Bharatram vs State Of Madhya Pradesh

Subodh Abhyankar, J

They are heard. Perused the case-diary.

2 . This is the first TEMPORARY bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.728/2022 registered at Police Station Neemuch Kant District Neemuch punishable under Sections 8/ 15, 29, 32(b)(a) the N.D.P.S. Act and section 25, 27 of the Arms Act for grant of temporary bail on account of marriage of his sister which is to take place on 26.5.2024.

3 . Counsel for the applicant has submitted that the applicant is in jail since 26/12/2022 and is seeking temporary bail on the ground of marriage of his sister as he is required to arrange for the marriage of his sister.

The factum of marriage of applicant's sister on 26.5.2024 has already been verified by the counsel for the State as directed by this Court.

Counsel for the respondent/State has not opposed the prayer.

On due consideration of submission and on perusal of the case-diary, this Court finds force with the contentions as advanced by counsel for the applicant and considering the fact that the daughters of the applicant are to get married on 26.5.2024, he is lodged in jail since 26/12/2022, without commenting on merits of the case, the application for temporary bail is allowed. It is directed that applicant shall be released on temporary bail for a period of three weeks only from the date of his release, subject to his furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty 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, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.

Certified copy as per rules.