SANDEEP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sandeep is in judicial custody in FIR No.455 of 2022, under Ss. 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Rudrapur, District Udham Singh Nagar. He has sought short term bail on the ground that his father died on 13/3/2023, and he may be released on short term bail for attending Terahwi and other rituals.

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

(3.) Learned State Counsel would confirm that the applicant was released for four hours for cremation of his father on 13/3/2023.