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Judgment
14 paragraphs · 241 wordsRajeev Kumar Dubey, J
This is temporary bail application of applicant Devendra Kumar Tripathi under Section 439 of the Cr.P.C. for grant of bail in connection with Crime
No.220/2018 registered at Police Station Chorhata, District Rewa (M.P.) for the offence punishable under Sections 302, 307, 147, 148, 149, 294, 323
& 506 of the IPC on account of death of his mother Late Smt. Kusumkali Tripathi.
Learned counsel for the applicant submits that applicant's mother Late Smt. Kusumkali Tripathi died on 23/02/2021 and for 13th day ceremony of his
mother which is scheduled to be held on 08/03/2021, the presence of the applicant is necessary. So, applicant be released on temporary bail for a
period of 20 days.
Learned counsel for the State as well as learned counsel for the objector opposed the prayer.
After due consideration, the temporary bail application is allowed.
It is directed that the applicant be released on interim bail till 09/03/2021 upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty
Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court. The applicant is directed to surrender before
the concerned Court on 10/03/2021.
Learned counsel for the applicant shall file the copy of the order-sheet relating to surrender of the applicant thereafter.
It is made clear that if the applicant do not surrender on the aforesaid date, the trial Court shall take appropriate action regarding the same.