CRLA/144/2007
2026 Latest Caselaw 1015 UK

Citation : 2026 Latest Caselaw 1015 UK
Judgement Date : 13 February, 2026

[Cites 3, Cited by 0]

Uttarakhand High Court

CRLA/144/2007 on 13 February, 2026

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                             IA No.02 of 2026 (Short Term Bail Application)

                             In

                             CRLA No.144 of 2007

                              Hon'ble Ashish Naithani, J.

Ms. Manju Bahuguna, learned counsel holding brief of Mr. Mohit Kumar Kashyap, learned counsel for the Appellant.

2. Mr. G.C. Joshi, learned AGA with Mr. J.P. Kandpal, learned Brief Holder, for the State of Uttarakhand.

3. The present criminal appeal has been filed by the Appellant against the judgment and order dated 30.04.2007, passed by the court of learned Additional Sessions Judge/1st Fast Track Court, Udham Singh Nagar (Rudrapur), convicting the Appellant for the offence punishable under Sections 304 (B) and 498(A) of IPC and under Sections ¾ of the Dowry Prohibition Act.

4. Since the main ground for the short term bail as advanced by the learned counsel for the Appellant is the marriage of the daughter of the Appellant, for which marriage invitation card has been annexed as Annexure No.1 to the short term bail application, whereby the date of marriage is said to be held on 20.02.2026.

5. Short term bail application of the Appellant has been vehemently objected on behalf of the learned State Counsel with the statement that earlier the appellant had jumped the bail so granted and had absconded so this aspect may also be considered while deciding the present short term bail application.

6. In reply to the same, learned counsel for the Appellant submits that the Appellant did not absconded; but he was not represented by the learned counsel appearing before the learned Trial Court, and therefore it was considered otherwise and he was declared as an absconder.

7. Since the marriage of the Appellant's daughter is fixed for 20.02.2026, the short term bail application is being allowed. Therefore, this Court grants a short term bail for a period of one month to the Appellant, provided he submits a personal bond and two sureties of the like amount to the satisfaction of the court concerned. A direction is also given to the State to release the Appellant tomorrow itself. He is directed to surrender before the concerned jail after the expiry of the short term bail. While he is in furlough, he is directed to observe the following conditions:-

i. The Applicant shall surrender his passport, if any, before the Superintendent of the concerned Jail.

ii. The Applicant shall maintain peace and tranquility during the pendency of the appeal.

iv. The Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case.

v. The Applicant shall report to the jurisdiction of police on every Monday of each week of the month.