SHIV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shiv Kumar is in judicial custody in Case Crime No.466 of 2021, under Ss. 307 and 504 IPC, Police Station SIDCUL, District Haridwar. He seeks short term bail.

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

(3.) Learned counsel for the applicant would submit that applicant has a fracture in his right hand. He is still admitted in jail hospital; due to fracture, he is not able to do his day to day work. He needs assistance of his family members.