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Judgment
10 paragraphs · 229 wordsAlok Kumar Verma, J
The present Short Term Bail Application has been filed on the ground that the applicant’s mother Smt. Nirmal Kaur died on 17.01.2024.
Heard Mr. Vikas Anand, learned counsel for applicant (through video conferencing) and Mr. Pratiroop Pandey, learned AGA for the State.
The said short term bail application has not been opposed by the State.
Considering the facts and circumstances of the present matter, the Short Term Bail Application of the applicant is allowed for a period of two weeks from the date of his release with the following conditions:-
(i) Applicant be released on Short Term Bail for a period of two weeks’ from the date of his release on furnishing a personal bond of Rs.30,000/- with two reliable sureties, each in the like amount, to the satisfaction of the Court concerned;
(ii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;
(iii) Applicant shall not leave the country without the previous permission of this Court;
(iv) Applicant shall surrender at once before the concerned Court on expiry of the term of this Short Term Bail, who will remand him to judicial custody.
Let a certified copy of this order be provided to the learned counsel for the applicant, today itself, on payment of usual charges.