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
19 paragraphs · 284 wordsRajeev Kumar Dubey, J
At the outset learned counsel for the applicant submitted that he has filed an application (I.A.No.10685/2021) for grant of temporary bail on account
of marriage of applicant's daughter, so he does not wish to press the bail application.
Prayer is accepted.
Accordingly, M.Cr.C. is dismissed as withdrawn.
Heard on I.A.No.10685/2021, which is an application for grant of temporary bail.
Applicant Roop Singh has been arrested on 07/02/2018 in connection with Crime No.24/2018 registered at Police Station Batiyagarh, District Damoh
for the offence punishable under Sections 341, 294, 323, 307, 302/34 of the IPC and Section 25/27, 29/30 of the Arms Act.
Learned counsel for the applicant submits that the marriage of applicant's daughter Deepa is going to be solemnized on 15/06/2021. So his presence in
the marriage is needed, therefore, the applicant be released on temporary bail. In this regard, he also filed marriage card of his daughter as well as
affidavit of the brother of applicant.
Learned counsel for the State opposed the prayer.
After d u e consideration, the IA No.10685/2021 is allowed. I t is directed that the applicant be released on interim bail from today i.e.14/06/2021 to
18/06/2021 upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction
of the concerned C.J.M/trial Court.
The applicant is directed to surrender before the concerned Court on 19/06/2021.
Learned counsel for the applicant shall file the copy of the order-sheet relating to surrender of the applicant thereafter.
It is made clear that if the applicant do not surrender on the aforesaid date, the trial Court shall take appropriate action regarding the same.
Certified copy today.