SARDAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Sardar Singh is in judicial custody under Ss. 420, 409, 120B of the Indian Penal Code, 1860, Sec. 21 of the Banning of Unregulated Deposit Schemes Act, 2019 and Sec. 3 of the Uttarakhand Protection of Interest of Depositors (In Financial Establishment) Act, 2005 in connection with the First Information Report No.07 of 2023, registered at police station Ghanshali, District Tehri Garhwal.

(2.) Heard Mr. Rajat Mittal, learned counsel with Mr. Kamlesh Tiwari, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State on Short Term Bail Application (IA No.02 of 2023).

(3.) Short Term Bail Application has been filed on the ground that the marriage of the applicant's niece is to take place on 30/10/2023.