NITIN CHANDOLA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following reliefs, among others:

(2.) At the very outset, learned counsel for the petitioner confined his prayer only to the extent that some time may be given to the petitioner to surrender before the Magistrate concerned and, thereafter, court below be directed to decide the bail application of the petitioner at the earliest.

(3.) It is the submission of learned counsel for the petitioner that respondent no. 3 is living separately since the year 2013 and at present the petitioner is working in Australia, therefore, his bail application may kindly be directed to be decided at the earliest possible, preferably on the same day.