SONU KANJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 for grant of temporary bail on account of marriage of applicant's brother Pintu, which is to take place on 31/05/2023.

(3.) Counsel for the applicant has submitted that father of the applicant has already passed away and the applicant is the only male person to arrange the marriage and apart from that the presence of the applicant in the said marriage is necessary. Thus, it is submitted that the application be allowed and he be released on bail temporarily.