MUTHURAMAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 30/10/2023 for the offences punishable under Ss. 468, 471 and 420 IPC and Sec. 3 r/w 7(1) of the State Emblem of India (Prohibition of Improper Use) Act, 2005 on the file of the respondent police, seek bail.

(2.) I am not entering into any discussion on the facts or on the allegations against the petitioners herein, and I am conscious that the Court is skating on thin ice, since there is also intervener present, who objects to grant of any relief to the petitioners. The only fact that pervades on the mind of the Court is the statement made by the learned counsel for the petitioners that the daughter of the 1st petitioner is to get married on 16/11/2023.

(3.) Taking that one factor alone into consideration, interim bail is granted to the 1st petitioner alone till 17/11/2023, on condition that,