Uttarakhand High Court
Sachin Mishra vs State Of Uttarakhand on 8 April, 2015
Author: V.K. Bist
Bench: V.K. Bist
BAST No. 10 of 2014 Hon'ble V.K. Bist, J.
Mr. Lalit Sharma, Advocate for the applicant.
Mr. V.S. Pal, A.G.A. for the State. Heard.
This bail application is moved by the applicant seeking short term bail in connection with FIR No. 26 of 2011, under section 302, 201 IPC, registered at Police Station Mussoorie, District Dehradun.
It is contended by the learned counsel for the applicant that applicant is seriously ill and is suffering from bleeding per rectum and advised colonoscopy. It is also contended that even applicant is not in a position to walk.
Having considered the submission of the learned counsel for the applicant, this Court is of the view that applicant deserves short term bail at this stage.
Accordingly, short term bail application is allowed. Let applicant be released on bail for a period of two months on executing personal bond and furnishing two sureties each of the like amount to the satisfaction of the court concerned. The applicant will surrender after two months of release.
Short term bail application stands disposed of.
(V.K. Bist, J.)
Parul 08.04.2015