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Judgment
8 paragraphs · 310 wordsVijay Kumar Shukla, J
This is fifth application for temporary bail on behalf of accused Arvind on the ground that grand-father of the applicant namely Shri Padam Singh Thakur has died on 08.09.2022 and his father being handicapped, the last rituals have to be performed by the present applicant.
Counsel for the applicant submits that he may be granted temporary bail for the period of 5 days from the date of his release subject to verification of death of the grand-father by the trial Court. Along with the application, the petitioner has filed a certificate issued by Gram Panchayat, Lasudiya, Janpad Panchayat, Aastha, Dist. Shehore to the effect that Shri Padam Singh Thakur has expired on 08.09.2022. A card has also been annexed along with the Considering the aforesaid certificate and card, I deem it proper to grant temporary bail to the applicant for a period of 5 days from the date of his release so as to attend the last rituals of his grand-father.
It is directed that the applicant- Arvind shall be released on bail temporarily for a period of five days subject to his furnishing a bail bond of Rs.50,000/- (Rs.Fifty Thousand) with two local sureties in the like amount to the satisfaction of the trial Court and he shall be released subject to verification of the factum of death of grand-father Padam Singh Thakur by the Trial Court.
He shall surrender immediately before the concerned trial Court after expiration of period of 5 days from the date of his release. He shall abide by the conditions mentioned in Section 437(3) of the Cr.P.C. during this period.
In case if he fails to surrender after expiration of period of 5 days from the date of release, the concerned S.H.O. shall be free to arrest the applicant.
With the aforesaid, MCRC is disposed of.
Cc as per rules.