RAJESH PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Rajesh Pal is in judicial custody under Ss. 420, 465, 467, 468, 471, 201, Sec. 120B of the Indian Penal Code, 1860 and Sec. 13(1) (d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 01 of 2020, registered at police station Vigilance Sector Dehradun, District Dehradun.

(2.) Heard Mr. Ramji Shrivastava, learned counsel for the applicant and Mr. Lalit Sharma, learned Special Counsel for the State on the Short Term Bail Application (IA No. 03 of 2023).

(3.) Present Short Term Bail Application has been filed on the ground that the applicant's wife and his three and a half year old daughter are suffering from Dengue and pain in her (daughter) ear. Applicant's wife is admitted in Asia Hospital, Lucknow, and, his daughter is admitted in Bachpan Hospital, Lucknow and they are under treatment.