RAIS KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is shown to be an accused involved in the commission of the offences under Ss. 302, 120-B and 34 of IPC, which was registered against him, by way of an FI R/ Case Crime No.216 of 2022, at Police Station Cantt, District Dehradun.

(2.) Learned counsel for the applicant has moved a short term bail application of the applicant on the ground that the sister of the applicant is going to marry on 23/2/2025 at Village Kandera, Police Station Ramala, District Bagpat, U.P., for which the applicant needs short term bail for a period of ten days'. A marriage card to this effect is also annexed with the short term bail application as Annexure No.1.

(3.) Learned State Counsel has not opposed the short term bail application of the applicant.