Uttarakhand High Court
Kadar Khan vs State Of Uttarakhand on 21 June, 2018
Author: V.K. Bist
Bench: V.K. Bist
Short Term Bail Application No. 662 of 2018 Urgency Application No. 4475 of 2018 In BA2 No. 173 of 2017 Hon'ble V.K. Bist, J.
Ms. Laxmi Saini, Advocate, holding brief of Mr. Parikshit Saini, Advocate for the applicant.
Mr. Pankaj Joshi, Brief Holder for the State of Uttarakhand.
Heard learned counsel for the parties. This Short Term Bail Application has been moved by the applicant- Kadar Khan seeking short term bail in connection with Case Crime No. 180 of 2015, relating to offences punishable under Sections 302/34, 504 of I.P.C., registered at P.S. Pathri, District Haridwar.
Learned counsel for the applicant submitted that the applicant has falsely been implicated in the instant crime. She submitted that the wife of the applicant is seriously ill and she is in urgent need of medical treatment; therefore, applicant may be granted short term bail for a period of one month. It is also submitted by the learned counsel for the applicant that if the applicant is released on short term bail, applicant shall not misuse the short term bail in any manner.
Considering the facts and circumstances of the case, this Court is of the view that the applicant should be granted short term bail for a period of one month.
Consequently, let the applicant be enlarged on short term bail only for a period of one month from the date of his release, on his executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned.
It is directed that, on expiry of one month, the applicant shall surrender before the Superintendent of the Jail concerned.
Short Term Bail Application, Second Bail Application and Urgency application are, accordingly, disposed of.
Let a certified copy of this order be issued today itself.
(V.K. Bist, J.) 21.06.2018 Navin