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Judgment
7 paragraphs · 284 wordsSanjay Dwivedi, J
This is the second bail application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of temporary bail relating to FIR No.327/2021 dated (not mentioned) registered at Police Station Gadhwa, District Singrauli, for the offence under Sections 294, 323, 326, 302 read with 506-II and 34 of the Indian Penal Code.
Learned counsel for the applicant submits that the applicant is in jail since 6. 11.2021. He submits that the temporary bail of seven days is being sought on the ground of applicant's marriage which is scheduled for 24.04.2024.
Learned Panel Lawyer after ascertaining the fact regarding the marriage of applicant's daughter telephonically has submitted that it is correct and marriage of applicant's daughter is scheduled for 24.04.2024.
Considering the arguments advanced by learned counsel for the parties and looking to the existing circumstances, I am inclined to allow this temporary bail application. Accordingly, this temporary bail application is allowed.
It is directed that applicant be released on temporary bail for a period of 07 days (seven days) that would start from the date of his release on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with a surety bond of like amount to the satisfaction of CJM Singrauli for his surrender on completion of 07 days.
I t is further directed that applicant shall surrender immediately on completion of 07 days from the date of his release before the CJM Singrauli. It is also directed that if applicant fails to surrender on completion of 07 days from the date of his release, the CJM Singrauli shall take appropriate steps for securing his arrest.