ROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rohit, who is in jail in Case Crime no.293 of 2020, under Ss. 302, 394, 411, 34 of IPC, P.S. Bhagwanpur, District Haridwar, has sought his release on bail.

(2.) In the present bail application, an application for short term bail has been moved on behalf of the applicant on the ground that the marriage of applicant's real sister is fixed for 17/5/2023 and, being the only brother, presence of applicant is necessary.

(3.) On the last date, State Counsel was directed to verify the fact of marriage of applicant's sister. Today, Mr. Pramod Tiwari, Brief Holder would admit the fact that the marriage of applicant's sister is fixed for 17/5/2023.