MEHFUJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat bail application under Sec. 439 of Cr.P.C. for grant of temporary bail arising out of Crime No.184/2018 registered at Police Station-Jaora, Ratlam for the offence punishable under Sec. 302, 147, 148, 149, 324, 294 of IPC and 25 of Arms Act.

(2.) Counsel for the State submits that he has verified and the marriage of sister of the applicant is going to be solemnized on 11/2/2022. However, he submits that since the applicant is an accused of an offence under Sec. 302 of IPC and other offences, strict conditions be imposed.

(3.) After hearing learned counsel for the applicant, I am of the view that the applicant is entitled for temporary bail for a period of 10 days.