Fehris vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Fehris is in judicial custody in Case Crime No. 360 of 2023, under Section 8/22(c)/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, P.S. Kaliyar Sharif, District Haridwar. He seeks short term bail on the ground of marriage of his real sister

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that the marriage of the applicant’s sister is scheduled for 21.04.2024, therefore, he may be granted short term bail to join the marriage ceremony; he is the only brother.

Learned State Counsel, under instructions, would submit that the facts as stated by the applicant are true.

Having considered, purely on humanitarian ground, this Court is of the view that, the applicant may be granted short term bail for a period of three days from the date of his release.

Accordingly, the short term bail application is allowed.

Let the applicant be enlarged on short term bail for a period of three days 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 the period of short term bail, the applicant shall surrender before the court concerned and intimation to that effect shall also be given to this Court.

List the bail application on 03.05.2024.