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Judgment
18 paragraphs · 311 wordsAppellant no. 1 Mr. Shoab has moved a short term bail application. By the impugned judgment and order dated 30.07.2010 passed by the learned Trial
Court, appellants including the present applicant have been convicted for the offences under Sections 302/34, 201/34, 427, 436, 392 and 411 of IPC.Â
The first and second bail applications of the appellants have already been rejected by this Court vide orders dated 28.08.2012 and 15.09.2015
respectively. Now a short term bail application has been moved by appellant no. 1 on the ground that marriage of his sister is scheduled on 21.03.2018.
Photocopy of the marriage card has been annexed with the application.Â
Considering the above fact, the appellant no. 1- Shoab is hereby released on short term bail for a period of ten days, subject to the following
conditions:-
(a) In case, the appellant no.1 has a passport, he shall surrender it with the court concerned and if he is not having one, he shall swear an affidavit to
this effect before the trial court within a week from the date of his release from jail.
(b) It is further made clear that considering the nature of offence, the appellant no. 1 shall be released on short term bail on furnishing two sureties of
like amount to the satisfaction of the Court concerned. Out of the two sureties, one surety shall be of a close blood relative.
(c) The appellant no. 1 shall report to the nearest police station everyday by noon.Â
Subject to the above conditions, the appellant no. 1 is hereby released on short term bail for a period of ten days. The applicant shall surrender before
the court concerned on or before 28.03.2018.
 List this case on 28.03.2018.
Short term bail application stands disposed of.Â
Let a certified copy of this order be issued today itself on payment of usual charges.
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