KRISHAN KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the third bail application moved by the accused applicant-Shri Krishan Kumar Singh (facing the Special Session Trial No. 09/2016) who at the time of trap was posted as SDM, Purola, District Uttarkashi and is undergoing incarceration as under trial ever since the day of his arrest w.e.f. 29.6.2016. His first bail application was rejected by this court as a vacation Judge on 27.01.2017 and the second bail application was rejected on 10.8.2017.

(2.) I have gone through both the rejection orders and feel that hardly there remains any ground left to be discussed for considering this third bail application on merits. The multiple fresh denovo grounds for considering this third bail application have been adverted from paragraph 11 to 16 of the bail application, which in the interest of justice are reproduced as below:

(3.) Further, it has been pleaded that the applicant-accused is going to the superannuated in the month of June, 2018 under the state of suspension from the services itself, thus only six months have been left of his retirement. That apart, it has been submitted that there is no male member in the house of the applicant who can take care of his wife, one unmarried daughter and old mother, aged about 90 years, who are residing alone in Dehradun. The daughter is young and of marriageable age and has lost prospects of marriage because of the social stigma arising out of the continued incarceration of the applicant for last 18 months.