Manish Kandari vs State Of Uttarakhand

Alok Kumar Verma, J

Heard on the Short Term Bail Application (IA No.03 of 2023).

Applicant- accused Manish Kandari is in judicial custody under Sections 376, 506 of the Indian Penal Code, 1860 and Section 4 of the Protection of Children from Sexual Offences Act, 2012 in connection with the Case Crime No.08 of 2023, registered at police station Karnprayag, District Chamoli.

Present Short Term Bail Application has been filed on the ground that the date of marriage of the applicant is fixed on 30.10.2023. A marriage card has been filed.

Mr. Lalit Sharma, Advocate, has sought one months’ time for short term bail.

On the other hand, Mr. Pramod Tiwari, Brief Holder submits that 15 days’ time will be appropriate.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – accused Manish Kandari for a period of fifteen days’ from the date of his release on the short term bail, 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. 03 of 2023) is disposed of accordingly.

List on 20.11.2023 for hearing on Regular Bail Application.