ASHISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Devraj Singh is in judicial custody in Case Crime No.0011 of 2023, under Ss. 409, 420 and 120-B IPC, Police Station Gopeshwar, District Chamoli. He seeks short term bail on the ground that his wife is to deliver a child on 9/11/2023. This is their first child.

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

(3.) Learned counsel for the applicants would submit that the wife of the applicant no.3- Devraj Singh, has already delivered a baby boy on 2/11/2023. He is their first child. The applicant- Devraj Singh wants to attend the naming ceremony and other rituals post birth of his first son.