DEVENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Devendra Singh Rawat is in judicial custody in Case Crime No.16 of 2022, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Salt, District Almora. He seeks short term bail on the ground of the death of his father.

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

(3.) Learned counsel for the applicant would submit that the applicant is the only son of his father, who died on 28/2/2024. Therefore, in order to perform the post death rituals, he may be enlarged on short term bail. The death certificate has also been filed.