicant shall surrender before the court concerned and intimation to that effect shall also be given to this Court.

The short term bail application stands disposed of.

Let a copy of this order be supplied to the learned counsel for the parties today itself, on payment of usual charges, as per Rules.