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Judgment
8 paragraphs · 346 wordsMilind Ramesh Phadke, J
This is the first bail application filed by the applicants under Section 483 of BNSS seeking temporary/interim bail to the applicants on the ground of marriage of their sister.
The applicant No.1 was arrested on 10.07.2024 and applicant No.2 was arrested on 23.07.2024 by Police Station Thatipur, District Gwalior, in connection with Crime No.307/2024, registered in relation to offences punishable under Sections 191(2), 191(3), 190, 103(2), 109, 238 of BNS and Section 25/27 of Arms Act.
It is respectfully submitted that the marriage of the applicants’ sister, Pravesh, daughter of Ranveer Singh Gurjar, is scheduled to take place on 04.12.2025, with the wedding ceremonies commencing from 28.11.2025. The applicants' presence is necessary at the said wedding to perform the essential religious rites. Since the applicants being younger/elder brothers, the responsibility of making all arrangements for the marriage rests on the applicants. In view of the above, the applicants humbly pray that they may be released on interim bail for a period of 15 days to enable them to attend their sister’s marriage and perform the requisite religious ceremonies.
Learned counsel for the State has opposed the application and submitted that the father of applicants, Ranveer Singh Gurjar is available to attend the marriage ceremonies, as he has already been granted interim bail by this Court today itself i.e. 28.11.2025 in M.Cr.C. No.54203/2025 for performing all the rights and making arrangements of the marriage of Ms.Pravesh. It is therefore contended that there is no necessity for the applicants’ personal presence, and the application for interim bail may accordingly be rejected.
Considering the submissions made and on perusal of the record, the Court finds that while the marriage of the applicants’ sister is an important familial event, the applicants' father is available to perform and supervise the essential religious and ceremonial responsibilities. The presence of the applicants, therefore, cannot be considered indispensable under the circumstances.
In view of the above, the Court is not inclined to grant interim bail to the applicants.
Accordingly, the present application for grant of interim bail is hereby dismissed.