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Judgment
9 paragraphs · 286 wordsAnil Verma, J
This is the fourth application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for grant of temporary bail relating to Crime No. 401/2021 registered at Police Station Kukshi District Dhar (M.P.) for the offence under Sections 377, 506 of the Indian Penal Code, 1860 and section 3/4, 5(m)/6, 5(n)/6 and 5(1)/6 of POCSO Act.
Learned counsel for the applicant submits that he is pressing this bail application for grant of temporary bail only on the ground that marriage of his son is going to be held on 11th May 2024. Therefore, applicant be released on temporary bail.
The factum of marriage of son of the applicant has been verified by counsel for the respondent / State.
Perused the impugned order of the trial Court as well as the case diary.
After considering all the facts and circumstances of the case and also taking note of the fact that there is a marriage of son of applicant, I deem it proper to release the applicant on temporary bail for a period of 15 days.
It is directed that applicant be released on temporary bail for a period of 15 days from the date of his release, on his furnishing personal bond in the sum of Rs.75,000/- (Rupees Seventy Five Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court. The applicant shall surrender himself before the concerned 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.
With the aforesaid, temporary bail application stands allowed.
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