Deepak Mehta vs State Of Uttarakhand
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Uttarakhand High Court

Deepak Mehta vs State Of Uttarakhand on 2 February, 2026

     HIGH COURT OF UTTARAKHAND AT NAINITAL

             Criminal Appeal No.616 of 2025

Deepak Mehta                                ........Appellant

                              Versus

State of Uttarakhand                   ........Respondent

Present:-
Mr. Ashish Nainwal, Advocate holding brief of Mr. Pankaj Semwal,
Advocate for the appellant appeared through video conferencing.
Mr. Vipul Painully, AGA for the State.

Hon'ble Siddhartha Sah, J.

Applicant is in judicial custody in Session Trial

No.238 of 2018, State vs. Deepak Mehta, under Sections 323,

324, 325, 326, 504, 506 and 308 IPC, Police Station

Gadarpur, District Udham Singh Nagar. He has sought his

release on short term bail.

2. Heard learned counsel for the parties and

perused the record.

3. There is a short term bail application in this criminal

appeal on the ground that the marriage of the daughter of the

appellant/applicant is fixed for 10.02.2026 and their wedding

ceremonies are scheduled to take place on the said date along

with pre and post-wedding ceremonies for which his presence

would be necessary.

4. Today, learned State Counsel has placed before the

Hon'ble Court the written instructions, wherein, the

scheduled marriage has been verified.

5. In view of the above, the Short Term Bail Application

(IA No.3 of 2026) is allowed.

6. At this stage, learned counsel for the applicant would

submit that instant bail application may be treated as a short

term bail application.

7. Without adverting to the merit purely on humanitarian

grounds, this Court is of the view that the applicant may be

enlarged on short term bail for three weeks' from the date of

his release.

8. Accordingly, the applicant shall be enlarged on short

term bail for a period of 3 weeks from the date of his release,

subject to his furnishing a personal bond and two reliable

sureties, each of the like amount, to the satisfaction of the

court concerned.

9. After expiry of the aforesaid period of short term bail,

the applicant shall surrender before the court concerned and

an information to this effect shall be forwarded to this Court.

10. The bail application stands disposed of

accordingly.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 Ravi