AMRITPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Amritpal Singh is in judicial custody in FIR No.414 of 2022, under Sec. 363 IPC and Sec. 16/17 of the Protection of Children from Sexual Offences Act, 2012, Police Station Sitarganj, District Udham Singh Nagar. He has sought short term bail on the ground of attending his mother's post-death rituals.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the applicant, his mother expired on 28/11/2022. The post death rituals are scheduled from 7/12/2022 to 13/12/2022.