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Judgment
8 paragraphs · 280 wordsPrem Narayan Singh, J
This is first (temporary) bail application filed under section 439 of the Cr.P.C for grant of temporary bail in connection with Crime No.273/202, Registered at Police Station- Jaora, Ratlam under Section 307/34 of IPC. The applicant is in jail since 20.12.2023.
2 . Learned counsel for the applicant submits that this application has been filed on the ground of marriage of daughter for grant of temporary bail and the factum of marriage has already been verified by Govt. Advocate. It is also submitted that the co-ordinate Bench has also granted bail to the applicant on the same ground. On these grounds counsel for the applicant prays for grant of temporary bail.
3.Learned PL for the State has opposed the prayer. However, he has verified the factum of marriage of daughter of applicant.
4.In view of the aforesaid submissions and on perusal of the documents filed on record, this Court is inclined to allow the present temporary bail application for a period of 15 days from the date of his release.
It is directed that the applicant be released on temporary bail for a period of 15 days from the date of his release subject to furnishing a personal bond in the sum of Rs.50,000/- with one solvent surety to the satisfaction of the trial Court. It is also directed that the applicant shall comply with the provisions of Section 437(3) Cr.P.C..
It is made clear that after having been completed the aforesaid period, the applicant shall surrender before the Trial Court, failing which the concerned trial Court is having liberty to arrest the applicant in accordance with law.
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