AI Structured Summary
Not yet generated for this judgment
Judgment
Appeal is admitted.
Issue Notice on behalf of the respondents. Shri Anil Gautam, Advocates accepts Notice on behalf of Respondents Nos. 1 to 6. These respondents
may file their counter affidavit within four weeks. For the present, notice need not be issued to Respondents Nos. 7 to 9.
Heard on the prayer for grant of bail and suspension of sentence. Respondents Nos. 1 to 6 may file their response to the prayer for grant of bail in
their counter affidavit.
In the meanwhile, keeping in view the medical condition of the applicant, we deem it appropriate to grant him temporary bail for a period of two
months from the date of his release for undergoing the treatment. Accordingly, we direct as under :
 (i) That the applicant shall be released on temporary bail for a period of two months from the date of his release for undergoing the treatment. He shall be released
on furnishing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) to the satisfaction of the Competent Authority i.e. The Commander, 56 Artillery Brigade,
PIN-926956 C/o 99 APO. He shall surrender to the Competent Authority on completion of the above period of two months.
(ii) That the applicant shall not commit any further offence.
(iii) That the applicant shall surrender his passport, if any, to the Competent Authority.
List the matter on 20th September, 2021.
The order be communicated to The Commander, 56 Artillery Brigade, PIN-926956 C/o 99 APO by way of Speed Post/Private Courier service and
also via electronic media.
Copy of this order be given ‘Dasti’.