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Judgment
9 paragraphs · 224 wordsVishal Dhagat, J
This is the second application filed under Section 439 of Cr.P.C. on behalf of applicant for grant of temporary bail in connection with Crime No. 492/2023, registered at Police Station Habibganj, District Bhopal (M.P.) for the offence punishable under Sections 420, 406, 120-B, 409, 467, 468 and 471 of Indian Penal Code.
Learned counsel appearing for the applicant submitted that mother of applicant has expired and applicant is required to perform the funeral rites and obligations. In these circumstances, he may be granted temporary bail for a period of two weeks.
Government Advocate appearing for the State submitted that verification is received. Mother of applicant has died.
Heard learned counsel for the parties.
Considering aforesaid circumstance, temporary bail application filed by the applicant is allowed for a period of 7 days. It is directed that the applicant shall be released on temporary bail for a period of 7 days from today on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court.
Applicant will surrender on 8th day before the trial Court.
7 . In addition to that the applicant shall also abide by the conditions enumerated in Section 437 (3) of Cr.P.C.
Certified copy today.