SATNAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Satnam Singh has sought a short term bail, in FIR No.334 of 2021, under Ss. 8/18/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Kichha, District Udham Singh Nagar on the ground of his illness.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Learned counsel for the applicant would submit that, in fact, the jail authorities have informed the family members of the applicant that his health condition is deteriorating. He is not well. Due to shortage of police force, he could not be taken to hospital for his treatment.