Citation : 2026 Latest Caselaw 603 UK
Judgement Date : 3 February, 2026
HIGH COURT OF UTTARAKHAND AT NAINITAL
Short Term Bail Application No.02 of 2026
In
Criminal Appeal No.619 of 2025
Imran ........Applicant
Versus
State of Uttarakhand ........Respondent
Present:-
Mr. Lalit Sharma, Advocate for the applicant/appellant
through video conferencing.
Mr. Sandeep Sharma, AGA for the State.
Hon'ble Siddhartha Sah, J. (Oral)
Instant short term bail application has been
preferred by the applicant/appellant on the ground of
ailment of his father namely, Laiq Ahmed.
2. Heard learned counsel for the parties and
perused the record.
3. Learned State Counsel has placed before the
Court the written instructions, which states that Laiq
Ahmed S/o Shafiq Ahmed is admitted in the hospital and
is suffering from heart ailment and is receiving his
treatment in Cardiac Care Unit and the doctors advised
that Laiq Ahmed needs an operation.
4. Without adverting further on any aspect of
the matter, purely on the humanitarian ground, this
Court is of the view that, the applicant/appellant may
be granted short term bail for a period of four weeks
from the date of his release to attend the medical needs
of his ailing father.
5. Accordingly, the applicant/appellant shall be
enlarged on short term bail only for a period of four
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 four
weeks, the applicant/appellant shall surrender before
the court concerned and intimation to this effect shall
also be given to this Court.
6. The short term bail application stands
disposed of, accordingly.
7. List on 27.02.2026.
(Siddhartha Sah, J.) Vacation Judge 03.02.2026 Sanjay
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