Jitendra Nand Kishor Bhakhda vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Jitendra Nand Kishor Bhakhda is in judicial custody in FIR No.0354 of 2022, under Sections 420, 467, 468, 471, 120-B IPC, Police Station Nehru Colony, District Dehradun. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

At the very outset, learned counsel for the applicant would submit that this bail application may be treated as a short term bail application.

It is argued by learned counsel for the applicant that the applicant is a cancer patient. He has been advised onco surgery. Therefore, short term bail may be granted so that he may get himself treated from some specialised doctor.

Learned State Counsel would submit that the applicant is being referred to All India Institute of Medical Sciences, Rishikesh, and he is a cancer patient. He is under treatment.

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 eight weeks from the date of his release.

Accordingly, the applicant shall be enlarged on short term bail only for a period of eight weeks 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 eight weeks, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.

The bail application stands disposed of, accordingly.

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