RIHANA KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have been arrested on 2/10/2021 in connection with Crime No.356/2021 registered at Police Station Madhoganj Distt.Gwalior for offence under Ss. 498 (A), 304 (B), 34 of IPC.

(2.) This application under Sec. 439 of Cr.P.C. has been filed for grant of bail for 15 days on the ground of marriage of the daughter of applicant no.1 Rihana/sister of applicant no. 2. It is submitted that the marriage of the daughter of applicant no. 1/sister of applicant no. 2 is fixed for 15th of February, 2022 and departure of bride will take place on 16th of February, 2022. The presence of the applicant and brother of the bride is essential. It is further submitted that it is clear from the impugned order dtd. 29/1/2022 passed by the Sixth Additional District Judge, Gwalior in S.T. No. 702/2021, the factum of marriage of the daughter of applicant no.1 was duly verified. The trial is likely to take sufficiently long time and there is no possibility of their absconding or tampering with the prosecution case.