Tej Bahal vs State Of Uttarakhand

Alok Kumar Verma, J

Applicant-Tej Bahal, aged about 61 years, is in judicial custody under Sections 420, 467, 120 B, 468 and Section 471 of the Indian Penal Code, 1860 in connection with the Case Crime No.44 of 2021, registered at police station Premnager, District Dehradun.

Applicant has filed the present Short Term Bail Application on the ground that his daughter’s marriage is fixed on 08.08.2023.

Mr. Abhishek Verma, Advocate, has sought two months time for Short Term Bail.

It is submitted by Mrs. Manisha Rana Singh, learned A.G.A. that the instruction, received from the concerned police station, supports the submission of the applicant that the marriage of the daughter of the applicant is fixed on 08.08.2023. According to her, a period of fifteen days’ for short term bail is appropriate.

In the facts and circumstances of the case, this Court is inclined to grant short term bail to the applicant – Tej Bahal for a period of fifteen days’ 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 Second Short Term Bail Application (IA No.01 of 2023) is disposed of accordingly.

List on 25.08.2023 for hearing on Regular Bail Application.

Meanwhile, objection(s) to the regular bail application be filed.

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