Manoj Chauhan vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Manoj Chauhan is in judicial custody in FIR No. 195 of 2022, under Section 147, 148, 149, 323, 307, 341, 504 & 506 IPC and Section 3/25 of the Arms Act, 1959, Police Station Transit Camp, District Udham Singh Nagar. He has sought short term bail on the ground of his illness.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that the applicant has to undergo the surgical procedure of his ear.

A report was sought from the jail. Learned State counsel would submit that as per report, the applicant has to undergo a surgical procedure on his right ear.

Without adverting to the merits, purely on humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail for a period of two weeks.

Let the applicant be released on short term bail for a period of two weeks from the date of his release, subject to his furnishing a personal bond and two reliable sureties of the like amount, to the satisfaction of the court concerned.

After expiry of the period of short term bail, the applicant shall surrender before the court concerned and an information shall be forwarded to this Court.

The short term bail application is allowed accordingly.

List this matter on 10.05.2023 for hearing on bail application.

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