AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 414 wordsSubodh Abhyankar, J
1] They are heard. Perused the case-diary.
2] This is the second regular bail application filed by the applicant under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973 for the grant of regular bail; however, counsel is seeking temporary bail on account of the marriage of the applicant's sister, which is to take place on 27/04/2026, and the programs are to start from 21/04/2026. The applicant has been implicated in connection with crime No.497/2025 registered at P.S. Manasa District Neemuch for offence punishable under Section 8/15 and 29 of NDPS Act and section 318(4) and 347(1) of the BNS Act. The applicant is in custody since 25.1.2026.
3] Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of marriage of his sister, which is to take place on 27/04/2026, and the programs are to start from 21/04/2026. Counsel has further submitted that the learned Judge of the Trial Court may be directed to verify the factum of marriage and if it is verified, only then the bail may be allowed to be furnished. Copy of the invitation card is filed on record. Hence, it is submitted that the application be allowed and he be released on temporary bail.
4] Counsel for the respondent/State has submitted that the appropriate order may be passed.
5] On due consideration of the submission and on perusal of the case-diary as also the documents filed on record, this Court finds force with the contentions as advanced by counsel for the applicant and considering the fact that the sister of the applicant is to get married on 27/04/2026, without commenting on merits of the case, the application is allowed. It is directed that applicant shall be released on temporary bail for a period of two weeks only from the date of his release, subject to his furnishing a personal bond in the sum of Rs.25,000/- (Rupees twenty five thousand) with one solvent surety of the like amount to the satisfaction of the concerned trial Court. Before releasing the applicant, the trial Court shall verify the factum of marriage of his daughters and if the same is verified, he may be allowed to furnish the bail. That applicant shall surrender before the Trial Court immediately on or before the expiry of aforesaid period, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.
6] M.Cr.C. stands partly allowed.