Sandeep vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Sandeep is in judicial custody in FIR No.455 of 2022, under Sections 8/22 of the Narcotic Drugs & Psychotropic Substances Act, 1985, Police Station Rudrapur, District Udham Singh Nagar. He has sought short term bail on the ground that his father died on 13.03.2023, and he may be released on short term bail for attending Terahwi and other rituals.

Heard learned counsel for the parties and perused the record.

Learned State Counsel would confirm that the applicant was released for four hours for cremation of his father on 13.03.2023.

Without adverting further on any aspect of the matter, purely on the humanitarian ground, this Court is of the view that, the applicant may be granted short term bail for a period of three days from the date of his release.

Short term bail application is allowed.

Accordingly, the applicant shall be enlarged on short term bail only for a period of three days from the date of his release, on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned. It is further directed that, on expiry of three days, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.

List the regular bail application on 24.05.2023.

Let a certified copy of this order be supplied to learned counsel for the parties, today itself, on payment of usual charges.