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Judgment
7 paragraphs · 158 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.376 of 2023, under Sections 147, 148, 149, 307, 325, 506 IPC, Police Station Sitarganj, District Udham Singh Nagar. He has sought short term bail on the ground of illness of his father.
Heard learned counsel for the parties and perused the record.
It is the case of the applicant that his father is unwell; his father has been referred to higher centre, and there is no other capable member in the family.
The affidavit in support of the short term bail application is filed by the sister of the applicant, which means that she is available to take care of his father.
Having considered, this Court is of the view that there is no reason to grant short term bail to the applicant. Accordingly, the short term bail application deserves to be rejected.
The short term bail application is rejected.