SUNNY @ HARISH BHAGWAN GHULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Ms. Khan, learned Counsel for the applicant, submits that since the real sister of applicant-accused is to be married on 16th December, 2021 and applicant-accused being the only brother, his presence is necessary to perform necessary rituals in the said marriage ceremony. On this ground, learned Counsel seeks a temporary bail for a period of one week.

(2.) Mr. Palkar, learned APP, submits that he has no objection but the period of one week will be too long a period and rather he should not be given a temporary bail for more than 2 days.

(3.) I have gone through the marriage invitation card. It appears that marriage of the sister of applicant-accused is scheduled tomorrow i.e. 16th December, 2021. I have also taken into consideration the submission of learned Counsel for the applicant-accused that he is the only brother.