Uttarakhand High Court
BA1/904/2020 on 20 November, 2020
Author: R.C. Khulbe
Bench: R.C. Khulbe
CRMA No.3702 of 2020 (Short Term Bail Application) In BA1 No.904 of 2020 Hon'ble R.C. Khulbe, J.
Mr. Amit Kapri, learned counsel for the applicant.
Mr. T.C. Agarwal, learned D.A.G. along with Mr. Sachin Panwar for the State.
Accused- Jagdish Singh Nagnyal is in judicial custody under Case Crime/FIR No.16/2020 u/s 363, 376, 504, 506 IPC and 3/4 POCSO Act, P.S. Dharchula, District Pithoragarh.
This is a short-term bail application moved on behalf of the accused for granting him short-term bail for a period of two months.
It is argued by learned counsel for the applicant that father of the accused is facing acute infarct in left parieto-temporal region and a short- term bail may be granted to him.
Learned counsel for the State fairly submitted that the applicant has filed emergency medical certificate issued by Vivekanand Hospital, accordingly, a short-term bail for a period of 45 days may be considered.
Since, the emergency medical certificate is on record, which show that father of the accused is suffering from acute infarct in left parieto-temporal region, hence, he may be granted a short-term bail for treatment of his father.
Accordingly, short-term bail application is allowed and the applicant is directed to be released on short-term bail for a period of 45 days from the date of his release, on his executing a personal bond and furnishing two reliable sureties in the like amount, to the satisfaction of the Court concerned.
It is made clear that after completion of 45 days he will surrender before the concerned jail authority and will inform this Court.
List thereafter.
The present short-bail application stands disposed of.
(R.C. Khulbe, J.) 20.11.2020 Sukhbant