Arfat Ali And Another vs State Of Uttarakhand

Alok Kumar Verma, J

Heard Mr. M.K. Ray, learned counsel for the appellant No.2 and Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand on the Short Term Bail Application (IA No. 78 of 2023).

Present Short Term Bail Application (IA No.78 of 2023) has been filed by the appellant No.2 on the ground that during her treatment in S.R.S. Hospital, Moradabad, the appellant’s mother Smt. Saroj W/o Late Rakesh Kumar expired on 23.02.2023.

Learned Deputy Advocate General for the State of Uttarakhand has no objection.

Having heard the submissions of learned counsel for the parties, Short Term Bail Application (IA No.78 of 2023) is allowed for a period of two weeks.

Appellant No.2 Pushpendar Kumar be released on a short term bail, on furnishing his personal bond of Rs.30,000/-and two reliable sureties, in the like amount, to the satisfaction of the concerned Trial Court, for a period of two weeks, which shall be reckoned from the date of his release.

During the period of short term bail, the appellant No.2 shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the present case. On expiry of the period of short term bail, appellant No.2–Pushpendar Kumar shall surrender before the concerned Trial Court, who in turn, shall send him to jail. In case, he fails to surrender after expiry of the period of short term bail, Trial Court shall issue Non-Bailable Warrant against the appellant No.2 – Pushpendar Kumar.

Short Term Bail Application (IA No.78 of 2023) is disposed of accordingly.

List this matter on 09.05.2023 for hearing.

Let a certified copy of this order be provided to learned counsel for the parties, today itself, as per Rules.