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Judgment
8 paragraphs · 237 wordsThis I.A. has been field on behalf of the appellant for grant of provisional bail for a period of one month on account of marriage of his own sister which is scheduled to be held on 26.02.2024.
Learned senior counsel appearing on behalf of the appellant submits that there is no one in the family to make arrangement of the marriage of his sister as his father is mentally weak and his brother is also in jail. Therefore, on these grounds, he prays that provisional bail at least for a month may be granted to the appellant.
Learned counsel for State does not object to the prayer.
In view of the prayer made and, in the facts, and circumstances of this case, we are inclined to grant provisional bail to the appellant. Accordingly, appellant, above named, shall be released on provisional bail till 01.03.2024, on furnishing bail bonds of Rs. 25,000/- (Rupees twenty-five thousand) with two sureties of the like amount each, to the satisfaction of learned Sessions Judge, Hazaribagh in connection with Sessions Trial No. 77 of 2019.
Appellant is directed to surrender before the court below on 01.03.2024 and obtain a surrender certificate and file the same before this court by 05.03.2024.
Aforesaid I.A. stands disposed of.
Put up this case on 05.03.2024.
Let this order be communicated to the learned court below through 'FAX' today itself.