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 · 281 wordsVijay Kumar Shukla, J
This is fifth application under Section 439 of the Cr.P.C. filed on behalf of the applicant for grant of temporary bail on the ground of marriage of applicant himself. He is in custody in connection with FIR No.683/2021 dated (not mentioned) registered at Police Station Neemuch Cant, Neemuch (M.P.) for the offence under Section 365/394 of the IPC.
Counsel for the State was granted time to verify the factum of marriage.
On verification, learned Govt. Advocate submits that factum of marriage has been found to be correct and ceremonies are to be performed from 15.3.2024 to 18.3.2024. He submits that allegation against the applicant are serious in nature and he is resident of Rajasthan and therefore, stringent conditions be imposed.
After hearing learned counsel for parties and taking into consideration the verification report, the present application is allowed and applicant is granted temporary bail for a period of 7 days from 14.3.2024 to 20.3.2024 upon furnishing a personal bond of Rs.1,00,000/- (Rupees One Lac Only) with one local surety of the like amount to the satisfaction of the Court below on the condition that applicant shall surrender before the concerned Court on 21.3.2024. In case if he fails to surrender on 21.3.2024, the concerned Court shall take necessary steps to arrest the applicant in accordance with the law.
A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the court below.
With the aforesaid, the application is allowed and disposed off. CC today.