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Judgment
8 paragraphs · 247 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.127 of 2023, under Sections 419, 420, 467, 468, 471, 506 and 120- IPC, Police Station Sahaspur, District Dehradun. He seeks short term bail on the ground of marriage of his daughter, which is scheduled to be held on 27.11.2024.
Heard learned counsel for the parties and perused the record.
Learned Senior Advocate appearing for the applicant would submit that the marriage of the daughter of the applicant is scheduled to be held on 27.11.2024. Therefore, short term bail may be granted to the applicant.
Learned State Counsel, under instructions, confirms that marriage of the daughter of the applicant is scheduled to be held on 27.11.2024.
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 five days from the date of his release.
Short term bail application is allowed.
Accordingly, the applicant shall be enlarged on short term bail only for a period of five days from the date of his release on his 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 five days, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.