SANDEEP 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 the ground of marriage of his sister, whose marriage is to be solemnized from 4/5/2023 to 7/5/2023. Counsel for the applicant has also submitted that the main allegation is against the co-accused Dilip and Vicky and against the applicant, the only allegation is of stone pelting.

(3.) The factum of marriage has already been verified by the counsel for the respondent/State. On due consideration of submissions and on perusal of the case-diary as also the report submitted by the counsel for the State, this Court finds it expedient to allow the present application for a period of three weeks. Accordingly, without commenting on merits of the case, the application for temporary bail is allowed. It is directed that applicant shall be released on temporary bail for a period of three weeks from the date of his release, subject to his furnishing a personal bond in the sum of Rs.25,000.00 (Rupees twenty five thousand) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, with an undertaking that he shall surrender before the trial Court immediately after expiry of the aforesaid three weeks time from the date of his release, failing which he shall be arrested by the police and be put to face the trial in accordance with law.