SHIV PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Shiv Pal and Arjun are in judicial custody in FIR No.826 of 2020, under Ss. 302, 307, 504, 506 and 34 IPC, Police Station Kotwali Laksar, District Haridwar. They have sought short term bail on the ground of marriage of their sister.

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

(3.) Learned counsel for the applicants would submit that applicants" father has died. Both the applicants are real brothers. Their presence at the time of marriage of their sister is necessary. It is submitted that applicant Shiv Pal, being the elder brother, may require little longer time with regard to the marriage, whereas, the applicant Arjun may be granted short term bail for a shorter period.