Laxman Prakash vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant-Laxman Prakash is in judicial custody under Section 376 AB, Section 506 of the Indian Penal Code, 1860 and Section 5 (m) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 in connection with the Case Crime No.198 of 2023, registered at police station Raipur, District Dehradun.

This Short Term Bail Application has been filed on the ground that the marriage of the applicant’s daughter is to take place on 21.10.2023. A copy of marriage card has been filed in support of the said submissions.

The said fact has been verified by the State.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – accused Laxman Prakash for a period of two weeks’ from the date of his release, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, in the like amount, to the satisfaction of the concerned court with the following conditions:-

(i) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;

(ii) Applicant shall not leave the country without the previous permission of this Court.

(iii) 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.

The Short Term Bail Application (IA No.01 of 2023) is disposed of accordingly.

List on 29.11.2023 for hearing on Regular Bail Application.

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