Dalvinder Singh And Another vs State Of Uttarakhand

Alok Kumar Verma, J

The present Short-Term Bail Application (IA No. 4984 of 2022) has been filed on behalf of the appellant no.2, Manpreet Singh on the ground of illness of his wife.

Heard Mr. Arvind Vashistha, learned Senior Advocate with Mr. Mohd. Umar, learned counsel for the appellant, Mr. T.C. Agarwal, learned Deputy Advocate General with Mr. Tumul K. Nainwal, learned Brief Holder for the State of Uttarakhand and Mr. Shashi Kant Shandilya, learned counsel for the Victim.

According to the appellant no.2, his wife, Smt. Gurpreet Kaur is suffering from severe gynae (ovary related) problems. A cyst has been discovered in her left ovary. She needs adequate medical treatment and after treatment in several Hospitals, now, she has been referred to AIIMS, Rishikesh. There is no one to take care of his wife, because, the father of this appellant, who is appellant no.1 and the mother of this appellant are old and ailing persons.

Medical documents of Smt. Gurpreet Kaur have been annexed with the Short-Term Bail Application.

Learned Senior Advocate requested to release the appellant on short-term bail for a period of 45 days.

The said submissions of the learned Senior Advocate have not been opposed by the learned counsel appearing for the State and for the victim.

Considering the facts and circumstances of the case, the short-term bail application is allowed for a period of 45 days from the date of release of the appellant Manpreet Singh with the following conditions:

(i) The appellant be released on short-term bail for a period of 45 days from the date of his release on furnishing a personal bond of Rs. 30,000 (Rs. Thirty Thousand) with two reliable sureties, each in the like amount, to the satisfaction of the court concerned;

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

(iii) The appellant shall not leave the country without prior permission of this Court.

(iv) The appellant shall deposit his passport with the concerned Station House Officer. The passport may only be returned by the order of this Court. In case, the appellant does not have any passport, he shall give an undertaking to that effect to the Station House Officer concerned.

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

The Short Term Bail Application No. 4984 of 2022 is disposed of accordingly.