Shaukeen Alias Khaddar vs State Of Uttarakhand

Alok Kumar Verma, J

Heard Mr. Bilal Ahmed, learned counsel for the applicant (through video conferencing) and Mrs. Manisha Rana Singh, learned A.G.A. for the State on the Short Term Bail Application (IA No. 05 of 2023).

Applicant- Shaukeen alias Khaddar is in judicial custody under Sections 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.

Mrs. Manisha Rana Singh, A.G.A., on instruction, submits that the applicant is suffering from various diseases.

Learned counsel for the applicant has sought three months’ time for short term bail.

Learned counsel for the State has submitted that 45 days to 60 days will be appropriate.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – Shaukeen alias Khaddar for a period of forty five days’ from the date of his release on the 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 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. 05 of 2023) is disposed of accordingly.

List on 15.12.2023 for hearing on Regular Bail Application.