VEERPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Veerpal is in judicial custody in FIR/Case Crime No.8 of 2023, dtd. 27/10/2023, under Sec. 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector, District Dehradun. He has sought short term bail on the ground of marriage of his son, which according to the applicant is scheduled for 29/11/2023.

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

(3.) Learned State counsel, under instructions, would submit that the applicant's elder son is to marry on 29/11/2023.