Shaukeen Alias Khaddar vs State Of Uttarakhand

Alok Kumar Verma, J

Heard on the Short Term Bail Application (IA No.04 of 2023).

Applicant-Shaukeen alias Khaddar is in judicial custody under Section 8/22/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in connection with the Case Crime No.333 of 2022, registered at police station Kotwali Jawalapur, District Haridwar.

Mr. Bilal Ahmed, Advocate, submits that the applicant is suffering from Gangrene and other various diseases. He further submits that the applicant will be admitted to AIIMS, Rishikesh for his treatment. He has sought two months period for Short Term Bail.

Mr. Pramod Tiwari, Brief Holder, submits that instruction has been received from the jail concerned and the said instruction supports the submission of the applicant. However, he submits that one month period will be appropriate.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – accused Shaukeen alias Khaddar for a period of one month 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 25.09.2023 for hearing on Regular Bail Application.