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Judgment
10 paragraphs · 253 wordsAshish Naithani, J
The applicant is shown to be an accused involved in the commission of the offences under Sections 302, 120-B and 34 of IPC, which was registered against him, by way of an FI R/ Case Crime No.216 of 2022, at Police Station Cantt, District Dehradun.
Learned counsel for the applicant has moved a short term bail application of the applicant on the ground that the sister of the applicant is going to marry on 23.02.2025 at Village Kandera, Police Station Ramala, District Bagpat, U.P., for which the applicant needs short term bail for a period of ten days’. A marriage card to this effect is also annexed with the short term bail application as Annexure No.1.
Learned State Counsel has not opposed the short term bail application of the applicant.
Considering the overall facts and circumstances of the case, this Court is inclined to grant the applicant short term bail for a period of ten days’.
The applicant is directed to be released on short term bail for a period of ten days’ from the date of his release, with the following conditions: -
“1. On his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the concerned court,
The applicant shall not leave the territorial jurisdiction of the trial court without prior permission.
After the expiry of the aforesaid period, the applicant would surrender forthwith, with the jail authorities.”
List this matter on 04.03.2025.