Ankit Malhotra vs State Of Uttarakhand

Alok Kumar Verma, J

Heard on the Short Term Bail Application (IA No.01 of 2023).

Applicant-Ankit Malhotra is in judicial custody under Section 307 and Section 504 of the Indian Penal Code, 1860 in connection with the Case Crime No.13 of 2023, registered at police station Kotwali Dehradun, District Dehradun.

Present Short Term Bail Application has been filed on the ground that the marriage of the real sister of the applicant is to take place on 08.09.2023. Father of the applicant is on complete bed rest due to hip bone surgery and the mother is no more.

Mr. Vikas Bhauguna, Advocate, has sought 45 days’ period for short term bail.

On the other hand, Mrs. Manisha Rana Singh, A.G.A. submits that 15 days’ period will be appropriate.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – accused Ankit Malhotra for a period of eighteen days’ from the date of his release on the short term bail, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, in the like amount, to the satisfaction of the concerned court with the following conditions:-

(i) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;

(ii) Applicant shall not leave the country without the previous permission of this Court.

(iii) Applicant shall surrender at once before the concerned court on expiry of the term of this short term bail, who will remand him to judicial custody.

The Short Term Bail Application (IA No.01 of 2023) is disposed of accordingly.

List on 25.09.2023 for hearing on Regular Bail Application.

Let a certified copy of this order be supplied to the learned counsel for applicant, today itself, on payment of usual charges.