Sardar Singh vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant – Sardar Singh is in judicial custody under Sections 420, 409, 120B of the Indian Penal Code, 1860, Section 21 of the Banning of Unregulated Deposit Schemes Act, 2019 and Section 3 of the Uttarakhand Protection of Interest of Depositors (In Financial Establishment) Act, 2005 in connection with the First Information Report No.07 of 2023, registered at police station Ghanshali, District Tehri Garhwal.

Heard Mr. Rajat Mittal, learned counsel with Mr. Kamlesh Tiwari, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State on Short Term Bail Application (IA No.02 of 2023).

Short Term Bail Application has been filed on the ground that the marriage of the applicant’s niece is to take place on 30.10.2023.

Learned counsel for the State submits that as per instruction, received from the Investigating Officer, marriage of the niece of the present applicant is to take place on 30.10.2023.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – Sardar Singh for a period of one week 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 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.02 of 2023) is disposed of accordingly.

List on the date fixed i.e. 06.12.2023 for hearing on regular Bail Application.