LAWS(UTN)-2023-2-102

ARFAT ALI Vs. STATE OF UTTARAKHAND

Decided On February 25, 2023
Arfat Ali Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Heard Mr. M.K. Ray, learned counsel for the appellant No.2 and Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand on the Short Term Bail Application (IA No. 78 of 2023).

(2.) Present Short Term Bail Application (IA No.78 of 2023) has been filed by the appellant No.2 on the ground that during her treatment in S.R.S. Hospital, Moradabad, the appellant's mother Smt. Saroj W/o Late Rakesh Kumar expired on 23/2/2023.

(3.) Learned Deputy Advocate General for the State of Uttarakhand has no objection.