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Judgment
Virender Singh, J
Heard through video conferencing.
Crime No.
Under Section
Police Station
390/2019
302, 120 B of IPC and Section3(2)(V) of the SC/ST Act
Kanwan Dhar
As declared by the appellant, this is the second application under Section 14 A(2) of the SC/ST Act for grant of temporary bail on the ground of death of mother of the appellant on 28.9.2020.
The factum of death is verified by learned panel lawyer.
In view of the aforesaid and the other facts and circumstances of the case, I deem it appropriate to allow temporary bail to the appellant.
Therefore, without expressing any opinion on the merits of the case, prayer for grant of temporary bail is allowed and it is directed that the appellant Kamal S/o Rameshwar Parmar shall be released on bail temporarily with effect from today i.e 8.10.2020 to 14.10.2020 subject to his furnishing a bail bond of Rs.1,00,000/- (Rs. One Lakh Only) with one local surety in the like amount to the satisfaction of the Trial Court with an undertaking that he will surrender immediately on 15.10.2020.