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Judgment
8 paragraphs · 359 wordsSubodh Abhyankar, J
1] They are heard. Perused the case-diary.
2] This is first bail application filed by applicant under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973 for grant of temporary bail on account of marriage of applicant's sister.
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 from 07/02/2026 to 10/02/2026 and there is no male member in his family to make all arrangements as his father has died on 11/08/2024 and there are no criminal antecedents against the applicant. 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. 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 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, without commenting on merits of the case, the application for temporary bail 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 sister of the applicant 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 allowed.