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Judgment
8 paragraphs · 366 wordsSubodh Abhyankar, J
They are heard. Perused the case-diary.
This is second bail application filed by applicant under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973 for grant of temporary bail on account of marriage of applicant's daughter and get himself operated upon for bypass surgery.
Learned counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of marriage of applicant's daughter which is to take place on 02/01/2026 to 06/01/2026 and also for getting himself operated upon as the Super Specialty Hospital, Indore and M.G.M. Medical College, Indore has recommended bypass surgery after his coronaryangiography is attempted. Counsel has submitted that the applicant also wants to get himself treated at private hospital and in such circumstances, he may be granted temporary bail for a period of six months.
Counsel for the respondent/State has opposed the prayer and it is submitted that the factum of marriage and ailment have not been verified.
On due consideration of submission and on perusal of the documents filed on record, it is found that the documents submitted by the applicant have been issued by the Super Specialty Hospital, Indore and M.G.M. Medical College, Indore, and in such circumstances, and taking note of the marriage of the applicant's daughter and the fact that there are no criminal antecedents against the applicant, this Court is inclined to allow this application partly.
Accordingly, without commenting on merits of the case, the application for temporary bail is partly allowed. It is directed that applicant shall be released on temporary bail for a period of two months only from the date of his release, subject to his furnishing a personal bond in the sum of Rs.25,000/- (Rupees twenty five thousand) with one solvent surety of the like amount to the satisfaction of the concerned trial Court. That applicant shall surrender before the Trial Court immediately on or before the expiry of aforesaid period, and also furnish the proof of marriage of his daughter and his surgery, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.
M.Cr.C. stands allowed.