HIREN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the respondent No.2 has produced affidavit of Mukeshbhai Dipabhai alias Dipakbhai Palash and Savitaben Mukeshbhai Palash parents of the victim girl and submitted that they are ready and willing to perform marriage ceremony of the victim with the present applicant as per their consent. It appears that applicant has also filed quashing petition i.e. Criminal Misc. Application No. 22293 of 2021 wherein, this Court has observed as under:-

(2.) The present appeal has been filed by the appellant through his father to release appellant on temporary bail for a period of 30 days on the ground of getting married by his son with the victim girl.

(3.) Learned advocate for the appellant submits that since the appellant is behind the bar it is not possible for him to get married with the victim girl and to produce marriage certificate thereof and for that purpose he may be released on temporary bail for 30 days.