TAPPO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.7812/2022, an application for grant of interim bail for a period of one month on the ground of the marriage of applicant's niece.

(2.) It is submitted by learned counsel for applicant that the wedding ceremony of the niece of applicant is going to be solemnized on 18/05/2022. The father of the bride namely, Vijay Singh has already died and some of the rituals are to be performed by the applicant, therefore, he prays for grant of interim bail for a period of one month.

(3.) This order will remain operative subject to compliance of the following conditions by the applicant :