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Judgment
8 paragraphs · 336 wordsManoj Kumar Garg, J
The present interim bail application under Section 439 Cr.P.C. has been filed by the petitioner on the ground of marriage accused-petitioner’s sister for a period of thirty days.
The marriage of sister of accused-petitioner is going to solemnize on 05.02.2024 and presence of the petitioner is necessary in marriage functions.
Learned Public Prosecutor has also verified the fact regarding marriage of the sister of the petitioner.
I have heard learned Public Prosecutor and perused the material available on record.
Having regard to overall facts and circumstances of the case and keeping in view the fact that marriage of sister of the accused-petitioner has been fixed on 05.02.2024, therefore, I deem it just and proper to release the petitioner on interim bail for a period of fifteen days.
Accordingly, the present interim bail is allowed and it is directed that the petitioner - Ramniwas Bishnoi S/o Bhakar Ram Bishnoi shall be released on interim bail for a period of fifteen days from the date of his actual release in F.I.R. No.02/2021 Police Station Bajju, District Bikaner, subject to the condition that he shall deposit a demand draft of Rs.2,00,000/- of a Nationalized Bank executed in favour of the trial court and also furnishes a personal bond in a sum of Rs.4,00,000/- with two sound and solvent sureties in the sum of Rs.2,00,000/- (out of which one surety will be a close relative of the petitioner) each to the satisfaction of learned trial court for his surrender on completion of period of interim bail. It is made clear that if the petitioner surrenders within the stipulated period then the demand draft of Rs.2,00,000/- will be returned to him. In case, the petitioner fails to surrender before the concerned Jail after availing interim bail, the demand draft so deposited by the petitioner shall be forfeited.
Let this criminal bail be listed on 01.03.2024 on which date, learned Public Prosecutor shall be required to submit the compliance of the order whether petitioner has surrendered or not.