TEJ BAHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Tej Bahal, aged about 61 years, is in judicial custody under Ss. 420, 467, 120 B, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the Case Crime No.44 of 2021, registered at police station Premnager, District Dehradun.

(2.) Applicant has filed the present Short Term Bail Application on the ground that his daughter's marriage is fixed on 8/8/2023.

(3.) Mr. Abhishek Verma, Advocate, has sought two months time for Short Term Bail.