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Judgment
7 paragraphs · 212 wordsSubodh Abhyankar, J
1] They are heard. Perused the case-diary/documents.
2] This is the second bail application filed by applicant under Section 483 of B.N.S.S./439 of Criminal Procedure Code, 1973 for grant of temporary bail on the ground of marriage of applicant's brother, the functions regarding which are to take place from 19.02.2026 to 21.02.2026.
3] Counsel for the respondent submits that the aforesaid documents have not been verified.
4] In view of the same, without commenting on merits of the case, the application for temporary bail is allowed. It is directed that, subject to verification of the documents filed by the applicant regarding his brother's marriage, by the Trial Court, the applicant shall be released on temporary bail for a period of one week only 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. The applicant shall surrender before the Trial Court immediately on or before the expiry of aforesaid period, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.
5] M.Cr.C. stands allowed and disposed of.
Certified copy as per rules.