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Judgment
Alok Kumar Verma, J
This is a Short Term Bail Application.
Applicant is in judicial custody under Sections 120B, 109 of the Indian Penal Code, 1860, Section 13(1)(b), read with Section 13(2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No.05 of 2022, registered at police station Vigilance Establishment, Dehradun.
Heard Ms. Manisha Bhandari, learned counsel with Mr. Dhruv Chandra, learned counsel for the applicant and Mr. V.S. Rathore, learned AGA for the State.
As per statement of Mr. V.S. Rathore, learned AGA for the State, on instructions, applicant is being reviewed by Orthopedician and Urologist from time to time. However, at present, no active surgical Urological intervention is required.
Ms. Manisha Bhandari, Advocate, has submitted that applicant will undergo his treatment in AIIMS Delhi or Ganga Ram Hospital, Delhi, which will require a period of at least one month.
On the other hand, Mr. V.S. Rathore, learned AGA for the State, has submitted that twenty days’ period will be sufficient.
Having regard the submissions of learned counsel for the parties, this Court is inclined to grant short term bail to the applicant – Ram Bilas Yadav for a period of twenty days’ from the date of his release, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, out of which one surety will be of a member of his family, 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 prior 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.01 of 2023) is disposed of accordingly.
List on 21.08.2023 for hearing on Regular Bail Application.