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Judgment
9 paragraphs · 241 wordsRavindra Maithani, J
Applicant Mamta Sharma is in judicial custody in Case Crime No.05 of 2023, under Section 306 IPC, Police Station Khatima, District Udham Singh Nagar. She has sought short term bail on the ground of death of his son.
Heard learned counsel for the parties and perused the record.
It is the case of the applicant that her son, who was co-accused, Aman Sharma, died on 27.06.2023; she wants to join her family in the post death rituals.
Without adverting further on any aspect of the matter, purely on the humanitarian ground, this Court is of the view that, the applicant may be granted short term bail for a period of one week from the date of her release.
The short term bail application is allowed.
Accordingly, the applicant shall be enlarged on short term bail only for a period of one week from the date of her release, on her 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.
List the regular bail application on 20.09.2023.
Let a certified copy of this order be supplied to learned counsel for the parties, today itself, on payment of usual charges.