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Judgment
16 paragraphs · 299 wordsVijay Kumar Shukla, J
 The necessary parties have effectively been represented by their respective counsels through video conferencing.
Heard and perused the record.
This is the third bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of temporary bail. The earlier bail applications of the
applicant were dismissed as withdrawn. The applicant is in custody since 28.01.2019 in connection with Crime No. 198/2018 registered at P.S.
Chhepdad, District Harda (M.P.) for the offences punishable under Sections 302 and 34 of IPC.
The application has been filed by the applicant for grant of temporary bail for a period of 15 days on the ground of death of his father. Learned
counsel for the applicant submitted that the father of the applicant died on 25.05.2021 at Sirpur, Khandwa and the applicant has to attend the 40th day
ritual of his father. In support of his contention, he has also filed the death certificate of father of the applicant as Annexure-A/3.
In view of the aforesaid, I am inclined to grant temporary bail of 15 days to the applicant.
It is directed that the applicant- Shahrukh Khan shall be enlarged on temporary bail for a period of 15 days from the date of his release upon furnishing
a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety of the like amount to the satisfaction of the learned Court below.
 It is further directed that the applicant shall surrender himself before the Chief Judicial Magistrate, Harda on 05.07.2021. In case, if the applicant
does not surrender himself on the said date, the Court shall be competent to take necessary action to secure the presence of the applicant.
With the aforesaid condition, the bail application stands disposed of.
C.c. as per rules.