JASWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant short term bail application has been preferred by the applicant no.2, Bhagat Singh alias Bhagat on account of the marriage of his daughter scheduled to be solemnized on 5/2/2026 at Siddhanpur Grant No.11, P.O. Hajratpur, District Kheri, Uttar Pradesh.

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

(3.) Learned State Counsel does not deny the said marriage.