Shivraj Singh vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Shivraj Singh is in judicial custody in FIR No.28 of 2022, under Sections 8, 20 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Lamgara, District Almora. He seeks short term bail on the ground of death of his father.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that the father of the applicant died on 22.09.2023. For post death rituals, the applicant seeks short term bail.

Learned State Counsel has no objection.

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

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