AMIR KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. R.P. Nautiyal, Senior Advocate assisted by Ms. Varsha Sharma, Advocate for the applicant and Mr. S.T. Bhardwaj, Deputy Advocate General for the State of Uttarakhand.

(2.) The applicant is in jail having been implicated in Case Crime No. 188 of 2017, which has been registered under Sections 8/20 and 21 of the Narcotic Drugs and Psychotropic Substances Act, at Police Station Sahaspur, District Dehradun.

(3.) The applicant is in jail since 18.06.2017. During the pendency of the present bail application, a short term bail application (CRMA No. 2249 of 2017) has been moved by the applicant before this Court on ground that his mother passed away on 16.12.2017. A fact that the applicant's mother died on 16.12.2017 is also confirmed by the learned State Counsel and says that he has no objection if the applicant is being granted short term bail.