AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 203 wordsVivek Bharti Sharma, J
Applicant Rohit, who is in jail in Case Crime no.293 of 2020, under Sections 302, 394, 411, 34 of IPC, P.S. Bhagwanpur, District Haridwar, has sought his release on bail.
In the present bail application, an application for short term bail has been moved on behalf of the applicant on the ground that the marriage of applicant’s real sister is fixed for 17.05.2023 and, being the only brother, presence of applicant is necessary.
On the last date, State Counsel was directed to verify the fact of marriage of applicant’s sister. Today, Mr. Pramod Tiwari, Brief Holder would admit the fact that the marriage of applicant’s sister is fixed for 17.05.2023.
Having considered the submission of learned counsel for the parties, the applicant is directed to be enlarged on short term bail only till 18.05.2023, on furnishing bail bond with two sureties in the amount of Rs.50,000/- and personal bond of the like amount to the satisfaction of the learned trial court. It is further directed that the applicant shall surrender before the court concerned on 19.05.2023.
List this case on 27.6.2023.
Subject to the above, present short term bail application stands disposed of.