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Judgment
10 paragraphs · 339 wordsManoj Kumar Garg, J
The present bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking interim bail on the ground of marriage of petitioner’s son.
Learned counsel for the petitioner submits that marriage of petitioner’s son is fixed on 17.11.2022 and presence of petitioner is very much essential. In these circumstances, the petitioner may be granted interim bail for a period of thirty days.
Learned Public Prosecutor has verified the fact regarding marriage of petitioner’s son.
I have heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on record.
Having regard to overall facts and circumstances of the case and keeping in view the fact that petitioner’s son marriage is fixed on 17.11.2022 and his presence is very much essential, therefore,
I deem it just and proper to release the petitioner on interim bail for a period of ten (10) days.
Accordingly, the present interim bail is allowed and it is directed that the petitioner Kaluram S/o Sh. Ruparam, in F.IR No.VIII(IO)/07/NCB/JZU/2019, P.S. NCB Jodhpur, shall be released on interim bail for a period of ten (10) days, subject to the condition that he shall deposit a sum of Rs. 2,50,000 before the trial court and provided he furnishes a personal bond in a sum of Rs.4,00,000/- with two sound and solvent sureties in the sum of Rs.2,00,000/- (out of which one surety will be a close relative of the petitioner) each to the satisfaction of learned trial court for his surrender on completion of ten (10) days.
If the petitioner surrenders within the stipulated period before the concerned Jail, then the amount of Rs.2,50,000 so deposited before the trial court shall be refunded back to him and if the petitioner fails to surrender within the stipulated period, then the amount so deposited shall be forfeited immediately.
Let the matter be listed on 02.12.2022, on which date, learned Public Prosecutor shall be required to submit the compliance report of the order whether petitioner has surrendered or not.