Shiv Kumar vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Shiv Kumar is in judicial custody in Case Crime No.466 of 2021, under Sections 307 and 504 IPC, Police Station SIDCUL, District Haridwar. He seeks short term bail.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that applicant has a fracture in his right hand. He is still admitted in jail hospital; due to fracture, he is not able to do his day to day work. He needs assistance of his family members.

Learned State Counsel admits that the applicant had a fracture in jail. He is under treatment and still he is admitted in jail hospital.

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 four weeks 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 four weeks 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 four weeks, the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.