Uttarakhand High Court
CRLA/161/2018 on 24 May, 2021
Author: N.S. Dhanik
Bench: N.S. Dhanik, R.C. Khulbe
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CLRA 161/2028
Hon'ble N.S. Dhanik, J.
Hon'ble R.C. Khulbe, J.
Mr. Lokendra Dobhal, Advocate, for the appellant/applicant.
Mr. J.S. Virk, Dy. Advocate General, for the State.
Appellant is a convict for the offence, inter alia, under Section 376D IPC and he is presently serving sentence of rigorous imprisonment for 20 years.
Appellant has moved short term bail application (IA 10839/2021) on the ground that his parents have expired recently and there is no one to take care his only brother, who is suffering with the disability of 75 per cent.
Learned State Counsel does not seriously object to the short term bail application.
Hence, considering the above facts and also considering the current spread of Covid-19 pandemic, we grant short term bail to the appellant for a period one month from the date of his release on the following conditions:
(i) Appellant shall furnish a personal bond and two sureties, in the like amount, to the satisfaction of Court concerned.
(ii) Appellant shall submit his passport in the trial court and if is not having one, he shall submit an affidavit to the said effect.
(iii) Appellant shall also submit an undertaking that he shall surrender immediately after the expiry of the period of short term bail.
Short term bail application stands disposed of accordingly.
(R.C. Khulbe, J.) (N.S. Dhanik, J.) 24.5.2021 24.5.2021 Pr