Sameer Alias Chand vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant – accused Sameer Alias Chand is in judicial custody in connection with the First Information Report No.313 of 2020, registered at Police Station Khatima, District Udham Singh Nagar for the offence under Section 8/20/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Heard Mr. Vikas Anand, learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State on the Short Term Bail Application (IA No.03 of 2023).

Mr. Vikas Anand, Advocate, submitted that the medical condition of the father of the applicant is very critical and alarming. He is suffering from serious Grade 3 osteoarthritis and has unbearable pain in both the knees and lower back of the body. He requires an immediate surgery. He has been referred to AIIMS, Rishikesh, however, he is bed ridden and the mother of the applicant is incapable to take him to AIIMS, Rishikesh.

Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State, submitted that instructions have been received from the concerned police station, and, according to the instructions, the father of the applicant has been referred to All India Institute of Medical Sciences, Rishikesh.

Learned counsel for the applicant has sought six weeks’ time for short term bail.

Having heard the submissions of learned counsel for the parties, the short term bail application is allowed for a period of one month. Applicant –Sameer Alias Chand be released on short term bail, 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, for a period of four weeks from the date of his release 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.03 of 2023) is disposed of accordingly.

List on 28.06.2023.