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Judgment
6 paragraphs · 239 wordsSubodh Abhyankar, J
They are heard. Perused the case-diary.
This is the third bail application filed by applicant under Section 439 o f Criminal Procedure Code, 1973 for grant of temporary bail on account of death of his mother, who has died on 31.01.2024 and whose last rites are to be performed from 10.02.2024. The death certificate is also placed on record.
In view of the same, this Court is inclined to allow the present application for temporary bail.
Accordingly, without commenting on merits of the case, the application for temporary bail is allowed. It is directed that the applicant shall be released on temporary bail for a period of two weeks from the date of his release, subject to his furnishing a personal bond in the sum of Rs.25,000/-(Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the concerned trial Court. Before releasing the applicant, the trial Court shall verify the death certificate of mother of the applicant and if the same is verified, he may be allowed to furnish the bail. The applicant shall surrender before the Trial Court immediately on or before the expiry of aforesaid period, failing which, the Police Authority shall be at liberty to arrest the applicant without further reference to this Court.
A copy of this order be sent to the Court concerned for compliance. Certified copy as per rules.