Pankaj Kumar vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Pankaj Kumar seeks in Case Crime No.230 of 2023, under Sections 307, 324, 354 D, 452, 506 IPC, Thana-Kotdwar, District Pauri Garhwal. He has sought short term bail on the ground of his examination.

Heard learned counsel for the parties and perused the record.

After arguing, learned counsel for the applicant would submit that the bail application may be treated as a short term bail.

It is argued that the applicant has to appear in CUET (PG) examination on 12.03.2024 and 13.03.2024 at Patna, Bihar. The application form and date-sheet has been filed.

Learned counsel for the applicant would submit that the applicant is a meritorious student. He was preparing for the services examination in New Delhi, where he came in contact with the informant. They were staying in relationship, but thereafter, the dispute arose.

It is argued that the applicant has to appear in CUET (PG) examination, therefore, at present he may be released on short term bail for a period of one week.

Learned State Counsel has no objection on the short term bail.

Purely for the purpose of pursuing the academics, the applicant shall be granted short term bail for a period of seven days from the date of his release subject to the following conditions:-

(i) The applicant shall not meet either the informant or any of his friends or family members.

(ii) The applicant shall neither himself or through his family members or friends approach the informant or any of the witnesses of the case through telephone, email or any social media platform

(iii) The applicant shall not visit Kotdwar during this period of his release.

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 bail application stands disposed of accordingly.

Let a certified copy of this order be provided to the counsel for the applicant on payment of usual charges.