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Judgment
9 paragraphs · 278 wordsAnil Verma, J
This is the applicant’s first bail application filed under Section 439 of Cr.P.C. seeking temporary bail on the ground of last rituals of applicant's elder brother Vikas.
The applicant is implicated in connection with Crime No. 429/2022 registered at Police Station Mhow, District Indore (MP) for offence punishable under Sections 302 and 294 of IPC and sections 25 and 27 of Arms Act.
Learned counsel for the applicant submits that elder brother of the applicant Vikas has died on 18/10/2023 and his last rituals are scheduled to be performed on 31/10/2023, therefore, he prays for grant of temporary bail to the applicant.
Learned counsel for the respondent/State submits that it has been verified that brother of the applicant has died on 18/10/2023 and his last ritual is fixed on 31/10/2023.
After due consideration and looking to the last ritual of brother of the applicant, it would be appropriate to enlarge the applicant on temporary bail for a period of 15 days from the date of his release.
Accordingly, the bail application is allowed. The applicant is directed to be released on temporary bail for a period of 15 days subject to his furnishing a personal bond in the sum of Rs.75,000/- (Rupees Seventy Five Thousand) with one surety of like amount to the satisfaction of Trial Court/Committal Court. The applicant shall surrender before the learned trial Court immediately on the expiry of 15 days.
He shall also abide by the conditions enumerated under Section 437(3) of Code of Criminal Procedure, 1973.
Present application stands allowed and is disposed off in above terms. Certified copy as per rules.