GURVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.203 of 2022, under Ss. 147, 148, 149, 302, 34 and 120-B IPC, Police Station Pantnagar, District Udham Singh Nagar. He has sought short term bail on the ground of illness of his parents and his wife.

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

(3.) Learned counsel for the applicant would submit that the applicant's wife is all alone back at home with her twins children of about 2 years of age. The parents of the applicant are old and ailing. There are multiple problems with them. Certain documents have been referred to. He would also submit that the wife of the applicant is diagnosed with stone and she has to undergo an open surgery. The doctor has told that as soon as she is admitted, operation would be conducted, and, thereafter, she has to take rest for 7 to 10 days.