Balam Singh Rawat vs State Of Uttarakhand

Ravindra Maithani, J

Learned State Counsel seeks time to file objections in the matter.

List this matter on 29.09.2023.

Heard on Short Term Bail Application IA No.1 of 2023.

Applicant Balam Singh Rawat is in judicial custody in FIR No.4 of 2022, under Section 8/20/60 of the Narcotic Drugs & Psychotropic Substances Act, 1985, Police Station Bhatraujkhan, District Almora. He has sought short term bail on the ground of his wife has met with an accident and she is admitted in All India Institute of Medical Sciences, Rishikesh, Trauma Centre.

A certificate of Doctor at All India Institute of Medical Sciences, Rishikesh, has been enclosed.

Without adverting further on any aspect of the matter, purely on the humanitarian ground, this Court is of the view that, the applicant may be granted short term bail for a period of four weeks from the date of his release.

Short term bail application is allowed.

Accordingly, the applicant shall be enlarged on short term bail only for a period of four weeks 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 four weeks, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.

List the regular bail application on the date fixed.