Keshar Singh vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Keshar Singh is in judicial custody in FIR/Case Crime No.34 of 2021, under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Gairsain, District Chamoli. He has sought his release on short term bail on the ground of marriage of his daughter, which is scheduled on 24.11.2022.

Heard learned counsel for the parties and perused the record.

The applicant has sought short term bail on the ground of marriage of his daughter, which is scheduled on 24.11.2022. The marriage invitation is also enclosed.

Learned State counsel was requested to get instructions.

According to instructions, the daughter of the applicant is scheduled to be marry on 24.11.2022.

Having considered, without adverting to the merits of the case, purely on the humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail for a period of 15 days from the date of his release.

Let the applicant Keshar Singh be released on short term bail for a period of 15 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 15 days, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.

The short term bail application stands disposed of.

The regular bail shall be heard on 28.11.2022.

In the meanwhile, learned State counsel shall get instructions, how the sample was taken? Whether the weight of the article was taken at that point of time? What was the proceeding, which took place while the sample was taken? Those documents shall be placed for perusal of the Court.