Ashish And Others vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Devraj Singh is in judicial custody in Case Crime No.0011 of 2023, under Sections 409, 420 and 120-B IPC, Police Station Gopeshwar, District Chamoli. He seeks short term bail on the ground that his wife is to deliver a child on 09.11.2023. This is their first child.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicants would submit that the wife of the applicant no.3- Devraj Singh, has already delivered a baby boy on 02.11.2023. He is their first child. The applicant- Devraj Singh wants to attend the naming ceremony and other rituals post birth of his first son.

It is not, as such, objected to by learned State Counsel.

Without adverting further on any aspect of the matter, purely on the humanitarian ground, this Court is of the view that, the applicant no.3- Devraj Singh may be granted short term bail for a period of seven days from the date of his release.

Accordingly, the applicant- Devraj Singh is enlarged on short term bail only for a period of seven days from the date of his release, on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned. It is further directed that, on expiry of seven days, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.

The short term bail application stands disposed of, accordingly.

List the regular bail application on 05.12.2023.