BA1/165/2026
2026 Latest Caselaw 667 UK

Citation : 2026 Latest Caselaw 667 UK
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

BA1/165/2026 on 5 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      05.02.2026                            BAI No.165 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Amar Murti Shukla, learned counsel holding brief of Mr. Mukesh Singh Rawat, learned counsel for the applicant.

2. Mr. B. N. Maulekhi, learned DAG for the State.

3. The short-term bail application (IA No. 1 of 2026) has been filed by the applicant seeking short-term bail in connection with FIR No. 0217 of 2025, registered under Sections 316(4), 318, 336 and 344 of the Bharatiya Nyaya Sanhita, at Police Station Doiwala, District Dehradun.

4. Learned counsel for the applicant submits that the applicant's wife has undergone biopsy, IHC and PET-CT scan, wherein malignant phyllodes has been reported; that, she has been advised radiation therapy; however, due to the incarceration of the applicant, further treatment could not be carried to its logical conclusion owing to financial constraints. It is further submitted that the applicant is the sole caretaker of his wife, as their son has already left the parental home, and therefore, the presence of the applicant is sought for saving the life of his wife.

5. Learned counsel for the State has sought instructions and does not deny the medical condition of the wife of the accused.

6. Accordingly, short-term bail for a period of six weeks is granted to the applicant from the date of his release, on his furnishing a personal bond and two sureties, each of the like amount, to the satisfaction of the Court concerned.

7. It is made clear that after completion of the aforesaid period of six weeks, the applicant shall surrender immediately before the concerned Jail Authority forthwith.

8. Accordingly, the short-term bail application is allowed.

9. List thereafter.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 BS