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Judgment
Alok Kumar Verma, J
Applicant- Rajesh Pal is in judicial custody under Sections 420, 465, 467, 468, 471, 201, Section 120B of the Indian Penal Code, 1860 and Section 13(1) (d) read with Section 13(2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 01 of 2020, registered at police station Vigilance Sector Dehradun, District Dehradun.
Heard Mr. Ramji Shrivastava, learned counsel for the applicant and Mr. Lalit Sharma, learned Special Counsel for the State on the Short Term Bail Application (IA No. 03 of 2023).
Present Short Term Bail Application has been filed on the ground that the applicant’s wife and his three and a half year old daughter are suffering from Dengue and pain in her (daughter) ear. Applicant’s wife is admitted in Asia Hospital, Lucknow, and, his daughter is admitted in Bachpan Hospital, Lucknow and they are under treatment.
Mr. Lalit Sharma, Advocate, submits that the said facts have been verified through Investigating Officer.
In the facts and circumstances of the case, the Short Term Bail Application of the applicant is allowed for a period of three weeks’ from the date of his release, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, in the like amount, to the satisfaction of the concerned court with the following conditions:-
(i) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;
(ii) Applicant shall not leave the country without the previous permission of this Court.
(iii) Applicant shall surrender at once before the concerned court on expiry of the term of this short term bail, who will remand him to judicial custody.
The Short Term Bail Application (IA No. 03 of 2023) is disposed of accordingly.
List on the date fixed i.e. 06.12.2023 for hearing on the Regular Bail Application.
Let a certified copy of this order be supplied to learned counsel for the applicant, today itself, on payment of usual charges.
