Uttarakhand High Court
BA1/867/2020 on 10 July, 2020
Author: N.S. Dhanik
Bench: N.S. Dhanik
CRM No. 1955/2020 (Short Term Bail Application) IN BA1 No. 867 of 2020 Hon'ble N.S. Dhanik, J.
(Via Video Conferencing) Mr. Abhishek Joshi, Advocate for the applicant.
Mrs. Manisha Rana Singh, A.G.A. along with Mrs. Meena Bisht and Mr. Balvinder Singh, Brief Holder for the State of Uttarakhand.
Applicant who is in jail in connection with FIR No. 0036 of 2020, offences punishable u/s 363, 376 & 120-B of IPC and Section 16/17 of POCOS Act, registered at P.S. Lalkuan, District Nainital, has sought his release on short term bail.
Heard learned counsel for the parties and considered the grounds taken up in the short term bail application.
Learned counsel for the applicant submits that applicant is suffering from allergic reaction and also pain arising Liver Injury, moreover seeing his weak immune system by which the applicant is very prone to the Corona Pandemic.
Learned State counsel opposed the short term bail by contending that as per the medical report, right now the applicant has no skin allergies; the condition of the present applicant is medically fit and he is not suffering from any other diseases.
I have considered the submissions of learned counsel for the parties there is no good ground to grant short term bail to the applicant at this stage. The short term bail application is rejected.
(N.S. Dhanik, J.)
A.kaur 10.07.2020