Kishor Palariya Alias Krishna Chandra vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Kishor Palariya alias Krishna Chandra is in judicial custody in FIR No.229 of 2021, under Sections 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Mukhani, District Nainital. He has sought short term bail on the ground that Varshik Shradh of his father which is scheduled on 10.09.2023.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that the brother of the applicant died recently. He has to make arrangements for Varshik Shradh.

The record reveals that earlier the petitioner was granted short term bail for two weeks on the death of his father.

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 one week from the date of his release.

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

The second short term bail application stands disposed of.