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Judgment
8 paragraphs · 372 wordsSubodh Abhyankar, J
1] Heard on I.A. No.2063/2026, which is an application filed under Section 483 of BNSS for grant of temporary bail on account of marriage of applicant's sister, which is to take place on 19/02/2026.
2] The applicant has been implicated in connection with Crime No.149/2023 registered at Police Station Mhow, District Indore (M.P.) for offence punishable under Section 420, 467, 468, 471, 406 and 34 of IPC. The applicant is lodged in jail since 06/04/2023.
3] Counsel for the applicant has submitted that presently the applicant is seeking temporary bail on the ground of marriage of his sister, which is to take place on 19/02/2026. 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. 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.50,000/- (Rupees fifty thousand) with one local 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] I.A. No.2063/2026 stands allowed.
7] List the matter in the week commencing 23/03/2026.