AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 131 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.729 of 2018 under Sections 302, 120-B, 506 IPC, Police Station Kotwali Manglaur, District Haridwar. He has sought short term bail on the ground that his niece is to be married on 24.11.2024.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the applicant is the only male member in the family. If the applicant is not released on short term bail, his family members cannot join the marriage.
Having considered, this Court does not see any ground, which is sufficient to grant short term bail to the applicant. Accordingly, the short term bail application deserves to be rejected.
The short term bail application is rejected.