Kashmir Singh and Another and Sukhwant vs State of Uttarakhand

Heard Mr. D.K. Sharma, learned Counsel for the appellants/applicants, Mr. Mohd. Azim, Advocate holding brief of Mr. Sandeep Tandon, learned Counsel for the complainant, Mr. S.S. Adhikari, learned A.G.A. for the State on the short-term bail applications and perused the documents filed in support thereto.

The main submission of learned Counsel for the applicants is that the mother of the applicants is 70 years old and is suffering from heart disease. The doctors have advised her to be investigated by some higher center. It is also averred in the affidavit filed along with the short-term bail applications that the applicants are the only male members in the family.

Having considered the aforesaid submission and circumstance, we think it just and proper to release the applicants on short-term bail for a period of one month only. The period of parole shall start from the date of the release of the applicants from the jail.

Accordingly, the short-term bail applications are allowed. The convict/appellants/applicants Kashmir Singh and Sukhwant Singh are released on a short-term parole on their executing a personal bond and furnishing two local reliable sureties each in the like amount to the satisfaction of the Magistrate concerned.

It is made clear that immediately after the expiry of one month, the applicants shall surrender themselves.