Dilnawaz vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Dilnawaz is in judicial custody in Case Crime No.481 of 2023, under Sections 420, 467, 468, 471, 473 and 120-B IPC, Police Station Jawalapur, District Haridwar. He seeks short term bail on the ground of his brother’s and sister’s marriage.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that the brother of the applicant is to marry on 28.12.2023 and the sister of the applicant is to marry on 30.12.2023. The applicant, being brother, proposes to join the marriages of his siblings. Therefore, short term bail may be granted

Learned State Counsel, under instructions, confirms the marriage of the brother and the sister of the applicant.

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 one week 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 one week 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 one week, 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 already fixed.