BHARATRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first TEMPORARY bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.728/2022 registered at Police Station Neemuch Kant District Neemuch punishable under Ss. 8/ 15, 29, 32(b)(a) the N.D.P.S. Act and Sec. 25, 27 of the Arms Act for grant of temporary bail on account of marriage of his sister which is to take place on 26/5/2024.

(3.) Counsel for the applicant has submitted that the applicant is in jail since 26/12/2022 and is seeking temporary bail on the ground of marriage of his sister as he is required to arrange for the marriage of his sister.