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Judgment
7 paragraphs · 331 wordsSubodh Abhyankar, J
1] They are heard. Perused the case-diary/documents.
2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.630/2022 registered at Police Station Hira Nagar, District- Indore (MP) for offence punishable under Section 302,307,213,176,120 of the BNS and section 25 and 27 of the Arms Act. The applicant is in custody since 21.7.2022. However, on the ground of the applicant's younger brother-Rohan, temporary bail is being sought.
3] Counsel for the applicant has submitted that the applicant is lodged in jail for more than three years, i,e, since 21.7.2022 and the conclusion of trial will take sufficiently long time. It is further submitted that the applicant's younger brother Rohan marriage is going to be held of 26.2.2026 and copy of the invitation case is also filed on record, thus, temporary bail be granted to the applicant for a period of two weeks.
4] Counsel for the respondent/State has opposed the prayer.
5] In view of the same, without commenting on the merits of the case, the present application is being considered as a temporary application for bail, and the same is hereby allowed. It is directed that subject to the verification of applicant's younger brother Rohan marriage which is going to be held on 26.2.2026 by the trial Court, the 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. That applicant shall surrender before the Trial Court immediately on or before the expiry of the aforesaid period, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.
6] Accordingly, the present application stands allowed and disposed of.