Indrajeet Singh Rana vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Indrajeet Singh Rana is in judicial custody in connection with Special Sessions Trial No. 26 of 2023 in FIR No. 03 of 2023, under Section 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector, District Dehradun. He has sought short term bail on the ground that the father of the applicant, who is 76 years of age and there is none to properly look after him.

Heard learned counsel for the parties and perused the record.

Today, learned counsel for the applicant would submit that, in fact, the father of the applicant has died on 17.07.2024 and for post death rituals, the applicant needs to be given short term bail. It is also submitted that the applicant is an elder son and he has to look after his family also.

Learned State counsel, under instructions, would submit that, in fact, the father of the applicant has died on 17.07.2024

Without adverting to the merits, purely on humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail for a period of ten days.

Let the applicant be released on short term bail for a period of ten days from the date of his release, subject to his furnishing a personal bond and two reliable sureties of the like amount, to the satisfaction of the court concerned.

After expiry of the period of short term bail, the applicant shall surrender before the court concerned and an information shall be forwarded to this Court.

The short term bail application is allowed, accordingly.