Ram Bilas Yadav vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant- Ram Bilas Yadav is in judicial custody under Sections 120B, 109 and Section 110 of the Indian Penal Code, 1860 and 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, District Dehradun.

Heard Ms. Manisha Bhandari, learned counsel for the applicant and Mrs. Manisha Rana Singh, learned A.G.A. for the State on the Short Term Bail Application (IA No. 04 of 2023).

Applicant was earlier granted Short Term Bail on the ground of his illness.

Ms. Manisha Bhandari, Advocate, submits that the applicant’s MRI report indicates the diagnosis as Large Solid Cystic mass with thin walls and enhancing solid component adjacent to a jejunal loop with loss of fat planes and advised USG guided Biopsy. It further mentions Oncocytoma. Treatment is surgical. She further submits that the first surgery for his right eye was due on 07.09.2023, but, could not be done due to the travel restriction because of G20 Summit from 8th till 10th September, 2023. Dental X-ray of the applicant revealed severe attrition resulting in loss of tooth tissue along with carious teeth and bleeding gums. Apart from this, applicant was referred to the department of Urology. The CECT and urine test are yet to be conducted.

In the these circumstances, Ms. Manisha Bhandari, Advocate, requests to release the applicant on a short term bail for a period of 60 days.

Mrs. Manisha Singh Rana, A.G.A., submits that short term bail may be granted to the applicant for maximum period of 30 days.

Considering the facts and circumstances of the matter, the Short Term Bail Application of the applicant is allowed for a period of 30 days’ 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. 04 of 2023) is disposed of accordingly.

List on 11.12.2023 for hearing on 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.