Alok Kumar Verma, J
1. Applicant-Amit Bhatia is in judicial custody under Section 8, Section 22 (c) and Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in connection with the Case Crime No.02 of 2023, registered at police station NCB, Dehradun, District Dehradun.
2. Present Short Term Bail Application has been filed on the ground that the grandmother of the applicant, namely, Smt. Raj Bhatia, has died on 08.10.2023.
3. Mr. Lalit Sharma, Advocate, submits that the ceremony of Bhrambhoj is to take place on 25.10.2023.
4. Mr. Shobhit Saharia, Advocate, submits that four or five days for short term bail will be appropriate.
5. In the light of the submissions of learned counsel for the parties, it is found appropriate to grant short term bail to the applicant-accused Amit Bhatia for a period of ten days’ from the date of his release on the short term bail, on furnishing his personal bond of Rs.30,000/- and furnishing two reliable sureties, in the like amount, to the satisfaction of the concerned court with the following conditions:-
(i) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case;
(ii) Applicant shall not leave the country without the previous permission of this Court.
(iii) Applicant shall surrender at once before the concerned court on expiry of the term of this short term bail, who will remand him to judicial custody.
6. The Short Term Bail Application (IA No.03 of 2023) is disposed of accordingly.
7. List on 29.11.2023 for hearing on Regular Bail Application.
8. Let a certified copy of this order be supplied to the learned counsel for applicant, today itself, on payment of usual charges.
