BAST/21/2025
2026 Latest Caselaw 765 UK

Uttarakhand High Court

BAST/21/2025 on 6 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
      06.02.2026                            BAST No.21 of 2025
                                            Hon'ble Siddhartha Sah, J.

Mr. Mehboob Rahi, learned counsel for the applicant.

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

3. The applicant has filed an application for extension of short-term bail (IA No. 4 of 2026), seeking extension of the short-term bail earlier granted to him. Initially, the applicant was granted short-term bail on 08.01.2026; however, he could not be released from jail as he was unable to arrange sureties and was ultimately released on 19.01.2026.

4. Thereafter, a short-term bail extension application (MCRC No. 1 of 2026) was filed, which was allowed by the Coordinate Bench of this Court vide order dated 23.01.2026.

5. The present second application for extension of short-term bail has been preferred on the ground that the applicant's doctor has scheduled a medical surgery on 14.02.2026.

6. On a query put to the learned counsel for the State, learned counsel for the State does not strongly oppose the said application. Considering the urgency of the medical requirement, the application is being considered purely on humanitarian grounds.

7. Having considered the submissions of learned counsel for the parties, this Court is of the view that the short-term bail granted to the applicant may be extended for another ten days.

8. The short-term bail granted to the applicant is extended for another ten days from the date of its expiry.

9. Bail extension application stands disposed of accordingly.

10. Urgency application (MCRC No.3 of 2026) stands disposed of.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 BS