HARSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 for grant of temporary bail on the ground of marriage of his sister Vaishali, whose marriage is to take place from 10/12/2022 to 14/12/2022.

(2.) Counsel for the applicant has submitted that the applicant's father has already died and there is no other male member in his family. Counsel has also drawn the attention of this Court to the invitation card in which also apart from the name of the present applicant Harsh Inchurakr, no name of other male member is mentioned.

(3.) Counsel for the respondent/State, on the other hand, has opposed the prayer. However, it is submitted that the invitation card has been verified and marriage of the sister of the applicant is to take place from 10/12/2022 to 14/12/2022.