Veerpal vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Veerpal is in judicial custody in FIR/Case Crime No.8 of 2023, dated 27.10.2023, under Section 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector, District Dehradun. He has sought short term bail on the ground of marriage of his son, which according to the applicant is scheduled for 29.11.2023.

Heard learned counsel for the parties and perused the record.

Learned State counsel, under instructions, would submit that the applicant’s elder son is to marry on 29.11.2023.

Having considered, without adverting to the merits of the case, purely on the humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail for a period of 07 days from the date of his release.

Let the applicant be released on short term bail for a period of 07 days 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

7 days, the applicant shall surrender before the court concerned and intimation to that effect shall also be given to this Court.

The short term bail application stands disposed of.

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