CRLA/162/2023
2023 Latest Caselaw 1721 UK

               Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
No            directions and
             Registrar's order
              with Signatures

                                 CRLA No.162 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. R.P. Nautiyal, learned Senior Counsel assisted by Mr. Pavan Kumar Nath and Ms. Garima Thapa, learned counsel for the appellants/ applicants.

Mr. Ranjan Ghildhilyal, learned Assistant Government Advocate for the State.

This is an admitted criminal appeal which has been preferred as against the judgment of conviction dated 25.02.2023. Today, the matter is listed on two pending applications - Urgency Application No.IA/3/2023 and Short-term Bail Application No.IA/4/2023, which is preferred by the applicant no.1.

The ground for seeking a short-term bail for a period of 30 days is on account of the marriage of Mr. Mohd. Adil, who is the real brother of applicant no.1, which is scheduled to be held on 10.07.2023.

Considering the aforesaid circumstances, the short-term bail application would stand allowed and, consequently, the appellant/applicant no.1 is directed to be released on short-term bail for a period of 30 days, subject to furnishing of his personal bond and two sureties in the like amount to the satisfaction of the Court concerned.

The period of release of applicant no.1 on bail would be counted from the date of his actual release.

It is further directed that appellant/applicant no.1 will surrender before the authorities concerned immediately after the expiry of the aforesaid period.

Let a certified copy of this order be issued, within 48 hours, to the learned counsel for the appellant/ applicant no.1 on payment of usual charges, as per rule.

(Sharad Kumar Sharma, J.) 03.07.2023 Sukhbant