NIRBHAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.127 of 2023, under Ss. 419, 420, 467, 468, 471, 506 and 120- IPC, Police Station Sahaspur, District Dehradun. He seeks short term bail on the ground of marriage of his daughter, which is scheduled to be held on 27/11/2024.

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

(3.) Learned Senior Advocate appearing for the applicant would submit that the marriage of the daughter of the applicant is scheduled to be held on 27/11/2024. Therefore, short term bail may be granted to the applicant.