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Judgment
7 paragraphs · 196 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.700 of 2023, under Sections 8/22(C) of the Narrcotic Drugs and Psychotropic Substances Act, 1985, Police Station Gangnahar, District Haridwar. He has sought short term bail on the ground of illness 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 is unwell. He has to undergo some surgical procedure. The father of the applicant has six daughters; four are married; one is a lawyer. The affidavit in support of the short term bail application has been filed by the sister of the applicant, who is in the legal profession.
Learned State Counsel confirms that the father of the applicant has six daughters, one of them is lawyer.
Having considered, this Court does not see any ground, which is sufficient to grant short term bail to the applicant. There are other family members in the family of the applicant, including a daughter, who is a lawyer. Accordingly, the short term bail application deserves to be rejected.
The short term bail application is rejected.