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Judgment
5 paragraphs · 155 wordsTarlok Singh Chauhan, J
Heard. Since the marriage of brother of the petitioner is being solemnized on 28.11.2021 and shall remain continue till 30.11.2021, therefore, in such circumstances, we deem it proper to order to release petitioner temporarily from custody on interim bail for five days i.e. w.e.f. 27.11.2021 to 1.12.2021, so as to enable him to attend the marriage of his brother. The petitioner shall surrender before the Jail Superintendent on 1.12.2021 by 5.00 P.M.
Consequently, the instant writ petition is disposed of with direction to the petitioner to furnish personal bond in the sum of Rs. 2,00,000/ (Two lakh) with two sureties in the like amount, which shall be that of his near relative(s), to the satisfaction of the Superintendent of Jail concerned. Copy of this order be handed over by the Registry to the Jail Superintendent concerned today itself.
All pending applications, if any, also stand disposed of.
Dasti copy.