CourtKutchehry.com
High CourtsSingle Bench

Mukarram Ali vs State Of Uttarakhand

Uttarakhand High Court · Decided on 20 April 2023 · Citation: (2023) 04 UK CK 0056

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 504, 506
RESULT
Disposed Of
CASE NUMBER
First Bail Application No. 906 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

13 paragraphs · 365 words

Ravindra Maithani, J

1.

Applicant-Mukarram Ali is in judicial custody in FIR No.138 of 2022 dated 01.06.2022, under Sections 420, 467, 468, 471, 120B & 506 of IPC, Police Station Rajpur, District Dehradun. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

At the very outset, learned counsel for the applicant would submit that this bail application may be treated as short term bail application. He would submit that the applicant has already been granted short term bail in FIR No.10 of 2022, under Sections 420, 120B, 504 & 506 IPC, Police Station Selakui, District Dehradun, but he could not be released because of his custody in the instant case.

4.

At the time of hearing, learned counsel has placed the order dated 18.03.2023 for perusal of the Court, passed by this Court in Short Term Bail Application No.16 of 2023.

5.

These facts are admitted by learned State Counsel.

6.

Instant bail application be treated as a short term bail application.

7.

On the health ground the applicant was granted short term bail in FIR No.10 of 2022, under Sections 420, 120B, 504 & 506 IPC, Police Station Selakui, District Dehradun. The Court in that bail order has recorded that admittedly, the applicant is unwell and he was to be sent for review, but could not be sent for the want of security guards.

8.

Without adverting to the merits, this Court is of the view that the applicant may be enlarged on short term bail for a period of one week.

9.

Let the applicant be released on short term bail for a period of one week 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.

10.

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.

11.

The bail application is disposed of accordingly.

12.

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