Deewan Singh Bhandari vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant – accused, namely, Deewan Singh Bhandari, is in judicial custody in connection with the First Information Report No.32 of 2020, registered with Police Station Someshwar, District Almora, for the offence under Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Heard Mrs. Prabha Naithani, learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State on the Short Term Bail Application (IA No.05 of 2022).

The applicant is seeking short term bail on the ground that the mother of the applicant, namely, Smt. Vishnuli Devi is suffering from severe ailment and she is undergoing medical treatment from Sushila Tiwari Hospital, Haldwani, District Nainital. The Doctors of the said hospital have advised to consult at AIIMS, Rishikesh, for her further treatment.

The learned counsel for the applicant further submitted that the wife of the applicant is unhealthy and she is not in position to accompany the mother of the applicant to Rishikesh for her further treatment.

The learned counsel for the State submitted that twenty days’ time will be appropriate for short term bail.

After the said submissions, the learned counsel appearing for the applicant requested to release the applicant on short term bail for a period of twenty days.

Having heard the submissions of the learned counsel for the parties, the short term bail application is allowed for a period of twenty days. The applicant – accused Deewan Singh Bhandari be released on short term bail, 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, for a period of twenty days’ from the date of his release with the following conditions:-

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

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

(iii) The 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.05 of 2022) is disposed of accordingly.

Let a certified copy of this order be provided to the learned counsel for the applicant, today itself, on payment of usual charges.