Bharat Joshi ..... Appellant/ vs Central Bureau Of Investigation
2022 Latest Caselaw 779 UK

HIGH COURT OF UTTARAKHAND AT NAINITAL

      Short Term Bail Application No.3 of 2022
                        In
          Criminal Appeal No.180 of 2021

Bharat Joshi                          ..... Appellant/Applicant

                             Versus

Central Bureau of Investigation
Dehradun                                            ....Respondent
Present:-
Mr. Ramji Srivastava, Advocate for the applicant.
Mr. Sandeep Tandon, Advocate for the CBI.



Hon'ble Ravindra Maithani, J. (Oral)

In this appeal against the judgment and order

dated 05.04.2021 passed in CBI Case No.2 of 2017, CBI

vs. Sri Bharat Joshi and another, by the court of Special

Judge Anti Corruption (CBI), Uttarakhand/First

Additional Sessions Judge, Dehradun, the appellant has

sought short term bail on the ground of the death of his

mother.

2. Heard learned counsel for the parties and

perused the record.

3. According to the learned counsel for the

appellant, the appellant is the only son who has to

perform the post death rites of his mother, who died on

11.03.2022.

4. Having considered, this Court is of the view

that the appellant may be released on short term bail for

a period of three weeks.

5. The short term bail application is allowed.

6. The appellant shall be enlarged on short term

bail for a period of three weeks from the date of his

release, on his executing a personal bond and furnishing

two reliable sureties, each of the like amount to the

satisfaction of the Court concerned. It is further directed

that, on expiry of three weeks, the appellant shall

surrender before the court concerned and an intimation

to this effect shall also be given to this Court.

(Ravindra Maithani, J.) 15.03.2022 Ravi