KAMAL BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Kamal Bhatt is in judicial custody in FIR No.293 of 2021, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances, 1985, Police Station Kathgodam, District Nainital. He has sought short term bail on the ground of his illness.

(2.) Heard learned counsel for the parties and perused the record. Learned counsel for the applicant appeared through video conferencing.

(3.) It is argued by learned counsel for the applicant that earlier also, the applicant was granted short term bail. He is a heart patient. Last time, his time extension application was rejected. He is in custody, unwell and have been shifted to District Jail, Haridwar. He is not getting the kind of treatment, as prescribed.