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Judgment
5 paragraphs · 123 wordsHeard on I.A.No.7731/2022, second application under Section 389(1) of Cr.P.C. filed by appellant-Rajesh @ Baba for interim suspension of sentence and grant of bail on the ground of marriage of his daughter.
Counsel for the appellant prays that appellant be sent in Police custody to attend the marriage ceremony function of his daughter which is to be held on on 31.05.2022.
Counsel for the State has no objection.
Considering the facts and circumstances, the prayer appears to be reasonable. State authorities are directed to take the appellant in Police custody/Escort at the place of the marriage of his daughter on 31.05.2022 from morning 10.A.M. till conclusion of ceremony. Thereafter, he will be sent to custody.
With the aforesaid direction I.A.No.7731/2022 stands disposed of.