LAWS(GJH)-2023-3-1207

JITENDRA Vs. STATE OF GUJARAT

Decided On March 28, 2023
JITENDRA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed praying for an order of temporary bail on the ground of marriage of the son of the applicant, which is fixed on 8/4/2023, annexing the invitation card evidencing the same.

(2.) Mr Bharat B. Naik, Senior Advocate, learned Counsel assisted by Mr. Ekant G. Ahuja, learned advocate for the applicant, submitted that though one of the grounds mentioned so far as making financial arrangement for the marriage is concerned, it may not be a reason to grant temporary bail but at the same time, for performing rituals at the time of marriage of son, the applicant is required to be released on temporary bail.

(3.) However looking from the record as provided by the learned APP Ms. Krina P. Calla, it appears that, initially marriage of the son was fixed on 25/11/2022 but it was postponed since arrest of the applicant was made on 29/7/2022. However, in the month of January, an application was made for temporary bail on the ground that in February, there is marriage of the son again fixed.