Court No. - 29
Case :- BAIL No. - 468 of 2015
Applicant :- Rais Ahmad (Fourth Bail)
Opposite Party :- State Of U.P.
Counsel for Applicant :- Mohd. Shamshad Khan
Counsel for Opposite Party :- Govt.Advocate
Hon'ble Ashwani Kumar Singh,J.
Heard learned counsel for the applicant and the learned Additional
Government Advocate.
Learned counsel for the applicant does not press this bail application
on merits. Accordingly, the fourth bail application is rejected.
However, learned counsel for the applicant states that the applicant
was earlier granted short term bail on medical grounds. It is submitted
that the applicant is still ailing and is in urgent need of specialized
treatment for which he has to arrange finances, as such, the applicant
may be granted short term bail so that he may make the necessary
arrangements. In support of his contention, learned counsel has filed
medical papers of Era's Medical College and Hospitals of his earlier
treatment.
Considering the submissions of learned counsel and in the facts and
circumstances of the case, let the applicant be released on short term
bail in Case Crime No. 213 of 2012 under sections 147, 148, 149, 307,
302, 504/34 I.P.C., P.S. Sandila, District Hardoi, for a period of 60
days on his filing a personal bond and two sureties each in the like
amount to the satisfaction of the court concerned/remand Magistrate.
It is directed that on expiry of 60 days, from the date of release, the
applicant shall surrender before the court concerned and if it is a
holiday on that day, he will surrender on the next working day of the
court.
This order shall be operative only if the applicant files bail bonds within
15 days from today.
Order Date :- 26.2.2015
psd
Neutral Citation No. - 2015:AHC-LKO:2259