DEEWAN SINGH BHANDARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused, namely, Deewan Singh Bhandari, is in judicial custody in connection with the First Information Report No.32 of 2020, registered with Police Station Someshwar, District Almora, for the offence under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mrs. Prabha Naithani, learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State on the Short Term Bail Application (IA No.05 of 2022).

(3.) The applicant is seeking short term bail on the ground that the mother of the applicant, namely, Smt. Vishnuli Devi is suffering from severe ailment and she is undergoing medical treatment from Sushila Tiwari Hospital, Haldwani, District Nainital. The Doctors of the said hospital have advised to consult at AIIMS, Rishikesh, for her further treatment.