INDRAJEET SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Indrajeet Singh Rana is in judicial custody in connection with Special Sessions Trial No. 26 of 2023 in FIR No. 03 of 2023, under Sec. 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector, District Dehradun. He has sought short term bail on the ground that the father of the applicant, who is 76 years of age and there is none to properly look after him.

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

(3.) Today, learned counsel for the applicant would submit that, in fact, the father of the applicant has died on 17/7/2024 and for post death rituals, the applicant needs to be given short term bail. It is also submitted that the applicant is an elder son and he has to look after his family also.