Chain Singh Rana vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant is in custody in connection with the First Information Report No.04 of 2022, registered at police station Purola, District Uttarkashi under Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, “Act, 1985”).

A Short Term Bail Application has been filed by the applicant – accused Chain Singh Rana on the ground that the date of marriage of his son is fixed on 03.07.2023.

Heard Mr. R.V.S. Khokher, learned counsel for applicant and Ms. Manisha Rana Singh, learned A.G.A. for the State.

Learned counsel for the State has submitted that as per instructions, received from the Investigating Officer, the said submission of the applicant is true.

Applicant has filed a copy of the marriage card.

In the facts and circumstances of this case, this Court is inclined to grant short term bail to the applicant–Chain Singh Rana for a period of fifteen days’ from the date of his release, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, in the like amount, to the satisfaction of the concerned court with the following conditions:-

(i) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;

(ii) Applicant shall not leave the country without prior permission of this Court.

(iii) Applicant shall surrender at once before the concerned court on expiry of the term of this short term bail, who will remand him to judicial custody.

The Short Term Bail Application (IA No.03 of 2023) is disposed of accordingly.

List on 28.07.2023 for hearing on regular bail.