Narayan Singh Bisht vs State Of Uttarakhand

Alok Kumar Verma, J

This is a Short-Term Bail Application. The applicant has filed the Second Bail Application (No. 64 of 2020) in connection with the First Information Report No. 212 of 2019, registered with Police Station Lalkuan, District Nainital for the offence under Section 8/21/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

The case of the applicant, in the short term bail application, is that the wife of the applicant is suffering from mental disorder. Copies of the medical documents have been filed.

The learned counsel for the State had requested time to verify the copies of the medical documents, filed by the applicant.

Heard Mr. Lalit Sharma, the learned counsel for the applicant and Mr. S.T. Bhardwaj, the learned Deputy Advocate General for the State.

The learned counsel for the State submitted that according to the instructions, received from the Investigating Officer, the medical documents, filed by the applicant, are found genuine and the applicant’s wife is suffering from mental disorder.

The learned counsel for the applicant requested one month time for short-term bail. The learned counsel for the State has no objection on the short-term bail application.

The learned counsel for the applicant submitted that the applicant undertakes that the applicant will not move any application for extension of the short-term bail. The learned counsel for the State has fairly conceded that the applicant has no criminal history.

Having heard the learned counsel for the parties and considering all the facts of the case, the short-term bail application is allowed for one month.

Let the applicant- Narayan Singh Bisht be released on short-term bail on execution of his personal bond of Rs. 30,000/- and furnishing two reliable sureties, each in the like amount, to the satisfaction of the concerned trial court for a period of one month from the date of his release, with the following conditions:

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

ii) The applicant shall not leave the State of Uttarakhand without prior permission of this Court;

iii) The applicant shall maintain peace and tranquility.

The applicant shall surrender at once before the concerned trial court, just after expiration of the period of short-term bail.