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Judgment
17 paragraphs · 309 wordsSudhanshu Dhulia, J.
Heard Mr. T.A. Khan, Senior Advocate for the applicant, and Ms. Mamta Joshi, Brief Holder for the State of Uttarakhand.
The applicant is in jail having been implicated in FIR No. 93/14, Case Crime No. 29 of 2014, for the offences under Sections 302/201 IPC, registered
in the Police Station Nanakmatta, now P.S. Banbasa, District Champawat.
The first bail application of the applicant has already been rejected by this Court vide order dated 22.9.2015. Since the father of the applicant has died
and although his cremation has been done, but the accused applicant has moved the present application seeking bail for a short term of one week so
that he may participate in Peepal Pani.
Consequently, considering the above facts, the applicant is hereby granted short term bail for a period of one week from the date of his release from
the jail on the following terms and conditions:-
(a) In case, the applicant has a passport, he shall surrender the same in the Court concerned and if he is not having one, he shall swear an affidavit to
this effect before the trial court immediately after his release from jail.
(b) It is further made clear that considering the nature of offence, the applicant shall be released on short term bail on furnishing two sureties, which
shall not be less than Rs.5,00,000/- (rupees five lakhs only) each, to the satisfaction of Court/Magistrate concerned. Out of two sureties, one surety
shall be of a close blood relative and another surety shall be of the local person.
(c) After his release from the jail, the applicant shall inform about his whereabouts daily in the Police Station Kotwali Tanakpur, District Champawat.
(d) In any case, the applicant shall surrender on or before the eighth day of his release.
List this case on 10.9.2018 in the daily cause list.